Pradeep Kumar Garg S/O Shri Babulal Garg vs State Of Rajasthan Through Its ...
2024 Latest Caselaw 5312 Raj/2

Rajasthan High Court

Pradeep Kumar Garg S/O Shri Babulal Garg vs State Of Rajasthan Through Its ... on 13 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:34380]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 14497/2018

Pradeep Kumar Garg S/o Shri Babulal Garg, Aged About 34
Years, Resident Of Near About Lal Mandir Talkies, Udai Mode,
Gangapur City, Tehsil Gangapur City, District - Sawai Madhopur
(Raj.)
                                                                     ----Petitioner
                                     Versus
1.       State Of Rajasthan Through Its Principle Secretary,
         Department Of Medical And Health Service, Secretariat,
         Jaipur
2.       The Joint Secretary Department Of Personal, Govt. Of
         Rajasthan, Secretariat, Jaipur
3.       The Additional Director, Administration Department Of
         Medical And Health Service, Secretariat Jaipur Rajasthan
         Medical Directorate Tilak Marg, Jaipur
                                                                  ----Respondents

Connected With S.B. Civil Writ Petition No. 13522/2018

1. Manohar Das S/o Shri Bheru Das, Aged 20 Years, R/o Village Kod, Tehsil Riyuan Badi, District Nagaur At Present Student Jln Medical College Ajmer

2. Balram Yadav S/o Shri Shyamlal Yadav, Aged 20 Years, R/o Village Udaipura, Post Govindpura District Sikar

----Petitioners Versus

1. State Of Rajasthan Through Its Principal Secretary, Department Of Medical And Health Services, Govt. Of Rajasthan, Govt. Secretariat, Jaipur

2. Director Medical And Health Services Rajasthan, Jaipur

3. Additional Director (Administration) Medical And Health Services, Rajasthan, Jaipur

----Respondents

For Petitioner(s) : Mr. Dharmendra Sharma Mr. Mahendra Sharma For Respondent(s) : Mr. Rohit Tiwari, Assistant GC for Mr. Vigyan Shah, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

13/08/2024

[2024:RJ-JP:34380] (2 of 2) [CW-14497/2018]

Learned counsels for the petitioners fairly submits that the

issue involved herein is no more res integra and stands decided

against them by a Division Bench judgment of this Court dated

24.04.2020 passed in the case of The State of Rajasthan &

Ors. Vs. Zaiba & Ors.: D.B. Special Appeal Writ

No.252/2019.

In view thereof, these writ petitions are also dismissed.

Pending application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/115-116

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