Nanda Ram vs The State Of Rajasthan ...
2023 Latest Caselaw 9835 Raj

[2023:RJ-JD:39386-DB]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 16923/2023

1. Nanda Ram S/o Labu Ram, Aged About 38 Years, R/o Ajmer Road, Bilara, Jodhpur, (Raj.).

2. Amit Ojha S/o Manoj Kumar, Aged About 32 Years, R/o Mata Ji Mandir Road, Osian, Jodhpur, (Raj.).

3. Anand Prakash Mathur S/o Budhi Prakash Mathur, Aged About 32 Years, R/o 16/146, Chopasani Housing Board, Nandanwan, Jodhpur (Raj.).

----Petitioners Versus

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

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

----Respondents

For Petitioner(s) : Ms. Heli Pathak

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI HON'BLE MS. JUSTICE REKHA BORANA

Order

17/11/2023

1. In the light of the judgment of the Hon'ble Supreme Court in

the case of Sattya Dev Bhagaur & Ors. Vs. The State of

Rajasthan & Ors. : Civil Appeal No.1422 of 2022 decided on

17.02.2022, where the same issue relating to the same rule i.e.

grant of benefit of bonus marks under Rule 19 of the Rajasthan

Ayurvedic, Unani, Homoeopathy and Naturopathy Services

(Amendment) Rules, 2013 was decided, the petitioners cannot be

granted the benefit, as has been claimed in the writ petition.

[2023:RJ-JD:39386-DB] (2 of 2) [CW-16923/2023]

2. In the light of the above, the present writ petition stands

dismissed in the same terms as in the case of Sattya Dev Bhagaur

(supra). All pending applications stand disposed of.

(REKHA BORANA),J (DR.PUSHPENDRA SINGH BHATI), J

8-Zeeshan

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