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Rajasthan High Court - Jaipur

Rampal Soni S/O Bansidhar Soni vs State Of Rajasthan on 21 October, 2020

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 11700/2020

1.     Rampal Soni S/o Bansidhar Soni, Aged About 75 Years,
       R/o Vpo Khandela, Ward No. 13, Mohalla Sunaro Ka,
       District Sikar (Mpw)
2.     Bodulal Saini S/o Chothu Ram, Aged About 75 Years, R/o
       Vpo Kawat, Sr. Multi Purpose Worker, Ward No. 2, Neem
       Ka Thana, Near Petrol Pump, District Sikar (Smpw)
3.     Bajrang Singh S/o Prem Singh, Aged About 70 Years, R/o
       Behind Nagar Parishad, Ward No. 15, Sikar (Mpw)
4.     Ram Niranjan Mathur S/o Prakash Narayan Mathur, Aged
       About 60 Years, R/o Near Vikram School, Nehru Park
       Road, Sikar (Mpw)
5.     Sharda Devi W/o Late Prabhu Dayal Sharma, R/o Mau,
       Tehsil Sri Madhopur, District Sikar (Malaria Inspector)
                                                                   ----Petitioners
                                    Versus
1.     State    Of    Rajasthan,          Through          Principal   Secretary,
       Department Of Medical And Health, Secretariat, Jaipur
2.     Director,     Medical       And      Health        Services,    Rajasthan
       Government, Jaipur
3.     Additional     Director       (Administration),           Department    Of
       Medical And Health Services, Rajasthan, Jaipur
4.     Chief Medical And Health Officer, Sikar
                                                                 ----Respondents

For Petitioner(s) : Mr. Anoop Dhand For Respondent(s) :

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Order 21/10/2020 Granting liberty to the petitioners to approach the Tribunal and observing that if any appeal is preferred, taking into consideration that the petitioners are retired persons, the same (Downloaded on 21/10/2020 at 09:32:48 PM) (2 of 2) [CW-11700/2020] ought to be decided expeditiously but not later than a period of three months.
The writ petition is accordingly dismissed on the ground of alternative remedy with the aforesaid observations.
(SANJEEV PRAKASH SHARMA),J SAURABH YADAV /670/12 (Downloaded on 21/10/2020 at 09:32:48 PM) Powered by TCPDF (www.tcpdf.org)