State Of Rajasthan vs Mohammed Rizwan
2021 Latest Caselaw 15782 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 500/2021

1. State Of Rajasthan, Through Its Additional Chief Secretary, Medical And Health Services, Secretariat, Jaipur.

2. Additional Director (Admn.), Medical And Health Services, Swasthya Bhawan, Jaipur.

3. Dr. Sampurnanand Medical College, Shastri Nagar, Jodhpur Through Its Principal.

----Appellants Versus Mohammed Rizwan S/o Shri Mohammed Salim, Aged About 33 Years, Resident Of 104, Mastan Baba Colony, Pali (Raj.), Mobile Number- 9928191111.

----Respondent

For Appellant(s) : Mr. Karan singh Rajpurohit, AAG, with Mr. Rajat Arora.

For Respondent(s) : Mr. Yashpal Khileri

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE SANDEEP MEHTA

Order

20/10/2021

Issue notice, returnable on 01.12.2021.

Mr. Yashpal khileri accepts notice on behalf of the

respondent.

By way of ad-interim relief, the impugned judgment of the

learned Single Judge is stayed.

To be listed for final disposal along with D.B. Civil Special

Appeal (W) Nos.241/2021 and 457/2021.

(SANDEEP MEHTA),J (AKIL KURESHI),CJ 25-a.asopa/-

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