Bharti Sharma vs State Of Rajasthan (2025:Rj-Jd:20240)
2025 Latest Caselaw 12287 Raj

Rajasthan High Court - Jodhpur

Bharti Sharma vs State Of Rajasthan (2025:Rj-Jd:20240) on 25 April, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2025:RJ-JD:20240]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                       S.B. Civil Writ Petition No. 4563/2024

                                   Bharti Sharma D/o Prakash Chandra Sharma, Aged About 26
                                   Years, R/o Village And Post Arned, Tehsil Dungla, District
                                   Chittorgarh, Rajasthan.
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.       State Of Rajasthan, Through Its Principal Secretary
                                            Ayurved And Indian Medicine Department, Secretariat
                                            Jaipur
                                   2.       The Director, Ayurved Department Ashok Marg, Lohagal
                                            Road, Savitri College Circle, Ajmer.
                                   3.       Dr. Sarvepali Radhakrishan Rajasthan Ayurved University,
                                            Through Its Registrar, Karwar Nagaur Road, Jodhpur
                                            (Raj.)
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. VLS Rajpurohit.
                                   For Respondent(s)            :     Mr. Sunil Purohit.


                                            HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

25/04/2025

1. Heard learned counsel for the parties.

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

controversy involved in the present case is squarely covered by a

judgment rendered by Division Bench of this Court in D.B.

Special Appeal (Writ) No.1175/2024 (Reena Choudhary

daughter of Mahaveer Prashad Saharan Vs. State of

Rajasthan & Ors.), decided on 02.01.2025.

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

disposed of in terms of the judgment rendered by Division Bench

of this Court in the case of Reena Choudhary daughter of

Mahaveer Prashad Saharan (supra).

(VINIT KUMAR MATHUR),J 146-Shahenshah/-

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