Monika Singh W/O Shri Goverdhan Singh vs State Of Rajasthan Through Its ...
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Rajasthan High Court

Monika Singh W/O Shri Goverdhan Singh vs State Of Rajasthan Through Its ... on 15 April, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:17430]                   (1 of 2)                        [CW-3750/2019]


        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 3750/2019
Monika Singh W/o Shri Goverdhan Singh, Aged About 40 Years,
R/o -183, Milap Nagar, Durgapura, Jaipur, Rajasthan, 302018.
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan Through Its Principal Secretary,
         Department Of Medical And Health, Government Of
         Rajasthan, Secretariat, Jaipur
2.       The Mission Director, National Health Mission, Directorate
         Of    Medical   And      Health        Services,        Government    Of
         Rajasthan, Jaipur.
3.       The Director (PH), Directorate Of Medical And Health
         Services, Government Of Rajasthan, Jaipur.
4.       The Chief Medical And Health Officer, Jaipur-I
                                                                 ----Respondents

For Petitioner(s) : Mr. Punit Singhvi Mr. Ajay Singh Rathore Mr. Ayush Singh For Respondent(s) : Mr. Archit Bohra

HON'BLE MR. JUSTICE SAMEER JAIN Order

15/04/2024

1. The present petition is filed with the following prayers:-

"(a) This reply to the writ petition may kindly be taken on record and the writ petition filed by the petitioners may kindly be dismissed with cost.

(b) Any order or direction in the interest of justice and in the favour of the answering respondents may kindly be passed, which this Hon'ble Court may be deem fit and proper under the facts and circumstances of the case."

2. Learned counsel for the petitioner has submitted that

petitions of an akin and indistinguishable nature, have already

been allowed and/or adjudicated in favour of the petitioner, vide

[2024:RJ-JP:17430] (2 of 2) [CW-3750/2019]

order dated 20.07.2018 in S.B. CWP No. 8135/2017 titled as

Dr. Manish Kumar Sharma vs. State of Raj., which was further

upheld by Division Bench of this Court in DBSAW No.

1551/2019 titled as Dr. Santosh Kumar Nagar vs. State of

Raj. & Ors. and subsequently, by the Hon'ble Apex Court as well.

3. Learned counsel for the respondents has not refuted the said

contentions and accepting the same, it was further submitted that

in the light of the said judgments and considering the principles of

judicial discipline, the same relief be granted in terms of judgment

of Dr. Manish Kumar Sharma (Supra).

4. Considering the arguments advanced by learned counsel for

both the sides, the present petition is allowed in terms of the

dictum of this Court as enunciated in Dr. Manish Kumar Sharma

(Supra), which has attained finality as on date. The same relief

be granted in favour of the petitioner.

5. Accordingly, the present petition is allowed. Pending

applications, if any, stand disposed of.

(SAMEER JAIN),J

DEEPAK/s-732

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