Rajasthan High Court - Jodhpur
Dr. Samiksha Singla vs State Of Rajasthan (2025:Rj-Jd:17520) on 4 April, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:17520] (1 of 2) [CW-6786/2025]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 6786/2025
Dr. Samiksha Singla D/o Dharm Singla, Aged About 28 Years,
House No.307, Kabir Niwas, Ward No.10, Lalluana Road, Mansa,
Punjab At Present Resident Of Hostel No.7 Mathuradas Mathur
Hospital, Jodhpur, Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary,
Department Of Medical And Health Services, Govt. Of
Rajasthan, Secretariat, Jaipur, Rajasthan.
2. The Director (P.h.), Medical And Health Services, Govt. Of
Rajasthan, Swasthya Bhawan, C-Scheme, Ashok Nagar,
Jaipur.
3. The Principal, S.n. Medical College And Hospital, Jodhpur,
Rajasthan.
----Respondents
For Petitioner(s) : Mr. Siddharth Mewara.
For Respondent(s) : Mr. Parvat Singh.
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order 04/04/2025
1. Learned counsel for the petitioner has submitted that the instant matter is squarely covered by the ratio of the judgment passed by a coordinate Bench of this court at Jaipur in S.B. CWP No. 1347/2024 titled Dr. Amit Soni vs. State of Raj. Hence, the instant petition can be settled in light of the dictum enunciated in Dr. Amit Soni (Supra).
2. The said above said fact is not refuted by the learned counsel for the respondents.
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3. Considering the facts and circumstances, this Court directs the respondents to carry forward the requisites as per the dictum of Dr. Amit Soni (Supra) and release the documents /credentials/certificates/mark-sheets of petitioner on undertaking.
4. Accordingly, the present petition is disposed of. Pending applications, if any, stand disposed.
(VINIT KUMAR MATHUR),J 42-AnilSingh/-
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