Rakesh vs State Of Rajasthan (2024:Rj-Jd:40500)
2024 Latest Caselaw 8646 Raj

Rajasthan High Court - Jodhpur

Rakesh vs State Of Rajasthan (2024:Rj-Jd:40500) on 27 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:40500]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 10197/2024

Rakesh S/o Shri Om Prakash, Aged About 26 Years, Resident Of
Maliyo Ki Dhani, Pipar Road, Tehsil Pipar City, District Jodhpur,
Presently Posted As Lab Technician At MDM Hospital, Jodhpur
(Raj.).
                                                                          ----Petitioner
                                         Versus
1.        State      Of   Rajasthan,          Through         Its     Additional   Chief
          Secretary, Medical And Health Services, Government-
          Secretariat, Jaipur.
2.        Director, (Public Health), Mukhyamantri Nishulk Janch
          Yojana,     Medical        And      Health       Department,       Swasthya
          Bhawan, Tilak Marg, C-Scheme, Jaipur.
3.        Director, (Non-Gazetted), Medical, Health And Family
          Welfare     Department,            Swasthya          Bhawan,      Rajasthan,
          Jaipur.
4.        The Director, State Institute Of Heath And Family Welfare
          (SIHFW), Jhlan Doongi Colony, Ghat Ki Guni, Jaipur.
5.        The Principal And Controller, Dr. S.N. Medical College,
          Shastri Nagar, Jodhpur.
6.        The Superintendent, MDM Hospital, Jodhpur.
                                                                       ----Respondents


For Petitioner(s)              :     Mr. Yash Pal Khileree
For Respondent(s)              :     Mr. N.S. Rajpurohit, AAG assisted by
                                     Ms. Anita Rajpurohit and
                                     Mr. Sher Singh Rathore



          HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

27/09/2024

1. Heard learned counsel for the parties.

2. Learned counsel for the parties are in agreement that the

controversy involved in the present writ petition is squarely

[2024:RJ-JD:40500] (2 of 2) [CW-10197/2024]

covered by a judgment of even date rendered by this Court in

S.B. Civil Writ Petition No. 10256/2024: Arjun Sain vs.

State of Rajasthan & Ors.

3. For the self same reasons, the present writ petition is

allowed in terms of the judgment rendered by this Court in the

case of Arjun Sain (supra).

(VINIT KUMAR MATHUR),J 509-/Arun P/-

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