Hemant Kumar Sharma vs State Of Rajasthan ...
2023 Latest Caselaw 8013 Raj

[2023:RJ-JD:33012]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10695/2023

1. Hemant Kumar Sharma S/o Sh. Rajesh Kumar Sharma, Aged About 23 Years, R/o Ward No. 6, Chahiyan, Rawatsar, District Hanumangarh (Raj.).

2. Sachin Dhakad S/o Sh. Hariom, Aged About 23 Years, R/o Khohra, District Bharatpur (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Department Of Ayurveda And Indian Medicine Through Its Secretary, Secretariat, Jaipur.

2. Director, Ayruveda And Indian Medicine Department, Directorate Of Ayurveda, Ashok Marg, Mali Mohalla, Ajmer.

3. Dr. Sarvapalli Radhakrishnan Rajasthan Ayurveda University, Through Its Registrar, Karvad, Nagaur Road, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Govind Suthar. For Respondent(s) : Mr. Suniel Purohit.

Mr. Himanshu Shrimali.

Mr. A.K. Gaur, AAG

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

05/10/2023

Heard learned counsel for the parties.

Learned counsel for the parties submit that the controversy

involved in the present case is squarely covered by judgment of

this court rendered in S.B.Civil Writ Petition No.9844/2023

(Vaibhav Dangar v/s State of Rajasthan & ors.) decided on

19.07.2023.

[2023:RJ-JD:33012] (2 of 2) [CW-10695/2023]

For the reasons mentioned in the case of Vaibhav

Dangar(supra), the present writ petition is dismissed.

(VINIT KUMAR MATHUR),J 176-AnilSingh/-

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