Priyanka Sharma vs State Of Rajasthan (2024:Rj-Jd:40679)
2024 Latest Caselaw 8698 Raj

Rajasthan High Court - Jodhpur

Priyanka Sharma vs State Of Rajasthan (2024:Rj-Jd:40679) on 1 October, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2024:RJ-JD:40679]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                      S.B. Civil Writ Petition No. 16208/2024

                                   Priyanka Sharma W/o Shri Shrvan Kumar Pandey, Aged About 39
                                   Years,    R/o      Jagannath        Mandir,      Purani       Jail    Road,   Bikaner,
                                   Rajasthan.
                                                                                                            ----Petitioner
                                                                            Versus
                                   1.       State Of Rajasthan, Through Principal Secretary, Medical
                                            And Health Department, Government Secretariat, Jaipur,
                                            Rajasthan.
                                   2.       Director, Rajasthan Health And Family Welfare Institution,
                                            Jaipur, Rajasthan.
                                                                                                         ----Respondents


                                   For Petitioner(s)              :    Mr. Hans Raj Nimbar.
                                   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 61-Shahenshah/-

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