Tulsa Bahen vs State Of Rajasthan
2021 Latest Caselaw 6822 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4121/2021

1. Tulsa Bahen W/o Shri Ganesh Lal Bhagora D/o Shri Manilal Gemeti, Aged About 32 Years, Resident Of Jhapa, Veerpur, District- Dungarpur (Rajasthan).

2. Kailash Bahen W/o Shri Punjilal, Aged About 36 Years, Resident Of Sharam, Veerpur, District- Dungarpur (Rajasthan).

3. Urmila Bahen W/o Shri Mohan Lal Damor, Aged About 26 Years, Resident Of Punawada, Dungarpur (Raj.).

4. Smt. Savita Devi W/o Praveen Kumar, Aged About 27 Years, Resident Of Village And Post- Saranpur, Tehsil- Gadhi, District- Banswara.

5. Neetu W/o Hanuman Singh, Aged About 32 Years, Resident Of Village Mithi Redu Tehsil Rajgarh District Churu.

6. Kamla W/o Shishram, Aged About 31 Years, Resident Of Village Kherli Distt Jhunjhunu.

7. Rekha Rani W/o Dharamveer, Aged About 32 Years, Resident Of Hamirwas Was Chhota Tehsil Rajgarh District Churu.

8. Ninama Seema Behen Velaji Bhai W/o Varhat Jagdish, Aged About 32 Years, Resident Of Village Nareli Tehsil And District Dungarpur.

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary, Department Of Medical And Health, Government Of Rajasthan, Secretariat, Jaipur (Rajasthan).

2. The Director, Medical And Health Services, Rajasthan, Govt. Of Rajasthan, Jaipur.

3. The Additional Director (Administration), Department Of Medical And Health, Jaipur.

                                                                ----Respondents


For Petitioner(s)         :    Mr. Kunal Kalla
For Respondent(s)         :




                                                                             (2 of 2)               [CW-4121/2021]


                                                       JUSTICE DINESH MEHTA

                                                                       Order

                                   09/03/2021

1. Petitioners are undisputedly residents of Gujarat, having

migrated to State of Rajasthan and are having Scheduled Caste

Certificates, issued by the authorities at Gujarat, in their fathers'

names.

2. Learned counsel for the petitioners fairly submits that the

controversy involved in the present writ petition has been decided

against the petitioners by this Court vide its judgment dated

13.01.2021, rendered in batch of writ petitions, led by SB Civil

Writ Petition No.18320/2019 (Dashi Devi Damor Vs. State).

3. Following the judgment rendered in the case of Dashi Devi

Damor (supra), the present writ petition stands dismissed.

4. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J

61-skm/-

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