Shyam Sunder vs The State Of Rajasthan ...
2023 Latest Caselaw 10334 Raj

Rajasthan High Court - Jodhpur

Shyam Sunder vs The State Of Rajasthan ... on 2 December, 2023

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2023:RJ-JD:41699]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Writ Misc Application No. 297/2023

Shyam Sunder S/o Sh. Jagdish Swami, Aged About 37 Years, R/o
33, Chak 3Knj, Hyam Singh Colony, Hanumangarh, Rajasthan.
                                                                        ----Petitioner
                                         Versus
1.       The State Of Rajasthan, Through The Principal Secretary,
         Gov     Rajasthan,          Medical      And       Health     Dept.   Jaipur,
         Rajasthan
2.       The Director (Public Health), Medical And Health Dept.,
         Jaipur, Rajasthan.
3.       Mission       Director,      State    Health,       State    Health   Samiti
         (Nrhm), Jaipur Rajasthan.
4.       Addl.       Director       (Administration),        Medical    And    Health
         Service Bhawan, Jaipur Rajasthan.
5.       Chief Medical And Health Officer, P And T Colony,
         Hanumangarh, District Hanumangarh, Rajasthan.
                                                                     ----Respondents


For Petitioner(s)               :    Mr. Gajendra Singh Rathore
For Respondent(s)               :



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

02/12/2023

1. The present misc. application has been preferred by the

applicant/petitioner seeking recalling of order dated 16.11.2023

passed by this Court so far it pertains to SBCWP No.17387/2023

(Shyam Sunder Vs. State & Ors.).

2. For the reasons mentioned in the application, the same is

allowed.

3. Thus, the order dated 16.11.2023 passed by this Court in

SBCWP No.17387/2023 (Shyam Sunder Vs. State & Ors.) having

[2023:RJ-JD:41699] (2 of 2) [WMAP-297/2023]

lead case as SBCWP No.14080/2023, is recalled and the writ

petition SBCWP No.17387/2023 be treated to be detagged from

the bunch of matters leading case being SBCWP No.14080/2023

decided by this Court on 16.11.2023.

4. The SBCWP No.17387/2023 is restored to its original number

to be listed separately.

5. A copy of this order be placed in each file of the bunch,

which were decided by this Court vide its judgment dated

16.11.2023, lead case being SBCWP No.14080/2023.

(DR.PUSHPENDRA SINGH BHATI), J.

213-Sudheer/-

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