Krishna Kumari Gupta vs State Medical And Healthors
2021 Latest Caselaw 5807 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 13742/2016

Krishna Kumari Gupta, D/o Sh. Vishnu Lal Gupta, Aged about 39
years, R/o Ward No. 23, Chhawani, Neem Ka Thana, District
Sikar Rajasthan
                                                                   ----Petitioner
                                    Versus
1. State of Rajasthan through Principal Secretary, Medical &
Heath Department, Government of Rajasthan, Secretariat, Jaipur.
2. The Director, Medical & Health Services, Government of
Rajasthan, Swasthay Bhawan, C-Scheme, Jaipur
3. The Additional Director (Admn.), Medical & Health Services,
Government of Rajasthan, Swasthay Bhawan, C-Scheme, Jaipur
4. The Principal and Controller, S.M.S. Medical College and attach
Hospitals, S.M.S. Medical College, Jaipur
                                                                ----Respondents

For Petitioner(s) : Mr. Sandeep Saxena For Respondent(s) : Mr. Vivek Tyagi, Dy.G.C.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

23/10/2021

The matter comes up on application (1/2021) wherein, the

petitioner has prayed for disposal of the writ petition in the light of

judgment dated 21.01.2021 passed by a co-ordinate Bench of this

Court in case of S.B. Civil Writ Petition No.13627/2016,

Manraj Meena & Ors. Vs. State of Rajasthan and Anr., as the

instant writ petition stands squarely covered by the ratio decideni

therein.

Learned counsel for the petitioner submits that vide

impugned order dated 19.09.2016, services as many as 34

Pharmacists including the petitioner were terminated on common

(2 of 2) [CW-13742/2016]

ground. He submits that vide judgment dated 21.01.2021, this

Court has quashed and set aside the impugned order dated

19.09.2016 qua the petitioners therein; however, it operates as

judgment in rem. He, therefore, prays that the instant writ

petition may also be allowed in same terms.

Learned counsel appearing for the respondents did not

dispute the aforesaid factual as well as legal position and submits

that he has no objection in disposal of the writ petition in terms of

order in case of Manraj Meena (supra).

In view thereof, the application is allowed. The writ petition

is allowed in terms of judgment of this Court dated 21.01.2021

passed in case of Manraj Meena (supra) which shall apply

mutatis mutandis for the petitioner also.

(MAHENDAR KUMAR GOYAL),J

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