Monday, 18, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Dr. Priya Kanwar vs State Of Rajasthan
2022 Latest Caselaw 1256 Raj

Citation : 2022 Latest Caselaw 1256 Raj
Judgement Date : 27 January, 2022

Rajasthan High Court - Jodhpur
Dr. Priya Kanwar vs State Of Rajasthan on 27 January, 2022
Bench: Arun Bhansali

(1 of 2) [CW-17828/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 17828/2021

1. Dr. Priya Kanwar W/o Dr. Neetu Singh Chouhan, Aged About 29 Years, Resident Of Vpo Kailash, Tehsil Taranagar, District Churu, At Present Posted As Medical Officer, At Chc Kanuta, Block Sujangarh, District Churu (Raj.).

2. Dr. Reetika D/o Shri Rajesh Poonia, Aged About 27 Years, Resident Of Village Tigiyas, Post Mandrella, Tehsil Chirawa, District Jhunjhunu, At Present Posted As Medical Officer, At Phc Dabri Dhir Singh, Block Malsisar, District Jhunjhunu (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Through Its Principal Secretary, Medial 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. Director (Public Health), Department Of Medical And Health, Swasthya Bhawan, Jaipur.

5. National Board Of Examinations In Medical Sciences, Medical Enclave, Ansari Nagar, Ring Road, New Delhi 110029 Through Its Executive Director.

----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

(D.B. SAW/36/2022 has been filed in this matter. Please refer the same for further orders)

(2 of 2) [CW-17828/2021]

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

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 123-Rmathur/-

(D.B. SAW/36/2022 has been filed in this matter. Please refer the same for further orders)

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter