Jagdish Prasad Devada vs State Of Rajasthan ...
2025 Latest Caselaw 13809 Raj

Rajasthan High Court - Jodhpur

Jagdish Prasad Devada vs State Of Rajasthan ... on 25 September, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:43225-DB]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
                D.B. Civil Writ Petition No. 18696/2025
 1.       Jagdish Prasad Devada S/o Jhabar Mal, aged about 65
          Years, R/o Ward No.28, Near Khemka Sati Mandir, Churu
          (Raj.).
 2.       Lal Chand Prajapat S/o Shri Deeparam Prajapat, (Since
          Deceased) Through Legal Heirs -
 2/1.     Dhapi W/o Late Shri Lal Chand Prajapat, aged about 60
          Years, R/o Ward No. 24, Behind Radha Swami Satsang
          Bhawan, Sharma Colony, Churu (Raj.).
 2/2.     Jitendra Kumar Prajapat S/o Shri Lal Chand Prajapat,
          aged about 36 Years, R/o Ward No. 24, Behind Radha
          Swami Satsang Bhawan, Sharma Colony, Churu (Raj.).
 2/3.     Ratanlal Prajapat S/o Shri Lal Chand Prajapat, aged about
          36 Years, R/o Ward No. 24, Behind Radha Swami Satsang
          Bhawan, Sharma Colony, Churu (Raj.).
 2/4.     Lichhma W/o Shri Nemichand and D/o Late Shri Lal
          Chand Prajapat, aged about 45 Years, R/o Ward No. 4, MP
          Chowk, Rajgarh, District Churu (Raj.).
 2/5.     Chanda Devi W/o Shri Hadman, D/o Late Shri Lal Chand
          Prajapat, aged about 45 Years, R/o Ward No. 1, Nayakan
          Mohallah, Rajgarh, District Churu (Raj.).
                                                                      ----Petitioners
                                       Versus
 1.       State of Rajasthan, Through The Secretary, Medical And
          Health Department, Government of Rajasthan, Jaipur.
 2.       The Chief Medical And Health officer, Ratangarh, District
          Churu (Raj.).
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Hardik Gautam
For Respondent(s)            :


            HON'BLE MR. JUSTICE DINESH MEHTA

HON'BLE MRS. JUSTICE SANGEETA SHARMA Order 25/09/2025

1. Learned counsel for the petitioners submitted that petitioners

would be satisfied if the respondents are directed to consider

petitioners' representation which he would be filing in two weeks

(Uploaded on 25/09/2025 at 04:45:06 PM)

[2025:RJ-JD:43225-DB] (2 of 2) [CW-18696/2025]

time in light of the judgment dated 10.07.2025 passed by a

Coordinate Bench of this Court in the case of Dalam Chand & ors.

Vs. The State of Rajasthan & Anr. (D.B. Civil Writ Petition

No.1268/2003).

2. The petition is therefore disposed of, while giving the

petitioner liberty to file a representation along with the web copy

of the judgment in the case of Dalam Chand (supra) within a

period of four weeks, from today.

3. In case, representation so addressed, the competent

authority is directed to expeditiously consider petitioners' case in

accordance with law including the judgment rendered in the case

of Dalam Chand (supra).

4. It is however, made clear that the direction to decide

petitioners representation has been issued only with a view to

ensure expeditious redressal of their grievance and the same

may not be construed to be a direction to decide it in a particular

manner.

5. The stay application (if any) also stands disposed of

accordingly.

(SANGEETA SHARMA),J (DINESH MEHTA),J

11-amit/-

(Uploaded on 25/09/2025 at 04:45:06 PM)

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