Rahul Kumar Verma S/O Shri ... vs The State Of Rajasthan
2021 Latest Caselaw 1455 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Writ Petition No. 797/2021

                                    Rahul Kumar Verma S/o Shri Nanagram Varma, Aged About 28
                                    Years, R/o 105, Dhobiyon Ka Mohallla, Amer Road, Chokdi, Gan-
                                    gapole, Jaipur, Rajasthan.
                                                                                                      ----Petitioner
                                                                      Versus
                                    1.      The State Of Rajasthan, Through Its Principal Secretary,
                                            Medical And Health Department, Government Secretariat,
                                            Rajasthan, Jaipur.
                                    2.      The Director (Public Health), Directorate Of Medical And
                                            Health, Rajasthan, Jaipur.
                                    3.      The Chief Medical And Health Officer, Chittorgarh.
                                                                                                   ----Respondents

For Petitioner(s) : Ms. Chhavi Chaturvedi For Respondent(s) :

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment

09/02/2021

In view of the alternative efficacious remedy available to the

petitioner with reference to the prayer made in the writ petition,

he may file an appeal before the Rajasthan Civil Services Appellate

Tribunal.

Granting liberty aforesaid, the writ petition is dismissed on

the ground of alternative efficacious remedy.

(SANJEEV PRAKASH SHARMA),J

saurabh/68

Powered by TCPDF (www.tcpdf.org)