Kailash vs The State Of Rajasthan ...
2024 Latest Caselaw 8520 Raj

Rajasthan High Court - Jodhpur

Kailash vs The State Of Rajasthan ... on 25 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2024:RJ-JD:39982]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          AT JODHPUR
                                                              ***

S.B. Civil Writ Petition No. 15778/2024

Kailash D/o Ram Swaroop Widow Of Hanuman Singh, Aged About 39 Years, R/o Chubkiya Tal, Tehsil Rajgarh, Dist. Churu.

----Petitioner Versus

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

2. The Director, Department Of Medical And Health, Government Of Rajasthan, Jaipur.

3. The Director, State Institute Of Health And Family Welfare, Jaipur.

4. Mission Director, National Health Mission, Department Of Medical And Health, Jaipur.

----Respondents

For Petitioner(s) : Mr. Dinesh Kumar Ojha. For Respondent (s) : Mr. Mukesh Dave, AGC

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

25/09/2024 Learned counsel for the petitioner submits that the controversy involved in the present case is squarely covered by a judgment of this court rendered in S.B.Civil Writ Petition No.10748/2018 (Gomi V/s State of Raj. & Ors.) decided on 06.08.2024.

In view of the submission made by learned counsel for the petitioner, the present writ petition is allowed in terms of the judgment passed in the case of Gomi (supra).

(VINIT KUMAR MATHUR),J 93-AnilSingh/-

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