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Chatrapal Singh Tanwar S/O Late ... vs The State Of Rajasthan
2021 Latest Caselaw 7864 Raj/2

Citation : 2021 Latest Caselaw 7864 Raj/2
Judgement Date : 20 December, 2021

Rajasthan High Court
Chatrapal Singh Tanwar S/O Late ... vs The State Of Rajasthan on 20 December, 2021
Bench: Rekha Borana
                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                        S.B. Civil Writ Petition No. 80/2019

                                    Chatrapal Singh Tanwar S/o Late Shri Mahendra Singh Tanwar,
                                    Aged About 61 Years, R/o Scheme No. 2, Plot No. 79, Lajpat
                                    Nagar, Alwar.
                                                                                                           ----Petitioner
                                                                          Versus
                                    1.        The State Of Rajasthan, Through Its Principle Secretary,
                                              Medical     And       Health      Department,            Government     Of
                                              Rajasthan, Jaipur.
                                    2.        The Director Medical, Health And Family Welfare Services,
                                              Government Of Rajasthan, Jaipur.
                                    3.        The Chief Medical And Health Officer, Alwar District Alwar.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Sumit Khandelwal For Respondent(s) :

HON'BLE MS. JUSTICE REKHA BORANA

Order

20/12/2021

Counsel for the petitioner states that the controversy in

question has been decided vide judgment passed by the Co-

ordinate Bench of this Court in SB Civil Writ Petition

No.10874/2018; Chanamal Saini Vs. The State of Rajasthan,

decided on 02.12.2019.

In view of the same, present petition is disposed of in terms

of Chanamal Saini's case.

(REKHA BORANA),J

ashu /83

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