Khushbu Mandloi vs The Union Of India
2022 Latest Caselaw 2032 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 3852/2021

Khushbu Mandloi D/o Digvijay Singh Mandloi, Aged About 24 Years, R/o Ghana Sunel Jhalawar (Rajasthan) (Enrolment No. Drsrrau/2017/00559)

----Petitioner Versus

1. The Union Of India, Through The Secretary To The Government , Ministry Of Ayush, Government Of India New Delhi.

2. The Central Council Of Indian Medicines, Jawaharlal Nehru Bhartiya Chikitsa Avam Homeopathy Anusandhan Bhawan, 61-65, Institutional Area, Jankpuri D Block, New Delhi - 110058

3. The Registrar, Dr. Sarvepalli Radhakrishnana Rajasthan Ayurvedic University, (Dr. S.r.a.u.) , Nagaur Road, Karwar, Jodhpur (Raj.)

4. The Controller Of Examination, Dr. Sarvepalli Radhakrishnana Rajasthan Ayurvedic University, (Dr. S.r.a.u.), Nagaur Road, Karwar, Jodhpur (Rajasthan)

5. The Principal, Mahatam Jyotiba Fule Ayurved Maha Vidhtyalaya, Chomu, District Jodhpur.

----Respondents

For Petitioner(s) : Mr. Ashok Chhangani through V.C.

For Respondent(s) : Mr. Mukesh Rajpurohit, ASG.

through V.C. Mr. Sunil Joshi.

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

05/02/2022

Learned counsel for the parties brought to our notice the

judgment dated 29.11.2021 passed by the Division Bench in D.B.

Civil Writ Petition No.2800/2021 (Kanchan vs. Union of India and

(2 of 2) [CW-3852/2021]

others), in which the issue arising in this petition had been dealt

with and the petition was dismissed.

In the result, without recording separate reasons, this

petition is also dismissed.

(MADAN GOPAL VYAS),J (AKIL KURESHI),CJ 11-a.asopa/-

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