Manisha vs The State Of Rajasthan ...
2025 Latest Caselaw 6762 Raj

Rajasthan High Court - Jodhpur

Manisha vs The State Of Rajasthan ... on 7 February, 2025

                                   [2025:RJ-JD:8115]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                                       S.B. Civil Writ Petition No. 1714/2025

                                   Manisha W/o Shri Suresh Chandra Charpota, Aged About 52
                                   Years, Resident Of Ward No. 1 Garadiya Naugama Banswara
                                   District Banswara Rajasthan 332403.
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.        The State Of Rajasthan, Through The Joint Secretary, The
                                             Department Of Medical And Health Government Of
                                             Rajasthan, Jaipur.
                                   2.        The Director (Non Gazette), The Department Of Medical
                                             And Health Government Of Rajasthan, Jaipur.
                                   3.        Sub District        Hospital,        Bagidora         District   Banswara
                                             Rajasthan.
                                   4.        Chief Medical Health Officer, Banswara Rajasthan.
                                                                                                       ----Respondents
                                                                     Along with
                                                       S.B. Civil Writ Petition No.1723/2025


                                   For Petitioner(s)            :     Mr. Ripudaman Singh
                                   For Respondent(s)            :     Mr. Mukesh Dave, AGC


                                            HON'BLE MR. JUSTICE ARUN MONGA

Order 07/02/2025

1. Matters being similar as was in S.B. Civil Writ Petition

No.3804/2024 (Rajesh Sharma Vs. State of Rajasthan & Ors.), the

present petitions are also disposed of as per Appendix 'C' of

judgment, ibid. For detailed reasons / discussion, see order /

judgment dated 05.02.2025 passed therein.

2. All pending applications are disposed of accordingly.

(ARUN MONGA),J 4 & 5-Jitender

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