Inderjeet Yadav vs The State Of Rajasthan ...
2026 Latest Caselaw 2850 Raj

Rajasthan High Court - Jodhpur

Inderjeet Yadav vs The State Of Rajasthan ... on 19 February, 2026

Author: Nupur Bhati

Bench: Nupur Bhati

[2026:RJ-JD:9273]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 4055/2026

Inderjeet Yadav S/o Bhola Ram Yadav, Aged About 38 Years, R/o
Village Momanpur Talwar, Post Jaguwas, Tehsil Behror, District
Kotputli-Behror, Rajasthan.
                                                                       ----Petitioner
                                       Versus
1.       The State Of Rajasthan, Through Its Principal Secretary,
         Medical And Health Department, Government Secretariat,
         Rajasthan, Jaipur.
2.       The Director (Non-Gazette), Medical And Health Services,
         Rajasthan, Jaipur.
3.       The Chief Medical And Health Officer, Kotputli-Behror.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Vikram Singh Bhawla



               HON'BLE DR. JUSTICE NUPUR BHATI

Order

19/02/2026

1. Learned counsel for the petitioner, at the very outset submits

that identically situated person, namely, Mr. Vinod Kumar Chobisa,

has been accorded notional benefits from 28th January, 2008,

whereas the petitioners, who were identically situated, have been

declined the same treatment and thus, the action of the State-

respondents is discriminatory and in violation to the mandate of

Article 14 of the Constitution of India.

2. Learned counsel further submits that for the present, the

petitioner would be satisfied, if the State-respondents are directed

to consider and decide the representation within a time frame in

the backdrop of order dated 7th May, 2013, wherein benefits on

notional basis have been accorded to Mr. Vinod Kumar Chobisa.

(Uploaded on 19/02/2026 at 01:46:23 PM)

[2026:RJ-JD:9273] (2 of 2) [CW-4055/2026]

3. In view of the limited prayer addressed; the instant writ

proceedings are closed with a direction to the petitioner to address

a comprehensive representation to the respondents within two

weeks hereinafter.

4. In case, a representation is so addressed within the aforesaid

period, the State-respondents are directed to consider and decide

the same by a reasoned and speaking order as expeditiously as

possible in accordance with law. However, in no case later than

three months from the date of receipt of the representation along

with a certified copy of this order.

5. With the observations and directions, as indicated above, the

writ petition stands disposed of.

(DR.NUPUR BHATI),J surabhii/177-

(Uploaded on 19/02/2026 at 01:46:23 PM)

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