Kamla vs The State Of Rajasthan
2021 Latest Caselaw 16648 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
             S.B. Review Petition (Writ) No. 217/2019

1.      Kamla D/o Raghunath Meghwal, Aged About 27 Years, B/c
        Meghwal, Village Post Garl, Tehsil And District Barmer
        (Raj.)
2.      Rekha D/o Jetha Ram, Aged About 25 Years, B/c
        Meghwal, Resident Of Village Post Garl, Tehsil And District
        Barmer (Raj.).
3.      Kumari Ramu D/o Shri Bhera Ram, Aged About 34 Years,
        B/c Jat, Resident Of Sutharon Ka Tala, (Garl), Tehsil And
        District Barmer (Raj.).
                                                                  ----Petitioners
                                   Versus
1.      The State Of Rajasthan, Through Its Principal Secretary,
        Department Of Medical And Health Services, Secretariat,
        Jaipur.
2.      Additional Director (Admn.), Medical And Health Services,
        Health Bhawan, Jaipur.
3.      Director, State Health And Family Welfare Sansthan, Nh 8
        Bypass Rd, Jhalana Institutional Area, Jhalana Doongri,
        Jaipur, Rajasthan 302004.
4.      The Mission Director, National Health Mission, Health
        Bhawan, Jaipur.
5.      Rajasthan Nursing Council, Jaipur, Through Its Registrar.
6.      Chief Medical And Health Officer, Barmer.
                                                                ----Respondents


For Petitioner(s)         :    Mr. Sukesh Bhati



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

09/11/2021

     In wake of second surge in the COVID-19 cases, abundant

caution is being maintained, while hearing the matters in Court,

for the safety of all concerned.

                    (Downloaded on 10/11/2021 at 08:29:40 PM)
                                                                           (2 of 2)                [WRW-217/2019]



                                        Learned counsel for the petitioners submits that with the

                                   consent of the parties, the matter was decided in light of the

                                   decision rendered by a Division Bench of this Hon'ble Court in

                                   State of Rajasthan & Ors. Vs. Firdos Tarannum (D.B. Civil

                                   Special Appeal No.534/2005) on 20.01.2006.

                                        Learned counsel for the petitioners further submits that the

                                   judgment of Firdos Tarannum (supra) has been remanded back to

                                   the Hon'ble Division Bench of this Court by the Hon'ble Apex Court

                                   is pending adjudication, and thus, the review petition is disposed

                                   of while permitting the petitioners to the same fate as that of the

                                   Firdos Tarannum (supra).

                                        In the opinion of this Court, it is not a good case for

                                   adjudication. However, the petitioner shall have their own remedy

                                   whatever but the review petition is not a remedy to such a prayer.

                                        The review petition is accordingly dismissed.



                                                               (DR. PUSHPENDRA SINGH BHATI),J.

15-Zeeshan

Powered by TCPDF (www.tcpdf.org)