Rajasthan High Court - Jodhpur
Smt. Munna Bai vs State Of Rajasthan on 17 January, 2020
Author: Arun Bhansali
Bench: Arun Bhansali
(1 of 2) [CW-14915/2018]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 14915/2018
1. Smt. Munna Bai W/o Shri Narayan, Aged About 35 Years,
R/o Binota, Tehsil Nimbahera, District Chittorgarh
(Rajasthan)
2. Jyoti W/o Shri Kamlesh Sen, Aged About 26 Years, R/o
Bood, Gangrar, District Chittorgarh (Rajasthan).
3. Basanti W/o Shri Bherulal @ Raghuveer, Aged About 31
Years, By Caste Harijan, R/o Sinchai Nagar Keerkheda,
Mandaphiya, District Chittorgarh (Rajasthan)
----Petitioners
Versus
1. State Of Rajasthan, Through Principal Secretary (Health
And Family Welfare) Department Of Health And Family
Welfare, Government Of Rajasthan, Government
Secretariat, Jaipur (Rajasthan)
2. Chief Medical And Health Officer, Chittorgarh District
Chittorgarh (Rajasthan)
3. Govt. Community Health Centre, Badi Sadari, District
Chittorgarh (Rajasthan) Through Its Head.
4. Govt. Community Health Centre, Gangrar, District
Chittorgarh (Rajasthan) Through Its Head.
5. Govt. Community Health Centre, Mandaphiya, District
Chittorgarh (Rajasthan) Through Its Head.
6. District Quality Assurance Committee, Through
Chairperson, District Collector, District - Chittorgarh
(Rajasthan).
----Respondents
For Petitioner(s) : Mr. Omprakash.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 17/01/2020 (Downloaded on 17/01/2020 at 10:16:21 PM) (2 of 2) [CW-14915/2018] Learned counsel for the petitioners confines the relief in the petition to seeking compensation to the tune of Rs.30,000/-.
Submissions have been made that in similar nature writ petition directions have been given by the Court and therefore, similar directions may be issued.
In the case of Bhuri v. State of Rajasthan : S.B. Civil Writ Petition No.11871/2018, decided on 10.09.2018, relying on judgment in the case of Naval v. Union of India : 2009(1) RLW 865, it was directed as under :-
"In view of the above submissions, the petitioner is given liberty to submit a fresh representation to the competent authority with a copy of this order. Upon receiving such representation, the competent authority shall objectively consider and decide the same by a reasoned order within a period of two months from the receipt thereof. If any of the petitioner's grievances still survive after disposal of the representation, she shall be at liberty to take recourse of the appropriate legal remedy for the redressal thereof.
The writ petition is disposed of in the above terms."
In view of the submissions made by learned counsel for the petitioner, the writ petition filed by the petitioners stands disposed of with a similar directions as given in the case of Bhuri (supra).
(ARUN BHANSALI),J 1-Sumit/-
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