Anita vs The State Of Rajasthan
2023 Latest Caselaw 511 Raj

(1 of 2) [CW-253/2023]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 253/2023

Smt. Anita W/o Naveen Kumar, Aged About 37 Years, R/o. Village Bhuriwas, Tehsil Bhuwana, District Jhunjhunu.

----Petitioner Versus

1. The State Of Rajasthan, Through Secretary, Department Of Medical And Health, Government Of Rajasthan, Jaipur.

2. The State Of Rajasthan, Through Secretary, Department Of Rural Development And Panchayati Raj, Government Of Rajasthan, Jaipur.

3. The Director (Non-Gazetted), Medical And Health Department, Government Of Rajasthan, Jaipur.

4. The Chief Executive Officer, Zila Parishad, Barmer.

5. The Chief Medical & Health Officer, Barmer.

6. The Block Chief Medical & Health Officer, Siwana, District Barmer.

7. Sushila, Through Chief Medical & Health Officer, Barmer.

----Respondents

For Petitioner(s) : Mr. Awar Dan Ujjwal For Respondent(s) : Mr. Karan Singh Rajpurohit, AAG through VC

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment / Order

12/01/2023

Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by

the judgment of this Court in S.B. Civil Writ Petition

No.14964/2019 (Kiran Kumari V/s State of Rajasthan &

Ors.) decided on 15.01.2020.

(2 of 2) [CW-253/2023]

For the self same reasons, the present writ petition is

disposed of in terms of the order passed in the case of Kiran

Kumari (supra) on 15.01.2020.

(VINIT KUMAR MATHUR),J 103-nitin/-

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