Hansraj vs State Of Rajasthan
2022 Latest Caselaw 411 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4510/2019

Hansraj S/o Shri Ladhu Ram, Aged About 45 Years, R/o Bolawali, Tehsil Sangariya, District Hanumangarh, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary Medical And Health Department, Government Of Rajasthan, Jaipur.

2. Secretary, Finance (Budget) Department, Government Of Rajasthan, Jaipur.

3. Joint Secretary, Finance (Budget) Department, Government Of Rajasthan, Jaipur.

4. Director, Medical And Health Services, Government Of Rajasthan, Jaipur.

5. Additional Director, Medical And Health Services, Government Of Rajasthan, Jaipur.

6. Rajasthan Medical Services Corporation Limited (Rmsc), Department Of Medical And Health Services, Health Bhawan, Tilak Marg, C- Scheme, Jaipur Through Its Managing Director.

7. Chief Medical And Health Officer, Hanumangarh.

8. Rajasthan Medical Relief Society, District Hanumangarh Through Secretary, District Hanumangarh.

9. Senior Medical Officer, In-Charge Community Health Center, Sangaria, Hanumangarh.

10. Chief Medical Block Officer, Sangaria, District Hanumangarh.

11. Officer-In-Charge, Social Health Center, Sangaria, District Hanumangarh.

                                                                 ----Respondents


For Petitioner(s)        :     Mr. Uttam Singh for through VC
For Respondent(s)        :     Mr. K.S. Rajpurohit AAG through VC





                                                                               (2 of 2)                   [CW-4510/2019]

HON'BLE MS. JUSTICE REKHA BORANA

Order

07/01/2022

Learned counsel for the petitioner submits that the

controversy in question rests decided by the judgment passed in

S.B. Civil Writ Petition No.2212/2019 (Tony Meghwal & Ors. Vs.

State of Rajasthan & Ors.).

Learned counsel for the respondents does not refute the

submission made by learned counsel for the petitioner.

In view of the ratio as laid down in Tony Meghwal's case

(supra), the present writ petition is also allowed on the same

terms.

(REKHA BORANA),J

49-T.Singh/-

Powered by TCPDF (www.tcpdf.org)