Sushila vs The State Of Rajasthan ...
2023 Latest Caselaw 4704 Raj

[2023/RJJD/015504] (1 of 2) [CW-3513/2023]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3513/2023

1. Sushila D/o Jai Singh W/o Liladhar, Aged About 33 Years, R/o Ward No.3, Gujar Basti, Budher Tehsil Bhadra District Hanumangarh.

2. Santosh Kumari D/o Vijay Singh Jakhar, Aged About 32 Years, R/o Ward No.3, Gujar Basti, Budher, Tehsil Bhadra District Hanumangarh.

3. Minakshi D/o Nathu Ram W/o Shishpal, Aged About 37 Years, R/o Ward No.10 Gadhra Tehsil Bhadra District Hanumangarh.

----Petitioners Versus

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

2. The Director, Medical And Health Services, Rajasthan, Jaipur.

3. Addl. Director (Admn.), Medical And Health Services, Rajasthan, Jaipur.

4. Chief Medical And Health Officer, Hanumangarh.

----Respondents

For Petitioner(s) : Mr. R. S. Choudhary For Respondent(s) : Mr. K.S.Rajpurohit, AAG.

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

16/05/2023

Learned counsel for the parties are in agreement that the

controversy involved in the present writ petition is squarely

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

[2023/RJJD/015504] (2 of 2) [CW-3513/2023]

No.11443/2016 (Sunila Kumari V/s State of Rajasthan &

Ors.) decided on 25.05.2017.

For the self same reasons, the present writ petition is

allowed in terms of the order passed in the case of Sunila Kumari

(Surpa).

(VINIT KUMAR MATHUR),J 192-AnilSingh/-

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