Rahul Sharma S/O Vimal Kumar ... vs State Of Rajasthan
2022 Latest Caselaw 6732 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 4748/2022

Rahul Sharma S/o Vimal Kumar Sharma, Aged About 30 Years,
Resident Of 34-A, Pratap Nagar, Jhotwara, Jaipur (Raj.).

                                                                    ----Petitioner

                                    Versus

1.     State Of Rajasthan, Through Additional Chief Secretary,
       Department Of Medical, Secretariat, Rajasthan, Jaipur
       (Raj.).
2.     Director, Medical And Health Service, Swasthya Bhawan,
       Tilak Marg, C-Scheme, Jaipur, Rajasthan.
3.     Superintendent, Sawai Mansingh Hospital, Tonk Road,
       Jaipur, Rajasthan.

                                                                 ----Respondents

For Petitioner(s) : Mr. Surya Pratap Singh For Respondent(s) : Mr. Vivek Tyagi, Dy.G.C.

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

17/10/2022

Learned counsel for the petitioner submitted that the issue

involved in this writ petition has been considered and decided by

this Court in the matter of Dinesh Gurjar Vs. State of

Rajasthan & Ors. passed in S.B. Civil Writ Petition

No.2473/2022.

Learned counsel for the respondent has not disputed the

submissions made by learned counsel for the petitioner.

(2 of 2) [CW-4748/2022]

In that view of the matter, the present writ petition stands

disposed of in view of the judgment passed by this Court in

Dinesh Gurjar (supra).

(INDERJEET SINGH),J

AARZOO ARORA /402

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