Sonia Sharma vs Union Of India
2022 Latest Caselaw 1505 Raj

                                        (1 of 2)                  [CW-13675/2019]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 13675/2019

Sonia Sharma D/o Shri Mohan Lal, Aged About 28 Years, W/o
Shri Pankaj Joshi, Resident Of Ward No. 19, Hanuman Chowk,
Suratgarh, District Sri Ganganagar.
                                                                   ----Petitioner
                                   Versus
1.     Union Of India, Ministry Of Ayush, Government Of India,
       New Delhi.
2.     The    Chairman,        Counselling           Board      Ug/pg,    Ayush
       Counselling Board, Rajasthan, Jodhpur.
3.     Addl. Chief Secretary, Department Of Medical And Health,
       Govt. Of Rajasthan, Secretariat, Jaipur.
4.     The Commissioner, Social Justice And Empowerment
       Department, Rajasthan, Jaipur.
5.     The Assistant Director (Ayush), Department Of Medical
       And Health, Rajasthan, Jaipur.
                                                                ----Respondents


For Petitioner(s)        :     Mr. Anil Gupta, on VC
For Respondent(s)        :     Mr. Anil Gaur, on VC



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

01/02/2022

     In wake of instant surge in COVID-19 cases and spread of its

highly infectious Omicron variant, lawyers have been advised to

refrain from coming to the Courts.

     At the outset, Mr. Anil Gaur, learned AAG, submits that

similar controversy stands decided by this Court (Jaipur Bench) in

the matter of Rahul Kumar Sharma Vs. Union of India & Ors.

(SBCWP No.14086/2019) decided on 09.09.2019                       and the same

has been reversed by Hon'ble Division Bench of this Court vide the


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                                                                                 (2 of 2)                   [CW-13675/2019]



                                   judgment dated 07.01.2020 passed in Union of India Vs. Rahul

                                   Kumar Sharma & Ors. (D.B. Special Appeal Writ No.1502/2019).

                                         Counsel      for    the    petitioner        does      not     refute   regarding

                                   applicability of the Division Bench's judgment.

                                         The present writ petition, thus, is accordingly dismissed.



                                                                      (DR.PUSHPENDRA SINGH BHATI),J.

102-Nirmala/Sanjay/-

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