Shahrukh Khan Son Of Liyakat vs State Of Rajasthan
2022 Latest Caselaw 3368 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 6637/2020

Shahrukh Khan Son Of Liyakat, Aged About 24 Years, Resident
Of Village Muradbass, Tehsil Nuh, District Nuh (Mewat) Haryana.
                                                                    ----Petitioner
                                    Versus
1.     State Of Rajasthan, Through Principal Secretary, Medical
       And Health Services, Govt. Secretariat Jaipur.
2.     The Director, Medical And Health Service, Swasthya
       Bhawan, Tilak Marg, C-Scheme, Jaipur.
3.     Rajasthan Staff Selection Board, Rajya Krishi Prabandh
       Sansthan Parisar, Durgapura, Jaipur (Raj.) Through Its
       President.
4.     Srg Hospital And Medcial College Jhalawar (Raj.), Nh-12,
       Gayatri      Nagar,    Jhalawar         (Raj.)326001        Through     Its
       Principal
5.     Rajasthan Para Medical Council, Office At House No. 6,
       Everest Colony, Lal Kothi Jaipur, 302016 Through Its
       Registrar.
                                                                 ----Respondents

For Petitioner(s) : Mr. Mohd. Shakir Khan. For Respondent(s) : Dr. V.B. Sharma, AAG.

Mr. Bharat Saini, AGC.

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

27/04/2022

Counsel for the petitioner submits that the issue involved in

this writ petition has been considered and decided by the Division

Bench of this court at Principal seat Jodhpur in the matter of

State of Rajasthan Vs. Anil Vishnoi & Ors. (D.B. Special

Appeal Writ No.286/2021 & other connected matters)

(2 of 2) [CW-6637/2020]

decided on 02.12.2021 and prayed that similar relief be granted to

the petitioner also.

Counsels for the respondents have not disputed the

submissions made by the counsel for the petitioner.

In that view of the matter, this writ petition is disposed of in

view of the judgment passed by the Division Bench of this court at

Principal seat Jodhpur in the matter of State of Rajasthan (supra),

in light thereof the respondents are directed to consider the case

of the petitioner for the post of Assistant Radiographer.

(INDERJEET SINGH),J

MG/53

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