Citation : 2024 Latest Caselaw 4630 Raj
Judgement Date : 23 May, 2024
[2024:RJ-JD:23624]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 12431/2022
Dr. Kuldeep Singh S/o Shri Badri Prasad, Aged About 60 Years,
R/o Ward No. 3 Kamdhenu Colony, Behind Water Works, Bhadra,
District Hanumangarh (Raj.).
----Petitioner
Versus
1. The State Of Rajasthan, Through The Secretary
Department Of Personnel, Govt. Of Rajasthan,
Secretariat, Rajasthan, Jaipur.
2. The Principal Secretary, Ayurved Department, Govt. Of
Rajasthan, Secretariat, Jaipur.
3. The Director, Directorate Of Ayurveda, Ajmer.
4. Dr. Ravi Prakash, Medical Officer, Govt. Ayurvedic
Hospital, Jhansal, Tehsil Bhadra, District Hanumangarh.
----Respondents
For Petitioner(s) : Mr. J.S. Bhaleria
For Respondent(s) : Mr. H.S. Chundawat
HON'BLE MR. JUSTICE ARUN MONGA
Order
23/05/2024
1. Both the learned counsels are ad idem that the controversy
raised by the petitioner herein is no more res-integra in view of
the judgment rendered by a Coordinate Bench of this Court at
Jaipur in the case of Dr. Mahendra Singh Jakhar & Ors. Vs.
The State of Rajasthan & Ors. : D.B. Civil Writ Petition
No.2949/2024, decided on 28.02.2024.
2. In view of the aforesaid consensus, the instant writ petition
is also disposed of by joint consent in the same terms as
judgment ibid.
[2024:RJ-JD:23624] (2 of 2) [CW-12431/2022]
3. All pending application(s), if any, also disposed of.
(ARUN MONGA),J 173-skm/-
Powered by TCPDF (www.tcpdf.org)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!