Ansee vs State Of Rajasthan And Ors
2022 Latest Caselaw 675 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 14973/2017

Ansee D/o Shri Kheta Ram, Resident Of 01, Indrawas, Khadeen,
Ramsar, District Barmer.
                                                                    ----Petitioner
                                    Versus
1.     The State Of Rajasthan Through The Principal Secretary,
       Medical      Health      And       Family         Welfare     Department,
       Governmentof Rajasthan, Jaipur.
2.     The Mission Director, National Health Mission, Medical
       Health And Family Welfare Department, Directorate Nhm,
       Swasthya Bhawan, Tilak Marg, C-Scheme, Jaipur.
3.     Registrar, State Institute Of Health And Family Welfare,
       Rajasthan,        Jhalana          Sansthanik             Kshetra,   Near
       Doordarshan Kendra, Jaipur.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. O.P. Sangwa (on VC)
For Respondent(s)         :     Mr. K.S. Rajpurohit, AAG (on VC)



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

12/01/2022

     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.

     Learned counsel for the petitioner fairly submits that the

present controversy is no more res integra and is covered by the

order passed by this Hon'ble Court in Smt. Ansee Vs. State of

Rajasthan & Ors. (S.B. Civil Writ Petition No.9448/2021) on

10.08.2021    whereby         the   petition       has     been     dismissed   on

19.02.2021 in light of the earlier judgment passed by the Division



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                                                                           (2 of 2)                [CW-14973/2017]



                                   Bench of this Hon'ble Court in State of Rajasthan Vs. Altaf

                                   Hussain & Ors. (D.B. Special Appeal (Writ) No.1349/2019).

                                        In view of the above, the present petition is dismissed in the

                                   same terms. Stay petition also stands dismissed accordingly.



                                                                (DR.PUSHPENDRA SINGH BHATI),J.

103-Zeeshan

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