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Rajasthan High Court - Jodhpur
Vinod Choudhary vs State Of Rajasthan (2026:Rj-Jd:7947) on 12 February, 2026
Author: Nupur Bhati
Bench: Nupur Bhati
[2026:RJ-JD:7947]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 3565/2026
1. Vinod Choudhary S/o Nand Ram, Aged About 37 Years, At
Present Working On The Post Of Data Entry Operator
(M.n.d.y) At P.h.c Mangaliyawas, Block- Pisangan,
District- Ajmer.
2. Mahendra S/o Mancharam, Aged About 22 Years, At
Present Working On The Post Of Data Entry Operator
(M.n.d.y) At P.h.c Sindru, Block- Sumerpur, District- Pali.
3. Dheeraj Pathak S/o Sunil Pathak, Aged About 30 Years, At
Present Working On The Post Of Data Entry Operator
(M.n.d.y) At P.h.c Basant, Block- Sumerpur, District- Pali.
4. Badaram S/o Polaram, Aged About 23 Years, At Present
Working On The Post Of Data Entry Operator (M.n.d.y) At
P.h.c Dujana, Block- Sumerpur, District- Pali.
5. Rajendra Singh S/o Sundar Singh, Aged About 35 Years,
At Present Working On The Post Of Data Entry Operator
(M.n.d.y) At S.d.h Abu Road, District- Sirohi.
6. Hitendra Kumar S/o Ramswaroop, Aged About 42 Years,
At Present Working On The Post Of Data Entry Operator
(M.n.d.y) At S.d.h Abu Road, District- Sirohi.
7. Jitendra Kumar S/o Prakash Chandra Bhati, Aged About
35 Years, At Present Working On The Post Of Data Entry
Operator (M.n.d.y) At S.d.h Abu Road, District- Sirohi.
8. Praveen Singh Inda S/o Pratap Singh Inda, Aged About
33 Years, At Present Working On The Post Of Data Entry
Operator (M.n.d.y) At S.d.h Abu Road, District- Sirohi.
9. Jawar Mal S/o Mangi Lal, Aged About 35 Years, At Present
Working On The Post Of Data Entry Operator (M.n.d.y) At
S.d.h Abu Road, District- Sirohi.
10. Pitha Ram S/o Hara Ram, Aged About 35 Years, At
Present Working On The Post Of Data Entry Operator
M.n.d.y Helper At S.d.h Abu Road, District- Sirohi.
11. Avinash Sahu S/o Jagdish Prasad, Aged About 31 Years,
At Present Working On The Post Of Computer Operator At
C.m.h.o Office Tonk, District- Tonk.
----Petitioners
Versus
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[2026:RJ-JD:7947] (2 of 3) [CW-3565/2026]
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. Director (Non-Gazetted), Department Of Medical And
Health Services, Government Of Rajasthan, Jaipur.
4. Director, (Public Health) Medical And Health Services,
Government Of Rajasthan, Jaipur.
5. Additional Director, Medical And Health Services,
Government Of Rajasthan, Jaipur, Jaipur.
6. Rajasthan Medical Services Corporation Limites (Rmsc),
Department Of Medical And Health Services, Swasthya
Bhawan, Tilak Marg, C-Scheme, Jaipur Through Its
Managing Director.
7. Chief Medical And Health Officer, Ajmer, Rajasthan.
8. Rajasthan Medical Relief Society, Ajmer, Through
Secretary, District Ajmer Rajasthan.
9. Chief Medical And Health Officer, Pali, Rajasthan.
10. Rajasthan Medical Relief Society, Pali, Through Secretary,
District Jaipur, Rajasthan.
11. Chief Medical And Health Officer, Sirohi, Rajasthan.
12. Rajasthan Medical Relief Society, Sirohi, Through
Secretary, District Sirohi, Rajasthan.
13. Chief Medical And Health Officer, Tonk, Rajasthan.
14. Rajasthan Medical Relief Society, Tonk, Through
Secretary, District Tonk, Rajasthan.
----Respondents
For Petitioner(s) : Mr. SK Verma
Mr. Vishwajeet Singh Ranawat
HON'BLE DR. JUSTICE NUPUR BHATI
Order
12/02/2026
1. While asserting that the petitioners' case is covered by the
judgment dated 19.01.2021 passed by this Court in the case of
(Uploaded on 12/02/2026 at 06:07:58 PM)
[2026:RJ-JD:7947] (3 of 3) [CW-3565/2026]
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
be construed to be an order to decide the representation in a
particular manner. 5. The stay application also stands disposed of,
accordingly.
(DR.NUPUR BHATI),J
surabhii/197-
(Uploaded on 12/02/2026 at 06:07:58 PM)
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