Mahendra Soni vs State Of Rajasthan (2025:Rj-Jd:15600)
2025 Latest Caselaw 9317 Raj

Rajasthan High Court - Jodhpur

Mahendra Soni vs State Of Rajasthan (2025:Rj-Jd:15600) on 25 March, 2025

[2025:RJ-JD:15600]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 5371/2025

Mahendra Soni S/o Shri Babu Lal Soni, Aged About 59 Years,
Resident Of Sonaro Ka Bas, Sojat, Pali.
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through Its Secretary Department Of
         Rural       Development         And      Panchayati        Raj   Govt.   Of
         Rajasthan, Jaipur.
2.       The Secretary, Department Of Medical And Health, Govt.
         Of Rajasthan, Jaipur.
3.       Director (Non-Gazette) And Additional Director (Admn.),
         Department Of Panchayati Raj (Medical), Rajasthan,
         Jaipur.
4.       The Chief Executive Officer, Zila Parishad Pali.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Hapu Ram.
For Respondent(s)            :     Mr. Mukesh Dave, AGC
                                   Mr. Tanuj Jain.



                 HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

25/03/2025

1. Petitioner herein, inter-alia, seeks quashing of two orders i.e.

dated 15.01.2025 (Annex.2), vide which he was transferred from

District Hospital, Sojat City to PBM Hospital, Bikaner, which is

stated to be more than 500 kms. away and dated 22.01.2025

(Annex.4), vide which the appeal filed by the petitioner before the

Rajasthan Civil Services Appellate Tribunal was dismissed.

2. At the very outset, learned counsel for the petitioner submits

that the issue raised in the present writ petition is covered by a

judgment rendered in Dr. (Smt.) Pushpa Mehta Vs. Rajasthan

[2025:RJ-JD:15600] (2 of 2) [CW-5371/2025]

Civil Services Appellate Tribunal & Ors. Reported in

2000(2) WLC 725. He submits that the petitioner is sanguine

that, in case he is allowed to file a representation qua the

grievance raised in the present writ petition and the same is

considered in light of the aforesaid judgment, he will be meted out

with favorable treatment.

3. In view of the aforesaid, without commenting on the merits

of the case, the petition filed by the petitioner is disposed of with

a direction to the competent authority to decide the

representation (may file fresh, if not already filed) of the

petitioner, in accordance with law, keeping in view the

observations made in the case of Pushpa Mehta (supra), as

expeditiously as possible, but not later than 30 days from the date

petitioner approaches the competent authority of the respondents

with the web-print of the instant order.

4. Pending application(s), if any, stand disposed of.

(ARUN MONGA),J 177-DhananjayS/Rmathur/-

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