Rajasthan High Court - Jodhpur
Sonu vs State Of Rajasthan (2025:Rj-Jd:12902) on 7 March, 2025
Author: Dinesh Mehta
Bench: Dinesh Mehta
[2025:RJ-JD:12902]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 5742/2025
1. Sonu S/o Shishpal, Aged About 25 Years, At Present
Working At Phc Mirzawali, Mer, Tibbi, District
Hanumangarh.
2. Peerulal S/o Shankar Lal, Aged About 35 Years, At
Present Working At Phc, Budhwara, Block Pisangan,
District Ajmer.
3. Nisha Kumari D/o Prabhu Dayal Ji, Aged About 23 Years,
At Present Working At Chc Rohida, District Sirohi.
4. Janvi Chouhan D/o Jay Singh Chouhan, Aged About 23
Years, At Present Working At Chc Rohida, District Sirohi.
5. Shubham Purohit S/o Naresh Ji Purohit, Aged About 27
Years, At Present Working At Chc Pindwara, District
Sirohi.
6. Suresh Kumar S/o Ogad Ram Ji, Aged About 29 Years, At
Present Working At Phc Jivand Kalla, Block Rani, District
Pali.
7. Omprakash S/o Viram Ram Ji, Aged About 28 Years, At
Present Working At Phc Kote Solankiyan, Tehsil Desuri,
District Pali.
8. Naresh Bhati S/o Chunni Lal Ji, Aged About 29 Years, At
Present Working At Phc Roopawas, District Pali,
Rajasthan.
9. Amrit Das S/o Damodar Das, Aged About 28 Years, At
Present Working At Govt. Nahatha Hospital, Balotara.
----Petitioners
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.
[2025:RJ-JD:12902] (2 of 4) [CW-5742/2025]
6. Additional Director, Medical And Health Services,
Government Of Rajasthan, Jaipur, 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, Hanumangarh, Rajasthan.
13. Chief Medical And Health Officer, Hanumangarh,
Rajasthan.
14. Rajasthan Medical Relief Society, Hanumangarh Through
Secretary, District Hanumangarh, Rajasthan.
15. Principal Medical Officer, Ajmer, Rajasthan.
16. Chief Medical And Health Officer, Ajmer, Rajasthan.
17. Rajasthan Medical Relief Society, Ajmer, Through
Secretary, District Ajmer, Rajasthan.
18. Principal Medical Officer, Sirohi, Rajasthan.
19. Chief Medical And Health Officer, Sirohi, Rajasthan.
20. Rajasthan Medical Relief Society, Sirohi, Through
Secretary, District Sirohi, Rajasthan.
21. Principal Medical Officer, Pali, Rajasthan.
22. Chief Medical And Health Officer, Pali, Rajasthan.
23. Rajasthan Medical Relief Society, Pali, Through Secretary,
District Pali, Rajasthan.
24. Principal Medical Officer, Balotara, Rajasthan.
25. Chief Medical And Health Officer, Balotara, Rajasthan.
26. Rajasthan Medical Relief Society, Balotara, Through
Secretary, District Balotara, Rajasthan.
----Respondents
[2025:RJ-JD:12902] (3 of 4) [CW-5742/2025]
For Petitioner(s) : Mr. Mrinal Khatri
JUSTICE DINESH MEHTA
Order
07/03/2025
1. While asserting that the petitioners' 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 petitioners submitted that the petitioners would be satisfied if
the competent authority of the respondents is directed to consider
petitioners' representation (which they 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
petitioners 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
petitioners, as early as possible, preferably within a period of eight
weeks of receipt thereof.
4. It is made clear that aforesaid direction to decide the
representation has been issued only with a view to ensure
expeditious redressal of petitioners' grievance. The same may not
[2025:RJ-JD:12902] (4 of 4) [CW-5742/2025]
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
191-Mak/-
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