Bhanwar Lal Duggar, Ayurved ... vs Ashok Kumar Gupta
2021 Latest Caselaw 855 Raj

(1 of 2) [WRW-92/2020]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Review Petition (Writ) No. 92/2020

1. Bhanwar Lal Duggar, Ayurved Vishwa Bharti Gandhi Vidhya Mandir, Sardarshahar, District Churu Through Its Principal.

2. Secretary, Gandhi Vidhya Mandir, Sardarshahar, District Churu (Raj.).

----Petitioners Versus

1. Ashok Kumar Gupta S/o Shri Shiv Charandas Gupta, Aged About 59 Years, R/o Shiv Phusp, Ram Mandir Road, Tantia Well, Sardarshahar, District Churu (Raj.).

2. State Of Rajasthan, Through Secretary, Medical And Health Services, Government Of Rajasthan, Secretariat, Jaipur (Raj.)

3. Director, Ayurved Department, Government Of Rajasthan, Ajmer (Raj.).

                                                                  ----Respondents


For Petitioner(s)          :     Mr. Hemant Shrimali
For Respondent(s)          :



                       JUSTICE DINESH MEHTA

                                      Order

13/01/2021

1. Mr. Shrimali, learned counsel appearing for the petitioner

submits that against the judgment dated 17.8.2016 rendered in

the case of Dr. Ramanand Jha Vs. State of Rajasthan (DBSAW

No.415/2014), on the basis of which, the writ petition came to be

disposed of with liberty to file representation, an SLP being SLP

No.36118/2016 is/was pending consideration before Hon'ble

Supreme Court and the said fact could not be brought to the

notice of this Court at the time of decision of the writ petition.

(2 of 2) [WRW-92/2020]

2. In the opinion of this Court even if the factum of pendency of

SLP was not brought to the notice of the Court, the same makes

no difference to the consideration/decision of the writ petition, as

no interim order has been passed by the Supreme Court.

3. The writ petition was dismissed as withdrawn with liberty to

pursue the representation and there is no adjudication on merit of

the case.

4. There is no error apparent on the face of record.

5. The review petition is, therefore, dismissed.

(DINESH MEHTA),J

75-CPGoyal/-

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