Mohd. Sazid vs State Of Rajasthan (2025:Rj-Jd:4055)
2025 Latest Caselaw 5146 Raj

Rajasthan High Court - Jodhpur

Mohd. Sazid vs State Of Rajasthan (2025:Rj-Jd:4055) on 22 January, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:4055]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1174/2025

Mohd. Sazid S/o Mohd Jamaluddin, Aged About 29 Years, At Present Working At Urban Primary Health Center (City Dispensary) No. 5 District Bikaner.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary Medical And Health Department, Government Of Rajasthan, Jaipur.

2. Secretary, Finance (Budget) Department, Government Of Rajasthan, Jaipur.

3. Joint Secretary, Finance (Budget) Department, Government Of Rajasthan, Jaipur.

4. Director (Non-Gazetted), Department Of Medical And Health Services, Government Of Rajasthan, Jaipur.

5. Director, (Public Health) Medical And Health Services, Government Of Rajasthan, Jaipur.

6. Additional Director, Medical And Health Services, Government Of Rajasthan, Jaipur.

7. Nodal Officer, Mndy, Medical And Health Services, Government Of Rajasthan

8. Nodal Officer, Mnjy, Medical And Health Services, Government Of Rajasthan, Jaipur.

9. Rajasthan Medical Services Corporation Limites (Rmsc), Department Of Medical And Health Services, Swasthya Bhawan, Tilak Marg, C-Scheme, Jaipur Through Its Managing Director.

10. Managing Director, N.h.m. Swasthya Bhawan, Jaipur.

11. Chief Executive Officer, State Health Assurance Agency, Jaipur.

12. Principal Medical Officer, Bikaner, Rajasthan.

13. Chief Medical And Health Officer, Bikaner, Rajasthan.

14. Rajasthan Medical Relief Society, Bikaner, Through Secretary, District Bikaner, Rajasthan.

----Respondents

[2025:RJ-JD:4055] (2 of 3) [CW-1174/2025]

For Petitioner(s) : Mr. Mrinal Khatri for Mr. S.K. Verma For Respondent(s) : Mr. Tanuj Jain for Mr. Mukesh Dave

JUSTICE DINESH MEHTA

Order

22/01/2025

1. While asserting that the petitioner's case is covered by the

judgment dated 19.01.2021 passed by this Court in the case of

Jai Prakash Ghanchi & Ors. vs. State of Rajasthan & Ors.

(S.B. Civil Writ Petition No. 7273/2020), learned counsel for

the petitioner submitted that the petitioner would be satisfied if

the competent authority of the respondents is directed to consider

petitioner's representation (which he would be filing within a

period of four weeks from today) in accordance with law in light of

the judgment passed in the case of Jai Prakash Ghanchi (supra) so

also in the light of Circular dated 02.09.2020.

2. The writ petition is disposed of with the direction to the

petitioner to file a fresh representation alongwith requisite

documents and web-copy of the judgment dated 19.01.2021

passed in the case of Jai Prakash Ghanchi (supra) and certified

copy of the order instant within a period of four weeks from today.

3. In case, a representation is so addressed, the competent

authority of the respondents shall consider the same in

accordance with law including the judgment cited by the

petitioner, as early as possible, preferably within a period of eight

weeks of receipt thereof.

[2025:RJ-JD:4055] (3 of 3) [CW-1174/2025]

4. It is made clear that aforesaid direction to decide the

representation has been issued only with a view to ensure

expeditious redressal of petitioner's grievance. The same may not

be construed to be an order to decide the representation in a

particular manner.

5. The stay application also stands disposed of, accordingly.

(DINESH MEHTA),J 54-Mak/-

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