Sulochana Burdak vs State Of Rajasthan (2024:Rj-Jd:38925)
2024 Latest Caselaw 8274 Raj

Rajasthan High Court - Jodhpur

Sulochana Burdak vs State Of Rajasthan (2024:Rj-Jd:38925) on 20 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2024:RJ-JD:38925]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          AT JODHPUR.
                                                          S.B. Civil Writ Petition No. 8966/2022

                                   Sulochana Burdak D/o Shri Hari Ram Burdak W/o Shri Bhagirath Dudi,
                                   Aged About 34 Years, Resident Of Tiroki Chhoti, Tehsil Laxmangarh
                                   District Sikar.

                                                                                                                        ----Petitioner

                                                                                 Versus

                                   1.        State Of Rajasthan, Through Secretary, Medical And Health
                                             Department, Government Of Rajasthan, Secretariat, Jaipur.

                                   2.        The Additional Director (Admn.), Department Of Medical And
                                             Health, Rajasthan, Jaipur.

                                                                                                                 ----Respondents


                                   For Petitioner(s)                  :     Mr. R.S.Choudhary.
                                   For Respondent(s)                  :     Mr. N.S.Rajpurohit, AAG assisted by
                                                                            Mr. Sher Singh Rathore.



                                             HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

20/09/2024 Heard learned counsel for the parties. Learned counsel for the petitioner submits that the controversy involved in the present case is squarely covered by a judgment dated 06.08.2024 passed by this court in S.B.Civil Writ Petition No.10748/2018 (Gomi V/s State of Rajasthan & Ors.).

Learned counsel for the respondents is not in a position to dispute the submission made by learned counsel for the petitioner.

In view of the submission made by learned counsel for the petitioner, 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 1-AnilSingh/-

(D.B. SAW/462/2024 has been filed in this matter. Please refer the same for further orders)

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