Dr Pragya Purohit vs State Education Departmentors ...
2024 Latest Caselaw 6150 Raj/2

Rajasthan High Court

Dr Pragya Purohit vs State Education Departmentors ... on 17 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:43563]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 7348/2013

                                    Dr. Pragya Purohit Wife Of Dr. Ashutosh Harsh, aged about 35
                                    years, resident of Plot No. 12/248, Chopasani Housing Board,
                                    Jodhpur
                                                                                                           ----Petitioner
                                                                           Versus
                                    1.      State Of Rajasthan Through Secretary, Medical Education,
                                            Government Of Rajasthan, Secretariat, Jaipur
                                    2.      Medical   Health And   Family   Welfare Directorate,
                                            Government Of Rajasthan, Jaipur Through Its Director
                                            (Public Health)
                                    3.      Rajasthan University Of Health Sciences, Through Its
                                            Registrar, Sector-18, Kumbha Marg, Pratap Nagar, Jaipur.
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Amol Vyas For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

17/10/2024

Learned counsel for the petitioner fairly submits that the

issue involved herein is no more res integra and stands decided

against her by a Division Bench judgment of this Court dated

16.07.2015 passed in the case of Neelam Sharma versus State

of Rajasthan & Ors.: DB Civil Special Appeal (Writ)

No.472/2013 and other connected matters.

In view thereof, this civil writ petitioner is also dismissed.

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

(MAHENDAR KUMAR GOYAL),J

Manish/114

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