Arvind Kumar vs State Of Rajasthan (2024:Rj-Jd:40998)
2024 Latest Caselaw 8757 Raj

Rajasthan High Court - Jodhpur

Arvind Kumar vs State Of Rajasthan (2024:Rj-Jd:40998) on 7 October, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:40998]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 2297/2023

1.       Arvind Kumar S/o Shri Rambhajan Singh, Aged About 34
         Years, R/o House No. 4, Village Mai, Post Mundra Bazar,
         Tehjoura, District Morena, Madhya Pradesh Presently
         Residing     At    Resident        Hostel,      Government        Hospital,
         Barmer, Rajasthan.
2.       Ravi Mudgal S/o Shri Bharat Singh Sharma, Aged About
         30 Years, R/o Vpo Bachhamditha kuran Teshil Nadbai,
         District Bharatpur, Rajasthan.
3.       Prateek Pahar S/o Shri Dayashanker Pahar, Aged About
         33 Years, R/o Near ITI Old Main Gate, Vagad Mata,
         Tekhri,     Opposite      Saras      Milk     Dairy,      Qt.   Mathgumda
         Gokulpura Circle, Dungarpur, Rajasthan.
                                                                     ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through Secretary, Department Of
         Medical      And       Health,       Government            Of   Rajasthan,
         Secretariat, Jaipur, Rajasthan.
2.       The Principal Secretary, Department Of Medical Education
         And Department Of Medical And Health, Government Of
         Rajasthan, Jaipur, Rajasthan.
3.       The Additional Director (Administration) And Ex-Officio
         Joint Secretary, Department Of Medical Education (Group-
         1), Government Of Rajasthan, Jaipur, Rajasthan.
4.       The Principal and Controller, Government Medical Collage
         Barmer, Rajasthan.
5.       The Principal and Controller S.K. Medical Collage, Sikar,
         Rajasthan.
6.       The Principal and Controller, Collage Of Medical Science
         And Group Hospital, Dungarpur, Rajasthan.
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Manvendra Singh Rathore with
                                  Ms. Saumya Choudhary.
For Respondent(s)           :     Mr. N.S. Rajpurohit, AAG.




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                                            HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

07/10/2024

1. Heard learned counsel for the parties.

2. Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment dated 21.09.2024 rendered by this Court in S.B. Civil

Writ Petition No.4674/2023 (Sumit Kumar & Ors. Vs. State

of Rajasthan & Ors.).

3. In view of the submissions made before this Court, the

present writ petition is disposed of in terms of the judgment

rendered by this Court in the case of Sumit Kumar (supra).

4. Stay petition as well as other pending misc. applications, if

any, stand disposed of accordingly.

(VINIT KUMAR MATHUR),J

267-Shahenshah/-

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