Dr. Nirmala Kumari W/O Sh. Sidharth ... vs State Of Rajasthan (2024:Rj-Jp:15424)
2024 Latest Caselaw 2400 Raj/2

Rajasthan High Court

Dr. Nirmala Kumari W/O Sh. Sidharth ... vs State Of Rajasthan (2024:Rj-Jp:15424) on 2 April, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:15424]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                   S.B. Civil Writ Petition No. 4944/2024

Dr. Nirmala Kumari W/o Sh. Sidharth Gaura, Aged About 35
Years, R/o Near Tagore Public School, Navalgarh Road, Seekar.
Presently Posted As Assistant Professor, Anesthesiology, Medical
College, Seekar. (Rjjj20152302444)
                                                                            ----Petitioner
                                        Versus
1.       State Of Rajasthan, Through Additional Chief Secretary,
         Medical Education Department, Jaipur.
2.       The Director, Rajmes Medical Education Society, Jaipur.
3.       The Principal And Controller, Sh. Kalyan Rajkeey Medical
         College, Seekar.
4.       Dr. Priyanka Dhankar, Assistant Professor, Anesthesiology,
         Medical College, Churu.
                                                                         ----Respondents


For Petitioner(s)             :    Mr. Kapil Prakash Mathur
For Respondent(s)             :



           HON'BLE MR. JUSTICE GANESH RAM MEENA

                              Judgment / Order

02/04/2024

      After arguing at some length, counsel for the petitioner

submits that she may be permitted to make a representation to

the competent authority for redressal of her grievances.

In view of the limited prayer made by counsel for the

petitioner, this writ petition is disposed of with a liberty to the

petitioner to submit her representation to the concerned

competent authority for redressal of her grievances which have

been raised in the present writ petition.

[2024:RJ-JP:15424] (2 of 2) [CW-4944/2024]

Since the main petition has been dismissed, the stay

application and the other pending application/s, if any, also stand

dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /409

Powered by TCPDF (www.tcpdf.org)