Rajasthan High Court - Jodhpur
M/S Shree Karni Shiksha Sodh Sanshtah vs State Of Rajasthan (2025:Rj-Jd:48643) on 12 November, 2025
Author: Nupur Bhati
Bench: Nupur Bhati
[2025:RJ-JD:48643]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 22140/2025
M/s Shree Karni Shiksha Sodh Sanshtah, Gopalpura Sujangarh
District Churu. Through Its Chairmen, Dr. Karnidan Charan Son
Of Shri Fushdan Charan, Aged About 50 Years. (Work Order No.
F-13/96 Dated 12-06-2013)
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Medical And Health, Jaipur.
2. The District Collector, Nagour.
3. The Chief Medical And Health Officer, Nagour.
4. The In-Charge Medical Officer, Government Community
Health Center Mithadi Tehsil Ladnu District Nagour.
----Respondents
For Petitioner(s) : Mr. Kunal Upadhyay
HON'BLE DR. JUSTICE NUPUR BHATI
Order
12/11/2025
1. The present writ petition has been filed with the following
prayers :-
"i. by an appropriate writ, order or direction, the
respondent Community Health Center Mithadi may kindly
be directed to make payment of final bill of awarded work
in pursuant to the work-order dated 12.6.2013 (Annexure-
1) to the petitioner along with interest @ 18% p.a. from
the date of submitting final bill up to the date of realization
of said amount. ii. any other order or direction, which this
Hon'ble Court deem just fit and proper be passed in favour
of the petitioner."
2. Learned counsel for the petitioner submits that an identical
petition being S.B. Civil Writ Petition No. 12548/2025 (Rural
health Education Development Institute Vs. The State of
Rajasthan and Ors.) has been disposed of by a Co-ordinate
Bench of this Court vide order dated 04.07.2025, wherein it was
observed as under :-
(Uploaded on 12/11/2025 at 05:48:52 PM)
[2025:RJ-JD:48643] (2 of 2) [CW-22140/2025]
"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 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."
3. He further submits that the present petition may also be
decided in the same terms as in the said writ petition.
4. In view of the submissions made above, the present writ
petition is disposed of in the same terms as Rural health
Education Development Institute (supra).
5. Stay petition also stands disposed of accordingly.
(DR. NUPUR BHATI),J
195-/Devesh/-
(Uploaded on 12/11/2025 at 05:48:52 PM)
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