Rajasthan High Court - Jodhpur
Manohar Singh vs The State Of Rajasthan ... on 25 March, 2025
Author: Dinesh Mehta
Bench: Dinesh Mehta
[2025:RJ-JD:15538]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 6312/2025
1. Manohar Singh S/o Shri Ummed Singh, Aged About 38
Years, Resident Of V/p Sundra Tehsil Gadra Road Dist.
Barmer Presently Working As Computer Operator At Chc
Sanavada Block Barmer District Barmer.
2. Suneel Vaishnav S/o Shri Bajrang Das, Aged About 34
Years, Resident Of Post Office K Pass, Gagrana, Tehsil
Merta City, Dist. Nagaur Presently Working As Computer
Operator At Phc Gagrana, Block Merta City, District
Nagaur.
3. Amar Singh Meena S/o Sitaram Meena, Aged About 30
Years, Presently Working As Computer Operator At Phc
Bhoori Pahari Block Sawai Madhopur, Dist. Sawai
Madhopur.
4. Muniraj Meena S/o Ramhet Meena, Aged About 43 Years,
Presently Working As Computer Operator At Phc
Shayampura Block Sawai Madhopur, Dist - Sawai
Madhopur.
5. Ashish Sharma S/o Om Prakash Sharma, Aged About 30
Years, Presently Working As Computer Operator At Phc
Kushtala Block Chuth Ka Barwada Dist - Sawai Madhopur.
6. Muniraj Meena S/o Tejram Meena, Aged About 29 Years,
Presently Working As Computer Operator At Phc Baman
Baroda Block Gangapur City Dist - Sawai Madhopur.
7. Amarnath Meena S/o Rmniwas Meena, Aged About 28
Years, Presently Working As Computer Operator At Chc
Soorwal Block Sawai Madhopur Dist - Sawai Madhopur.
8. Sukh Pal Gujar S/o Feluram Gujar, Aged About 36 Years,
Presently Working As Computer Operator At Phc Lorwada
Block Sawai Madhopur Dist - Sawai Madhopur.
9. Rajesh Kumar Sharma S/o Shri Bajrang Lal Sharma, Aged
About 25 Years, R/o Village Mahnsar, District Jhunjhunu,
Presently Working At Chc Bissau, District Jhunjhunu.
10. Rajendra Kumar Dholpuria S/o Shri Chothmal, Aged
About 28 Years, Resident Of Ramgarh Shekhwati, District
Sikar, At Present Working At Chc Bissau, District
Jhunjhunu.
11. Tara Chand Mali S/o Jagdish Mali, Aged About 33 Years,
[2025:RJ-JD:15538] (2 of 3) [CW-6312/2025]
R/o Village Ramjanipura, Post Roopahedi Kalan, Tehsil
Kotka Awada, Dist. Jaipur. At Present Posted Phc
Rupahedi, Block Kotkhawda, Dist. Jaipur.
12. Vishnu Kumar Sharma S/o Shankar Lal Sharma, Aged
About 40 Years, R/o Japda Kalla, Tehsil Kot Khawada,
Dist. Jaipur. At Present Posted Phc Jhapda Kalan, Post
Jhapda Kalan, Block Kotkhawda, Dist. Jaipur.
----Petitioners
Versus
1. The State Of Rajasthan, Through Principal Secretary,
Medical And Health Department, Government Of
Rajasthan, Secretariat, Jaipur.
2. Director, (Public Health) Medical And Health Service,
Rajasthan, Swasthya Bhawan, Tilak Marg, Jaipur.
3. Nodal Officer, Mndy / Mnjuy, Medical And Health Services,
Rajasthan, Swasthya Bhawan, Tilak Marg, Jaipur.
4. Chief Medical And Health Officer, Barmer.
5. Chief Medical And Health Officer, Nagaur.
6. Chief Medical And Health Officer, Sawai Madhopur.
7. Chief Medical And Health Officer, Jhunjhunu.
8. Chief Medical And Health Officer, Jaipur - Ii.
9. Block Chief Medical And Health Officer, Kotkhawda,
District Jaipur.
----Respondents
For Petitioner(s) : Mr. Tanwar Singh
JUSTICE DINESH MEHTA
Order
25/03/2025
1. Petitioners' grievance is that they were working on contract
basis under the respondents and they are apprehending
disengagement of their services.
[2025:RJ-JD:15538] (3 of 3) [CW-6312/2025]
2. Learned counsel for the petitioners submits that the
petitioners would feel satisfied if the respondents are directed to
consider their representation (which they would be filing) in light
of the judgment of this Court dated 19.01.2021 passed in the case
of Jai Prakash Ganchi & Ors. Vs. State of Raj. & Ors.
(S.B.Civil Writ Petition No.7273/2020) and also in light of
circular dated 02.09.2020.
3. The present writ petition is, therefore, disposed of with the
direction to the petitioners to file a representation while enclosing
photostat copy of the judgment in the case of Jai Prakash Ghanchi
(supra) and photostat copy of the circular dated 02.09.2020 within
a period of four weeks from today.
4. In case, representation is so addressed, the competent
authority shall do the needful, in accordance with law, preferably
within a period of eight weeks from receipt thereof.
5. 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
be construed to be an order to decide the representation in a
particular manner.
6. The stay application also stands disposed of accordingly.
(DINESH MEHTA),J
24-akansha/-
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