Priti vs State Of Rajasthan (2023:Rj-Jd:41709)
2023 Latest Caselaw 10340 Raj

Rajasthan High Court - Jodhpur

Priti vs State Of Rajasthan (2023:Rj-Jd:41709) on 2 December, 2023

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2023:RJ-JD:41709]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 10196/2020

Priti W/o Shri Jagveer Singh, Aged About 28 Years, R/o Village
Vinaua Post Jatmasi, Tehsil Roopbas, District Bharatpur (Raj.).
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through The Deputy Secretary,
         Medical And Health Department (Group-3), Rajasthan,
         Jaipur.
2.       The Additional Director (Administration), Medical And
         Health Department, Rajasthan, Jaipur.
3.       The Principal And Controller, Ravindranath Tagor Medical
         College And Joint Hospital Group, Udaipur.
4.       The    Superintendent,         Maharaja          Bhopal    Government
         Hospital, Udaipur (Raj.).
5.       The Principal And Controller, Jawahar Lal Nehru Medical
         College And Joint Hospital Group, Ajmer.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Vikram Singh Bhawla
For Respondent(s)         :     Ms. Khushi Makwana for Ms. Vandana
                                Bhansali, AGC



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

02/12/2023

1. Learned counsel for the petitioner at the outset make a

limited submission that the respondents may be directed to

consider and decide the representation of the petitioner, while

keeping into consideration the judgment passed by a Co-ordinate

Bench of this Court in the matter of Smt. Sangeeta Choudhary

Vs. The State of Rajasthan & Ors (SBCWP No.2998/2016)

decided on 05.12.2016.

[2023:RJ-JD:41709] (2 of 2) [CW-10196/2020]

2. In light of such limited submission, the present writ petition

is disposed of with a direction to the respondents to decide the

representation of the petitioner, while keeping into consideration

the judgment of Smt. Sangeeta Choudhary (Supra), by passing a

speaking, strictly in accordance with law.

3. All pending applications also stand disposed of accordingly.

(DR.PUSHPENDRA SINGH BHATI), J.

170-Sudheer/-

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