Kanchan Bai vs State Of Rajasthan (2024:Rj-Jd:43728)
2024 Latest Caselaw 9368 Raj

Rajasthan High Court - Jodhpur

Kanchan Bai vs State Of Rajasthan (2024:Rj-Jd:43728) on 24 October, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:43728]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 17905/2024

Kanchan Bai W/o Shri Shobhag Singh, Aged About 32 Years,
Resident Of VPO Ward No. 04, Jawaja, District Ajmer (Raj.).
                                                                        ----Petitioner
                                         Versus
1.       State Of Rajasthan, Through The Secretary, Medical And
         Family Welfare Department, Rajasthan, Jaipur, Rajasthan.
2.       The Director (Non Gazzeted), Medical And Health Service,
         Rajasthan, Jaipur, Rajasthan.
3.       The Additional Director, (Administration), Medical And
         Family Welfare Department, Rajasthan, Jaipur, Rajasthan.
4.       Joint   Director,         Department        Of     Medical      And     Health
         Services, Zone Ajmer (Raj.).
5.       The Chief Medical And Health Officer, Ajmer (Raj.)
                                                                     ----Respondents


For Petitioner(s)              :     Mr. OP Sangwa



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

24/10/2024

1. Learned counsel for the petitioners submits that the

controversy involved in the present case is squarely covered by a

judgment rendered by this court at Jaipur Bench in the case of

Om Prakash & Ors. vs. State of Rajasthan & Ors.: (S.B. Civil

Writ Petition No.21214/2017) decided on 21.11.2017 granting

relief to the petitioners in light of judgment in the case of

Hemlata Shrimali & Ors. Vs. State of Rajasthan & Ors. : S.B.

Civil Writ Petition No.3247/2015, decided on 1.4.2015 and

relying upon the adjudication in the case of Suman Bai & Anr. v.

State of Rajasthan & Ors.: 2009 (1) WLC (Raj.) 381 and,

[2024:RJ-JD:43728] (2 of 2) [CW-17905/2024]

therefore, the present writ petition may also be decided in light of

judgment in the case of Om Prakash (supra).

2. Learned counsel, therefore, prays that the petitioners may be

permitted to file a detailed representation before the competent

authorities for redressal of their grievances.

3. In view of the above, the present writ petition is disposed of

with liberty to the petitioners to file a representation to the

competent authorities of the department and the competent

authorities of the department are directed to decide the same

within a period of four weeks from the date of receipt of such

representation, keeping in mind the law laid down by this Court in

the case of Om Prakash (supra).

(VINIT KUMAR MATHUR),J 80-Payal/-

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