Mustufa Ahmed vs State Of Rajasthan (2024:Rj-Jd:42956)
2024 Latest Caselaw 9188 Raj

Rajasthan High Court - Jodhpur

Mustufa Ahmed vs State Of Rajasthan (2024:Rj-Jd:42956) on 21 October, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:42956]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 17453/2024

Mustufa Ahmed S/o Shri Mustak Ahmed, Aged About 44 Years,
Resident Of Seikhon Ka Mohalla, In Front Of Ayurvedic Hospital,
Bagri Nagar, District Pali (Raj.) At Present Working As Safai
Karamchari (Sweeper) At Primary Health Centre, Kantalia, Pali
Under The Supervision Of Respondent No. 3.
                                                                           ----Petitioner
                                         Versus
1.       State Of Rajasthan, Through Secretary, Medical And
         Health        Department,             Government             Of      Rajasthan,
         Secretariat, Jaipur (Raj.).
2.       The Chief Medical And Health Officer, Pali (Raj.).
3.       Medical Officer, Primary Health Centre, Kantaliya, District
         Pali (Raj.).
                                                                      ----Respondents


For Petitioner(s)              :    Mr. Naresh Kumar.
For Respondent(s)              :



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

21/10/2024

1. Heard learned counsel for the petitioner.

2. Learned counsel for the petitioner submits that the

controversy involved in the present case is squarely covered by a

judgment rendered by Hon'ble Apex Court in case of Secretary,

State of Karnataka & Ors. vs. Uma Devi & Ors.; (2006) 4

SCC 1.

3. Learned counsel for the petitioner submits that the petitioner

will submit a representation to the respondents for grant of

benefits in light of judgment rendered by Hon'ble Apex Court in

[2024:RJ-JD:42956] (2 of 2) [CW-17453/2024]

case of Uma Devi (supra) and the respondents may be directed to

consider the same at the earliest.

4. Considering the submission made at the Bar, the writ petition

is disposed of with a liberty to the petitioner to approach the

respondents by way of filing appropriate representation in light of

judgment rendered by Hon'ble Apex Court in case of Uma Devi

(supra).

5. On filing such representation by the petitioner, the

respondents shall consider and decide the same in accordance

with law expeditiously preferably within a period of eight weeks

from the date of receipt of such representation.

6. The stay application and other pending applications, if any,

also stand disposed of.

(VINIT KUMAR MATHUR),J 56-Shahenshah/-

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