Sahil Khan vs State Of Rajasthan
2022 Latest Caselaw 1250 Raj

(1 of 2) [CW-548/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 548/2022

Sahil Khan S/o Shri Mohd Salim, Aged About 24 Years, Resident Of Eidgah Mohalla, Ward No. 40, Churu, At Present Posted As Medical Officer At Chc Bajju, Block Kolayat, District Bikaner (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Its Principal Secretary, Medical And Health Services, Government Of Rajasthan, Secretariat, Jaipur.

2. Secretary, Medical Education Department (Group-1St), Government Of Rajasthan, Secretariat, Jaipur.

3. Deputy Secretary To The Government, Medical Health (Group-2) Department, Secretariat, Jaipur.

4. National Medical Commission, Through Its Chairperson, Dada Dev Mandir Road, Sector 8 Dwarka, New Delhi- 110077.

5. Director (Public Health), Department Of Medical And Health, Swasthya Bhawan, Jaipur.

6. Chief Medical And Health Officer, Bikaner.

7. Neet Pg Medical Admission / Counseling Board-2021, Through Its Chairman, Government Dental College (Ruhs College Of Dental Sciences), Jaipur.

----Respondents

For Petitioner(s) : Mr. Y.P. Khileree (through VC) For Respondent(s) : Mr. Manish Vyas, AAG (through VC)

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

27/01/2022

Learned counsel for the petitioners submits that the issue

raised in the present writ petition now stands covered against the

petitioner in Dr. Neha Choudhary v. State of Rajasthan & Ors. :

(D.B. SAW/45/2022 has been filed in this matter. Please refer the same for further orders)

(2 of 2) [CW-548/2022]

D.B.S.A.W. No.201/2022, decided on 25.01.2022 (at Jaipur

Bench).

In view of the submissions made, following the judgment in

the case of Dr. Neha Choudhary (supra), the writ petition filed by

the petitioner is dismissed.

(ARUN BHANSALI),J 118-Rmathur/-

(D.B. SAW/45/2022 has been filed in this matter. Please refer the same for further orders)

Powered by TCPDF (www.tcpdf.org)