Neeraj Singh vs State Of Rajasthan (2024:Rj-Jd:37003)
2024 Latest Caselaw 7800 Raj

Rajasthan High Court - Jodhpur

Neeraj Singh vs State Of Rajasthan (2024:Rj-Jd:37003) on 6 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:37003]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                       AT JODHPUR
                   S.B. Civil Writ Petition No. 4224/2024

1.       Neeraj Singh S/o Vishan Swaroop, Aged About 36 Years,
         R/o Vpo Moondiya, Tehsil Todabhim, District Karauli
         (Raj.).
2.       Narendra S/o Bhalle Ram, Aged About 28 Years, R/o Vpo
         Kuloth Kalan, Tehsil Surajgarh, District Jhunjhunu (Raj.).
                                                                     ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through Director, Department Of
         Homeopathy         And      Unani       Medicine,         Government    Of
         Rajasthan, Jaipur (Raj.).
2.       Dr.    Sarverpalli        Radhakrishan             Rajasthan      Ayurved
         University, Nagaur Road, Jodhpur (Raj.).
3.       Office Of Chairman, Counseling Board, Through Chairman
         Of    Dr.   Sarverpalli      Radhakrishan            Rajasthan    Ayurved
         University, Nagaur Road, Karwar, Jodhpur (Raj.).
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Pramod Kumar Gaur.
For Respondent(s)           :     Mr. Suniel Purohit.



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

06/09/2024

Heard learned counsel for the parties.

Learned counsel for the respondents submits that the

controversy involved in the present case is squarely covered by a

judgment rendered by a Coordinate Bench of this court in

S.B.Civil Writ Petition No.10878/2024 (Reena Choudhary &

Ors. v/s State of Rajasthan & Ors.) decided on 25.07.2024.

[2024:RJ-JD:37003] (2 of 2) [CW-4224/2024]

Learned counsel for the petitioners is not in a position to

distinguish the case of the present petitioners vis-a-vis the case of

Reena Choudhary & Ors.

Considering the submissions made at the bar, the present

writ petition is dismissed in the light of judgment rendered by a

coordinate bench of this court in the case of Reena Choudhary &

Ors. (supra).

(VINIT KUMAR MATHUR),J 523-AnilSingh/-

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