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Shreenathji Diagnostic And ... vs State Of Rajasthan
2022 Latest Caselaw 7435 Raj

Citation : 2022 Latest Caselaw 7435 Raj
Judgement Date : 18 May, 2022

Rajasthan High Court - Jodhpur
Shreenathji Diagnostic And ... vs State Of Rajasthan on 18 May, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6376/2022 Shreenathji Diagnostic And Imaging Center, Uttam Height, Rati Talai, Main Road, Banswara Through Its Owner/partmenr Dr. Balveer Nehra Son Of Shri Goma Ram Nehra, Aged About 35 Years, Resident Of Sihot Chhoti, District Sikar. At Present Uttam Height, Rati Talai, Main Road, Banswara.

----Petitioner Versus

1. State Of Rajasthan, Through The Director (Public Health), Medical And Health Services, Rajasthan, Jaipur.

2. The State Nodal Officer (Clinical Establishment), Medical And Health Services, Rajasthan, Jaipur.

3. The District Collector, Banswara.

4. The Chief Medical And Health Officer, Banswara.

----Respondents

For Petitioner(s) : Mr. Devendra Sanwalot For Respondent(s) : Mr. Pankaj Sharma, AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 18/05/2022

Having heard learned counsel for the parties and after going

through the material available on record, I deem it appropriate to

direct the respondents not to insist the petitioner to ascertain

presence of permanent Radiologist in its Diagnostic Centre.

The Chief Medical and Health Officer, Banswara and the

District Collector concerned are directed to allow the petitioner to

run the CT Scan machine till its renewal date.

List the matter in the month of August, 2022 for admission.

(VIJAY BISHNOI),J 244-mohit/-

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