Dr Ashok Saini S/O Shri Jagdish ... vs The State Of Rajasthan
2021 Latest Caselaw 7001 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 13662/2021

Dr Ashok Saini S/o Shri Jagdish Prasad Saini, Aged About 28
Years, R/o Jaitpura, District Jaipur, Rajasthan.
                                                                      ----Petitioner
                                     Versus
1.      The State Of Rajasthan, Through Deputy Secretary,
        Department Of Personnel (A-3/complaint) Department,
        Govt. Of Rajasthan, Govt. Secretariat, Jaipur.
2.      The   State     Of       Rajasthan,      Through          Deputy   Principal
        Secretary,      Department            Of      Medical       And     Health,
        Government Of Rajasthan, Govt. Secretariat, Jaipur.
3.      Director (Public Health), Directorate Of Medical And
        Health Services, Government Of Rajasthan, Swasthya
        Bhawan, Jaipur, Rajasthan.
4.      The Additional Director (Gazzeted), Medical And Health
        Services, Rajasthan, Jaipur.
5.      The Chief Medical And Health Officer, Udaipur, Rajasthan
6.      The District Collector, Udaipur.
7.      The Medical Officer In Charge, Primary Health Centre,
        Khandi, Overi, Udaipur.
                                                                   ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

29/11/2021

Learned counsel for the petitioner wants to withdraw this

writ petition as he has instructions to file a representation seeking

review of the suspension order dated 14.07.2021 in view of the

judgment of this Court in case of Manvendra Singh versus

(2 of 2) [CW-13662/2021]

State of Rajasthan & Ors., SB CWP No.7276/2018 decided on

21.12.2018 requiring periodical review of the suspension order.

The writ petition is dismissed accordingly. However, it goes

without saying that if any such representation is made, the

respondents are expected to decide the same expeditiously in

accordance with law.

(MAHENDAR KUMAR GOYAL),J

Manish/99

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