Dinesh Meena vs State Institute Of Health And Family ...
2026 Latest Caselaw 4203 Raj

Rajasthan High Court - Jodhpur

Dinesh Meena vs State Institute Of Health And Family ... on 18 March, 2026

Author: Rekha Borana

Bench: Rekha Borana

[2026:RJ-JD:12844]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Writ Contempt No. 958/2025

Dinesh Meena S/o Shri Vimal Prakash Meena, Aged About 35
Years, Resident Of Village Post Biluda Tehsil Sabla Dungarpur
Rajasthan 314022.
                                                                      ----Petitioner
                                      Versus
1.        State Institute Of Health And Family Welfare, (Sihfw),
          Through Its Director, Jhalana Doongri Colony, Ghat Ki
          Guni, Jaipur, Rajasthan 302004.
2.        Rakesh Kumar Sharma, Director (Non-Gazette) State
          Institute Of Health And Family Welfare (Sihfw), Jhalana
          Doongri Colony, Ghat Ki Guni, Jaipur, Rajasthan 302004.
3.        Dr. Seema Jaiswal, Joint Director, Medical And Health
          Services, Zone Udaipur.
4.        Dr. Vishnu Ram Vishnoi, Chief Medical And Health Officer,
          Barmer.
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Ripudaman Singh



              HON'BLE MS. JUSTICE REKHA BORANA

Order

18/03/2026

1. On 01.12.2025, counsel for the petitioner prayed for short

time to place on record the receipt of the representation in

question.

2. On such request been made, the matter was directed to be

listed after three weeks.

3. No receipt of the representation has been filed till date.

4. However, counsel furnished a copy of the receipt to the Court

and prayed that time be granted to him to place the same on

record.

(Uploaded on 18/03/2026 at 05:29:21 PM)

[2026:RJ-JD:12844] (2 of 2) [WCP-958/2025]

5. The receipt as furnished by the counsel is taken on record.

6. A bare perusal of the said receipt reveals that the same is of

01.12.2025 i.e. of a date on which the order was passed by the

Court.

7. The same definitely cannot be the receipt of the

representation as alleged by the petitioner to have been served on

the respondents.

8. In that view when it is evident that no representation/notice

was served on the respondents prior to filing of the present

contempt petition calling upon them to comply with the order, the

present contempt petition cannot be entertained and the same is

hence, dismissed.

9. Pending applications, if any, stand disposed of.

(REKHA BORANA),J 10-KashishS/-

(Uploaded on 18/03/2026 at 05:29:21 PM)

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