Beena M Cherian W/O Binu Varghese vs The State Of Rajasthan ...
2024 Latest Caselaw 153 Raj/2

Rajasthan High Court

Beena M Cherian W/O Binu Varghese vs The State Of Rajasthan ... on 10 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:1739]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 11199/2022

Beena M Cherian W/o Binu Varghese, Aged About 40 Years, R/o
83, Durga Vihar, D G Flat, Nangal Jais Bohara, Jhotwara, Jaipur,
Rajasthan.
                                                                    ----Petitioner
                                    Versus
1.       The State Of Rajasthan, Through Principal Secretary,
         Department      Of      Medical        And       Health,    Secretariat,
         Rajasthan, Jaipur.
2.       The Director (Non-Gazette), Medical And Health Services,
         Jaipur.
3.       The Additional Director (Administration), Panchayati Raj
         (Medical) Department, Rajasthan, Jaipur.
4.       Principal Medical Officer, Jaipur, Rajasthan.
                                                                 ----Respondents

For Petitioner(s) : Ms. Lipi Garg For Respondent(s) : Dr. Vibhuti Bhushan Sharma, AAG

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

10/01/2024

Counsel for the petitioner fairly submits that the issue raised

in the present writ petition has already been put to rest by Co-

ordinate Bench of this Court in S.B. Civil Writ Petition

No.9479/2022; Vijay Kumari Vs. Principal Secretary

Department of Medical and Health & ors. Decided on

23.08.2022.

In case Vijay Kumari (supra), the Co-ordinate Bench of

this Court after relying upon the judgment dated 17.08.2022

passed in State of Rajasthan & Ors. Vs. Rekha Kumari (D.B.

[2024:RJ-JP:1739] (2 of 2) [CW-11199/2022]

S.A.W. 284/2022 & other connected matters) has observed

as under:-

"A perusal of the above judgment reveals that the Division Bench of this court at Principal seat Jodhpur, after examining at length the self same question, held that the date 22.11.2021 relates to the distribution of departments amongst the Ministers, whereby independent charge of Medical and Health Services coming under the purview of Panchayati Raj Department was assigned to Shri Parsadi Lal Meena, the Minister for Medical and Health Services, therefore, the requirement under Rule 8(iii) of Rajasthan Panchayati Raj (Transferred Activities) Rules, 2011 stands satisfied/complied with. In view of the above the present writ petitions deserve to be dismissed.

In that view of the matter, these writ petitions are dismissed in view of the judgment passed by the Division Bench of this court at Principal seat Jodhpur in the matter of 'State of Rajasthan & Ors. Vs. Rekha Kumari & Ors.' and other connected matters(supra)."

In view of the above, the present writ petition is also

dismissed having no merits.

Since the main petition has been dismissed, the stay

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

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /131

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