Citation : 2024 Latest Caselaw 9357 Raj
Judgement Date : 24 October, 2024
[2024:RJ-JD:43723]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 12757/2023
Marghoob Hasan S/o Hafij Mahmood Ali, Aged About 53 Years,
R/o Ward No. - 11, Indra Basti, Bhadra, District Hanumangarh
Raj.
----Petitioner
Versus
1. State Of Rajasthan, Through Director, Medical Health And
Family Welfare, Government Of Rajasthan, Jaipur.
2. The Joint Director, Medical And Health Department,
Government Of Rajasthan, Jaipur.
3. The Governing Secretary, Ayush Department, Rajasthan,
Jaipur.
4. The Deputy Administrative Secretary, Ayush Department,
Rajasthan, Jaipur.
5. The Joint Government Secretary, Ayurveda And Indian
Medicine Department, Government Of Rajasthan, Jaipur.
----Respondents
For Petitioner(s) : Mr. Pawan Bharti
For Respondent(s) : Ms. Rakhi Choudhary
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
24/10/2024
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 rendered by a Co-ordinate Bench of this Court in the
case of Dr. Mohd Yunus Vs. State of Rajasthan & Ors. (S.B.
Civil Writ Petition No.16633/2023) and other connected
matters, decided on 21.05.2024.
[2024:RJ-JD:43723] (2 of 2) [CW-12757/2023]
3. In view of the submissions made before this Court, the
present writ petition is allowed in terms of the judgment passed
by a Co-ordinate Bench of this Court in the case of Dr. Mohd
Yunun (supra).
(VINIT KUMAR MATHUR),J 435-Payal/-
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