Asha Kumari Bhambhoo vs State Of Rajasthan (2024:Rj-Jd:38359)
2024 Latest Caselaw 8129 Raj

Rajasthan High Court - Jodhpur

Asha Kumari Bhambhoo vs State Of Rajasthan (2024:Rj-Jd:38359) on 18 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:38359]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Civil Writ Petition No. 1448/2020

1.        Asha Kumari Bhambhoo D/o Shri Prema Ram, Aged About
          26 Years, R/o Arsinga, Tehsil Jayal, District Nagaur.
2.        Sanju Didel D/o Shri Mehram Didel, Aged About 26 Years,
          R/o Vpo Rol, Tehsil Jayal, District Nagaur.
3.        Deepu Choudhary S/o Shri Gyana Ram Choudhary, Aged
          About 26 Years, R/o Veer Teja Colony, Nagaur.
                                                                                  ----Petitioners
                                              Versus
1.        State        Of      Rajasthan,            Through          Secretary           To        The
          Government,                  Medical         And         Health           Department,
          Government Of Rajasthan, Secretariat, Jaipur (Raj.).
2.        Additional Director (Admn.), Department Of Medical And
          Health, Swasthya Bhawan, Jaipur.
3.        Director, State Health And Family Welfare Sansthan, Nh 8
          Bypass Rd Jhalana Institutional Area, Jhalana Doongri,
          Jaipur, Rajasthan 302004.
4.        The Mission Director, National Health Mission, Health
          Bhawan, Jaipur.
                                                                              ----Respondents


For Petitioner(s)                  :     Mr. Manoj Bohra.
For Respondent(s)                  :     Mr. Narendra Singh Rajpurohit, AAG
                                         assisted by Mr. Sher Singh Rathore.



          HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

18/09/2024

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 06.08.2024 rendered by this Court in S.B. Civil

(D.B. SAW/263/2024 has been filed in this matter. Please refer the same for further orders)

[2024:RJ-JD:38359] (2 of 2) [CW-1448/2020]

Writ Petition No.10748/2018 (Gomi Vs. The State of

Rajasthan & Ors.).

In view of the submissions made before this Court, the

present writ petition is allowed in terms of the judgment rendered

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

(VINIT KUMAR MATHUR),J

36-Shahenshah/-

(D.B. SAW/263/2024 has been filed in this matter. Please refer the same for further orders)

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