Dr. Shashank Mathur vs State Of Rajasthan
2021 Latest Caselaw 272 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Civil Writ Petition No. 87/2021

Dr. Shashank Mathur S/o Shri Satya Narayan Mathur, Aged About 28 Years, Resident Of 18-E/456, Chopasani Housing Board, Jodhpur (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Its Additional Chief Secretary, Department Of Medical And Health, Government Of Rajasthan, Secretariat, Jaipur.

2. The Principal Secretary, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Secretariat, Jaipur.

3. Deputy Secretary To The Government, Department Of Medical And Health (Gr. - 2), Government Of Rajasthan, Secretariat, Jaipur.

4. Zila Parishad Jodhpur, Through Its Chief Executive Officer.

5. Chief Medical And Health Officer, Jodhpur.

6. Medical Officer In-Charge, Primary Health Centre, Satlana, Panchayat Samiti Luni, District Jodhpur (Raj.).

----Respondents

For Petitioner(s) : Mr. Yashpal Khileree through V.C. For Respondent(s) : Mr. K.S. Rajpurohit, AAG through V.C.

HON'BLE MR. JUSTICE ARUN BHANSALI Order 08/01/2021

Mr. K.S. Rajpurohit, AAG appears on caveat. Copy of the petition has been supplied to him, who may complete his instructions in the matter as learned counsel for the petitioner submits that the issued raised in the present writ petition is squarely covered by judgment in the case of Kiran Kumari v. State of Raj. & Ors.: SBCW No.14964/2019, decided on 15.01.2020.

List on 11.01.2021.

In case, the petitioner has not been relieved, he shall not be relieved till the next date.

(ARUN BHANSALI),J 16-PKS/-

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