Rural Health Education Development ... vs The State Of Rajasthan ...
2025 Latest Caselaw 1884 Raj

Rajasthan High Court - Jodhpur

Rural Health Education Development ... vs The State Of Rajasthan ... on 4 July, 2025

[2025:RJ-JD:28819]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                           JODHPUR
            S.B. Civil Writ Petition No. 12548/2025

Rural Health Education Development Institute, (Rhedi), Rhedi
Bhawan, Near Bus Stand, Balotra, District Balotra. Through Its
Secretary Devaram Son Of Shri Hemaram, Aged About 48 Years.
                                                   ----Petitioner
                               Versus
1.     The State Of Rajasthan, Through The Commissioner,
       Department Of Women And Child Development,
       Directorate Of Women Empowerment, Jaipur.
2.     The District Collector, Jaisalmer.
3.     The Superitendent Of Police, Jaisalmer.
4.     The Deputy Director, Department Of Women And Child
       Development, Directorate Of Women Empowerment,
       Jaisalmer.
                                               ----Respondents


For Petitioner(s)         :     Mr. Ankur Mathur
For Respondent(s)         :     --



            HON'BLE MR. JUSTICE MUNNURI LAXMAN

Order

04/07/2025

The petitioner was issued work order on 10.12.2015 i.e.

Annexure-2.

Petitioner has approached this Court with the grievance that

petitioner's contract was found satisfactory and the amount to be

paid by the respondent authorities admitted to be due, yet the

petitioner has not been paid the due amount. It is contended that

the respondents have paid no heed to petitioner's grievance in

spite of number of representations filed by petitioner.

Learned counsel relies upon the judgment of Hon'ble the

Supreme Court in the case of M/s Surya Constructions Vs. The

State of Uttar Pradesh & Ors : Civil Appeal No. 2610/2019,decided

on 08.03.2019 and submits that in light of observation made by

[2025:RJ-JD:28819] (2 of 2) [CW-12548/2025]

Hon'ble the Supreme Court, the respondent - Municipal Board is

under obligation to pay the due amount.

In view of the aforesaid, the present writ petition is

disposed of with a direction to the petitioner to file a

representation before the respondent authorities within a period of

two weeks from today along with photo-stat copy of judgment of

Hon'ble Supreme Court in the case of M/s Surya

Constructions(supra), other documentary evidence and a certified

copy of the order instant.

In case, a representation is so addressed, the respondent

authorities shall consider and do the needful and make the

requisite payment to the petitioner in accordance with law as early

as possible, preferably within a period of four weeks.

In case the competent authority is of the view that the

petitioner is not entitled for the payment as claimed, he shall pass

a speaking order under intimation to the petitioner, against which

petitioner's right to take legal remedies shall remain reserved.

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.

The stay application also stands disposed of accordingly.

(MUNNURI LAXMAN),J 236s-PoonamS/-

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