Sanjay Kumar vs The State Of Rajasthan ...
2024 Latest Caselaw 9434 Raj

Rajasthan High Court - Jodhpur

Sanjay Kumar vs The State Of Rajasthan ... on 23 October, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:43453]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 17583/2024

Sanjay Kumar S/o Gordhan Singh, Aged About 29 Years, R/o
Nagla Alapuri, Post Gazipur, Tehsil Bayana, District Bharatpur,
Rajasthan.
                                                                     ----Petitioner
                                     Versus
1.       The State Of Rajasthan, Through The Principal Secretary
         Medical     And       Health      Department,            Government    Of
         Rajasthan, Jaipur.
2.       The    Director       (Non-Gazetted),           Medical     And    Health
         Services, Rajasthan, Jaipur.
3.       The Director (Public Health), Medical And Health Services,
         Rajasthan, Jaipur.
4.       The Mission Director, National Health Mission, Directorate
         Of Medical Health And Family Welfare Department, Nhm
         Headquarter, Swasthya Bhawan, Tilak Marg, C-Scheme,
         Jaipur.
5.       The Chief Medical And Health Officer, Bharatpur.
6.       The Block Chief Medical Officer, Block Bayana, District
         Bharatpur.
7.       The Medical Officer In-Charge, Primary Health Centre,
         Khareri, Bharatpur.
8.       The Secretary, Rajasthan Medicare Relief Society (Rmrs,
         Phc Khareri, District Bharatpur.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Surendra Singh Choudhary,
                                 Mr. Hans Raj Nimbar,
                                 Mr. Aamir Khan, through VC



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

23/10/2024

1. Heard learned counsel for the petitioner.

[2024:RJ-JD:43453] (2 of 2) [CW-17583/2024]

2. Learned counsel for the petitioner, instead of pressing the

writ petition on merits, submits that he will be satisfied if a liberty

is granted to the petitioner to approach the respondents by way of

filing an appropriate representation in the light of the judgment

rendered by a Co-ordinate Bench of this Court in S.B. Civil Writ

Petition No.953/2017 (Pankaj Kumar Upadhyay & Ors. V/s

State of Rajasthan & Ors.), decided on 20.03.2017 for the

redressal of his grievances. He prays that the respondents may be

directed to consider and decide the same at the earliest.

3. Considering the limited prayer of the learned counsel for the

petitioner, the present writ petition is disposed of with liberty to

the petitioner to approach the respondents by way of filing an

appropriate representation along with the copy of the judgment

passed in the case of Pankaj Kumar Upadhyay(supra) for redressal

of his grievances.

4. In the event of filing such representation by the petitioner,

the same shall be considered and decided by the respondents at

the earliest preferably within a period of four weeks from the date

of receipt of such representation along with the certified copy of

this order, strictly in accordance with law.

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

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