Radha Kumari Alias Radha Solanki vs State Of Rajasthan (2025:Rj-Jd:28062)
2025 Latest Caselaw 1642 Raj

Rajasthan High Court - Jodhpur

Radha Kumari Alias Radha Solanki vs State Of Rajasthan (2025:Rj-Jd:28062) on 1 July, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:28062]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 11165/2025

Radha Kumari @ Radha Solanki W/o Shri Shailendra Solanki,
aged about 60 Years, resident of H.No. 25, Solanki Bhawan,
Kumharon Ka Jav, Falna, District Pali.
                                                                         ----Petitioner
                                         Versus
1.       State of Rajasthan, through the Principal Secretary,
         Department of Health & Family Welfare, Secretariat,
         Jaipur.
2.       Director, Medical & Health Services, Rajasthan, Jaipur
3.       Chief Medical & Health Officer, Pali.
                                                                      ----Respondents


For Petitioner(s)              :    Mr. V.R. Choudhary



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

01/07/2025

1. Learned counsel for the petitioner submits that the

controversy rests covered by the judgment passed by this Court in

Jai Prakash Vs. State of Rajasthan & Ors.; S.B. Civil Writ

Petition No.3629/2018 and other connected matters (decided

on 22.03.2022).

2. He submits that the petitioner would be satisfied if his

representation is directed to be decided in the light of the

aforesaid judgment.

3. Keeping into consideration the limited prayer as made, no

prejudice would be caused to the respondents and therefore, the

requirement of issuance of notice/service on respondents is

dispensed as no reply in present matter would be required.

[2025:RJ-JD:28062] (2 of 2) [CW-11165/2025]

4. In view of the submission made, the present writ petition is

disposed of with a direction to the Competent

Authority/respondent-Department to consider and decide the

representation dated 06.05.2025 (Annex.-7) as filed by the

petitioner within a period of four weeks in accordance with law and

keeping in view the observations made in the case of Jai Prakash

(supra).

5. 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.

6. The order has been passed based on the submissions made

in the petition and by learned counsel for the petitioner before this

Court. The respondents would be free to examine the veracity of

the submissions made in the petition and only in case, the

averments made therein are found to be correct, appropriate

orders would be passed in favour of the petitioner.

7. Stay petition and pending applications, if any, stand disposed

of.

(VINIT KUMAR MATHUR),J 18-/Arun P/-

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