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Rohitas Kumar Bairwa Son Of Shri ... vs State Of Rajashtan
2021 Latest Caselaw 2518 Raj/2

Citation : 2021 Latest Caselaw 2518 Raj/2
Judgement Date : 29 June, 2021

Rajasthan High Court
Rohitas Kumar Bairwa Son Of Shri ... vs State Of Rajashtan on 29 June, 2021
Bench: Sabina, Manoj Kumar Vyas
       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

            D.B. Civil Writ Petition (PIL) No. 6358/2021

Rohitash Kumar Bairwa Son Of Shri Satya Narayan, Aged About
40 Years, Resident Of Mahla Niche Khari Kothi, Dausa, Rajasthan
                                                                    ----Petitioner
                                    Versus
1.      State Of Rajashtan, Through Chief Secretary, Government
        Of Rajasthan, Secretariat, Jaipur.
2.      Principal Secretary, Medical And Health Department,
        Government Of Rajasthan, Secretariat, Jaipur.
3.      Principal   Secretary,        Medical        Education      Department,
        Government Of Rajasthan, Secretariat, Jaipur.
4.      District Collector, Jaipur.
5.      Commissioner Of Police, Jaipur.
6.      Dy. Secretary, Medical And Health Department (Group-3)
        Department, Rajasthan, Jaipur.
7.      Director (Non-Gazetted) Medical And Health Services,
        Government Of Rajasthan, Jaipur.
8.      Principal And Controller, Sawai Mansingh Medical College,
        Jaipur.
9.      Shri Jogendra Sharma, Organiser, Nursing Tutor And At
        Present Principal, Government College Of Nursing, Jaipur.
                                                                 ----Respondents

For Petitioner(s) : Mr. Yogesh Kumar Tailor, Advocate through Video Conferencing

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Judgment / Order

29/06/2021

Petitioner has filed this petition under Article 226 of the

Constitution of India by way of Public Interest Litigation.

(2 of 2) [CW-6358/2021]

After hearing learned counsel for the petitioner, we are of the

opinion that no ground for exercise of writ jurisdiction under

Article 226 of the Constitution of India is made out.

Dismissed.

However, petitioner would be at liberty to avail other

appropriate remedy available to him as per law.

(MANOJ KUMAR VYAS),J (SABINA),J

Sunita/13

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