Nitesh Sharma vs The Union Of India
2021 Latest Caselaw 18032 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 2798/2021

Nitesh Sharma S/o Ramavatar Sharma, Aged About 23 Years, R/ o Mohan Nagar Vistar Jaipur, Durgapura (Rajasthan) (Enrolment No. Drsrrau/2017).

----Petitioner Versus

1. The Union Of India, Through The Secretary To The Government, Ministry Of Ayush, Government Of India New Delhi.

2. The Central Council Of Indian Medicines, Jawaharlal Nehru Bhartiya Chikitsa Avam Homeopathy Anusandhan Bhawan, 61-65, Institutional Area, Jankpuri 'd' Block, New Delhi - 110058.

3. The Vice - Chancellor, Dr. Sarvepalli Radhakrishnana Rajasthan Ayurvedic University (Dr. S.r.a.u.), Nagaur Road, Karwar, Jodhpur (Rajasthan).

4. The Controller Of Examination, Dr. Sarvepalli Radhakrishnana Rajasthan Ayurvedic University (Dr. S. R.a.u.) Nagaur Road, Karwar, Jodhpur (Rajasthan).

5. The Principal, Mahatma Jyotiba Fule Ayurved Maha Vidhyalaya, Chomu, District Jaipur.

----Respondents

For Petitioner(s) : Mr. Ashok Chhangani For Respondent(s) : Mr. Navneet Singh Birkh for Mr. Mukesh Rajpurohit, ASG Mr. M.S. Deora for Mr. Sunil Joshi Mr. Suniel Purohit

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE SUDESH BANSAL

Order

01/12/2021

Learned counsel for the petitioner candidly brought to our

notice that the issue involved in the present writ petition is clearly

(2 of 2) [CW-2798/2021]

covered by the judgment dated 29.11.2021 in the case of

Kanchan vs. Union of India and others (D.B. Civil Writ

Petition No.2800/2021).

Without recording separate reasons, this petition is

dismissed.

(SUDESH BANSAL),J (AKIL KURESHI),CJ

Ashutosh-34

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