Mashrimal vs State Of Rajasthan
2023 Latest Caselaw 610 Raj

(1 of 2) [CW-782/2023]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 782/2023

Mashrimal S/o Shri Hanjaram, Aged About 26 Years, R/o Village Palri Devdan, Post Sarnau, Tehsil Sanchore, District Jalore (Raj.).

----Petitioner Versus

1. State of Rajasthan, through the Principal Secretary, Medical and Health Department, Government of Rajasthan, Secretariat, Jaipur.

2. The Director, State Health and Family Welfare Institution, Rajasthan, Jaipur.

3. The Additional Director (Non-Gazetted), Medical and Health Services, Rajasthan, Tilak Marg, Swasthya Bhawan, Jaipur.

4. The Joint Director, Medical and Health Services, Zone Jodhpur, District Jodhpur.

5. The Chief Medical and Health Officer, Jodhpur.

6. The Chief Medical and Health Officer, Jalor.

----Respondents

For Petitioner(s) : Mr. Mahaveer Bishnoi Mr. Vivek Firoda For Respondent(s) : Mr. Shreyansh Mehta for Mr. K. S. Rajpurohit, AAG

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

16/01/2023

Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

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

No.19677/2022 Lala Ram Vs. State of Rajasthan & Ors. on

05.01.2023.

(2 of 2) [CW-782/2023]

For the self same reasons, the present writ petition is

disposed of in terms of the order passed by this Court on

05.01.2023 in the case of Lala Ram (supra).

(VINIT KUMAR MATHUR),J 151-Shahenshah/-

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