Ranchod vs The State Of Rajasthan
2023 Latest Caselaw 533 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10502/2022

1. Ranchod S/o Shri Maga Ram, Aged About 27 Years, R/o Village Pawa Tehsil Sumerpur District Pali Rajasthan Pincode 306708

2. Ashok Kumar Meghwal S/o Shri Mitha Ram, Aged About 30 Years, R/o Village Goyali Tehsil And District Sirohi Rajasthan Pincode 307001

3. Jayanti Lal Hiragar S/o Shri Bhura Ram Hiragar, Aged About 31 Years, R/o Village Mankroda Tehsil And District Sirohi Rajasthan Pincode 307001

----Petitioners Versus

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

2. Director, Department Of Medical And Health Services Rajasthan, Tilak Marg, Swasthya Bhawan, Jaipur

----Respondents

For Petitioner(s) : Mr. Ripudaman Singh For Respondent(s) : Mr. K.S. Rajpurohit, AAG through VC

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR 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 dated 24.05.2022 passed by this Court passed in

S.B. Civil Writ Petition No. 1535/2022 (Bhawna Lohar Vs.

State of Rajasthan & Ors.).

Accordingly, the present writ petition is disposed of in the

terms of the judgment passed by this Court in Bhawna Lohar

(supra).

(VINIT KUMAR MATHUR),J

36-Payal/-

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