Rajasthan High Court - Jaipur
Brij Mohan Saini &Ors; vs State (Medical And Health)Ors on 2 May, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Civil Writ Petition No. 6637 / 2017
1. Brij Mohan Saini S/o Shri Hanuman Prasad Saini,, Aged About
52 Years, Opposite Police Lines, Khation Ka Mohalla, Ward No. 35,
Sikar District Sikar At Present Working MPW (Male), Under Chief
Medical & Halth Officer, Sikar (Rajasthan)
2. Dana Ram Saini S/o Shri Kishna Ram Saini, Aged About 49
Years, Gram Post Baid Ki Dhani Via Shishu District Sikar At Present
Working MPW (Male), PHC Shishu District Sikar (Rajasthan)
3. Kailash Chand Sepat S/o Shri Mana Ram Sepat,, Aged About 50
Years, Village Mohan Ka Bas, Post Karansar Tehsil Kishangarh
Renwal District Jaipur At Present Working As MPW (Male), PHC,
Abhawas, District Sikar (Rajasthan)
4. Govind Ram S/o Shri Laxman Ram,, Aged About 48 Years,
Paparion Ki Dhani, Post Shishu Tehsil Dantaramgarh District Sikar
At Present Working As MPW (Male), PHC, Ranoli District Sikar
(Rajasthan)
5. Moti Ram S/o Shri Megha Ram,, Aged About 54 Years, Village &
Post Sewa Via Phagalava Tehsil Dhod District Sikar At Present
Working As MPW (Male), PHC Phagalava District Sikar (Rajasthan)
6. Girdhari Singh S/o Shri Shivbux Singh,, Aged About 55 Years,
Near Balaji Temple, Dadhichi Nagar, Rani Sati Road, Sikar District
Sikar At Present Working As MPW (Male), PHC, Kundalpur District
Sikar (Rajasthan).
----Petitioners
Versus
1. State of Rajasthan Through Principal Secretary to Government,
Medical & Health Department, Government of Rajasthan,,
Secretariat, Jaipur.
2. The Director, Medical & Health Department, Government of
Rajasthan,, Swasthya Bhawan, Near Secretariat, Jaipur .
3. The Additional Director (Admn), Medical & Health Department,,
Swasthya Bhawan, Near Secretariat, Jaipur .
4. Chief Medical & Health Officer,, Sikar (Rajasthan)
----Respondents
_____________________________________________________ For Petitioner(s) : Mr. Ram Pratap Saini For Respondent(s) : Mr. Sanjay Kumar Sharma, Govt. Counsel _____________________________________________________ HON'BLE MR. JUSTICE VEERENDR SINGH SIRADHANA (2 of 2) [CW-6637/2017] Order 02/05/2017 Parties are not in dispute that the controversy raised in the instant writ application stands resolved in view of the adjudication by a Coordinate Bench of this Court, at Principal Seat, Jodhpur, in SBCWP No.8309/2012 (Dadam Das Vaishnav Vs. State of Rajasthan & Ors.), decided on 20th May, 2013.
Further, the opinion has been affirmed by the Division Bench declining intra-court appeal, on 2nd July, 2014, in DBSAW No. 738/2014: State of Rajasthan Vs. Dadam Das Vaishnav.
In view of the above, the instant writ application stands disposed off in terms of the order in the case of Dadam Das Vaishnav (Supra).
The State-respondents are directed to do the needful and release the due benefits to the petitioners, as expeditiously as possible in accordance with law. However, in no case later than four weeks from the date a certified copy of this order is presented.
Stay application stands closed.
(VEERENDR SINGH SIRADHANA)J. SS/105