Dr. Nidhi Meena vs State Of Rajasthan (2025:Rj-Jd:17526)
2025 Latest Caselaw 11092 Raj

Rajasthan High Court - Jodhpur

Dr. Nidhi Meena vs State Of Rajasthan (2025:Rj-Jd:17526) on 4 April, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:17526]                        (1 of 2)                          [CW-6821/2025]


        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                       AT JODHPUR
                   S.B. Civil Writ Petition No. 6821/2025

Dr. Nidhi Meena D/o Bachhu Lal Meena, Aged About 28 Years,
Resident Of A-204, Happy Residency, Surat, Gujrat At Present
Resident Of Hostel No.7, Mathuradas Mathur Hospital, Jodhpur,
Rajasthan.
                                                                         ----Petitioner
                                         Versus
1.       State       Of    Rajasthan,          Through          Principal    Secretary,
         Department Of Medical And Health Services, Govt. Of
         Rajasthan, Secretariat, Jaipur, Rajasthan.
2.       The Director (P.h.), Medical And Health Services, Govt. Of
         Rajasthan, Swasthya Bhawan, C-Scheme, Ashok Nagar,
         Jaipur.
3.       The Principal, Dr. S.n. Medical College And Hospital,
         Jodhpur, Rajasthan.
                                                                      ----Respondents


For Petitioner(s)              :     Mr. Siddharth Mewara.
For Respondent(s)              :     Mr. Parvat Singh.



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

04/04/2025

1. Learned counsel for the petitioner has submitted that the

instant matter is squarely covered by the ratio of the judgment

passed by a coordinate Bench of this court at Jaipur in S.B. CWP

No. 1347/2024 titled Dr. Amit Soni vs. State of Raj. Hence,

the instant petition can be settled in light of the dictum enunciated

in Dr. Amit Soni (Supra).

2. The said above said fact is not refuted by the learned counsel

for the respondents.

[2025:RJ-JD:17526] (2 of 2) [CW-6821/2025]

3. Considering the facts and circumstances, this Court directs

the respondents to carry forward the requisites as per the dictum

of Dr. Amit Soni (Supra) and release the documents

/credentials/certificates/mark-sheets of petitioner on undertaking.

4. Accordingly, the present petition is disposed of. Pending

applications, if any, stand disposed.

(VINIT KUMAR MATHUR),J 50-AnilSingh/-

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