Rajasthan High Court - Jaipur
Pat Ram vs State Of Rajasthan & Ors on 17 September, 2015
Author: M.N. Bhandari
Bench: M.N. Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH JAIPUR S.B. Civil Writ Petition No.10974/2015 Pat Ram Versus State of Rajasthan & Ors. DATE OF ORDER : 17/09/2015 HON'BLE MR. JUSTICE M.N. BHANDARI Mr. Dhoop Singh Poonia, for petitioner
*** It is stated that similar writ petition bearing No.3692/2014, Sumer Sihag Vs. The State of Rajasthan & Others, was decided by the Coordinate Bench of this court on 7th April, 2014. The present writ petition may also be disposed of in the light of aforesaid order to be applied in this case also. The petitioner would accordingly submit a representation. It may be considered and decided by a speaking order.
In view of prayer made, this petition is disposed of by the same order as has been passed in the case of Sumer Sihag (supra). For ready reference, order is quoted hereunder for its application on the present case:
In the facts of the case, writ petition is disposed of requiring petitioner to make representation to respondent no.4 - the Additional Director (Admn.), Medical & Health Department, Government of Rajasthan, Jaipur, along-with a copy of this order, who shall consider and decide the same by a speaking order addressing his grievance, within a period of two months from the date of its making. If the grievance of the petitioner is not remedied, he would have liberty to approach the Rajasthan Civil Services Appellate Tribunal for redressal thereof.
This also disposes of stay application.
[M.N.BHANDARI], J.
FRBOHRA Certificate:
All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
FATEH RAJ BOHRA, Sr. P.A.