Dr. Gaurav Kumar vs State Of Rajasthan (2025:Rj-Jd:20337)
2025 Latest Caselaw 12282 Raj

Rajasthan High Court - Jodhpur

Dr. Gaurav Kumar vs State Of Rajasthan (2025:Rj-Jd:20337) on 25 April, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:20337]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8205/2025

Dr. Gaurav Kumar S/o Arjun Prasad Singh, Aged About 34 Years, Resident Of Intern Hostel, S.p. Medical College, Bikaner, 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, Swasthaya Bhawan, C-Scheme, Ashok Nagar, Jaipur.

3. The Principal, S.p. Medical College, Bikaner, Rajasthan.

----Respondents

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

JUSTICE DINESH MEHTA

Order

25/04/2025

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 in the case of Dr. Amit Soni vs. State of

Rajasthan & Ors. Hence, the instant petition can be settled in

light of the dictum enunciated in Dr. Amit Soni (Supra).

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

the respondents.

3. Considering the facts and circumstances, this Court directs

the respondents to carry out the requisites as per the dictum of

[2025:RJ-JD:20337] (2 of 2) [CW-8205/2025]

Dr. Amit Soni (Supra) and release the documents

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

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

application so also pending applications, if any, stand disposed of.

(DINESH MEHTA),J 78-raksha/-

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