Jay Bala vs The State Of Rajasthan ...
2024 Latest Caselaw 8689 Raj

Rajasthan High Court - Jodhpur

Jay Bala vs The State Of Rajasthan ... on 1 October, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2024:RJ-JD:40678]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                      S.B. Civil Writ Petition No. 16154/2024

                                   Jay Bala D/o Shri Bhanwar Lal, Aged About 28 Years, R/o 12,
                                   Rajendra Nagar, Bageshwar Road, Pali, District Pali.
                                                                                                            ----Petitioner
                                                                            Versus
                                   1.       The State Of Rajasthan, Through Secretary To The
                                            Government, Medical And Health (Group-Ii) Department,
                                            Government Of Rajasthan, Secretariat, Jaipur (Raj.).
                                   2.       Director, State Health And Family Welfare Institution,
                                            Rajasthan, Jaipur.
                                   3.       Joint Director, Medical And Health Department, Rajasthan,
                                            Bikaner.
                                   4.       Chief Medical And Health Officer, Pali.
                                   5.       Rajasthan Nursing Council Jaipur, Through Its Registrar.
                                                                                                         ----Respondents


                                   For Petitioner(s)              :    Mr. Manoj Bohra.
                                   For Respondent(s)              :    Mr. Mukesh Dave, AGC.



                                            HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

01/10/2024

Learned counsel for the petitioner submits that the

controversy involved in the present case is squarely covered by a

judgment of this Court rendered in S.B. Civil Writ Petition

No.10748/2018 (Gomi Vs. State of Rajasthan & Ors.)

decided on 06.08.2024.

In view of the submission made by learned counsel for the

petitioner, the present writ petition is allowed in terms of the

judgment passed by this Court in the case of Gomi (supra).

(VINIT KUMAR MATHUR),J 47-Shahenshah/-

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