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Rajbala vs State Of Rajasthan
2025 Latest Caselaw 6821 Raj

Citation : 2025 Latest Caselaw 6821 Raj
Judgement Date : 7 February, 2025

Rajasthan High Court - Jodhpur

Rajbala vs State Of Rajasthan on 7 February, 2025

                                   [2025:RJ-JD:8109]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                                JODHPUR
                                                 S.B. Civil Writ Petition No. 3377/2025

                                   Mahendra Damor S/o Moti Lal, Aged About 39 Years, Modpur
                                   Bhaikhred Dungarpur Rajasthan
                                                                                        ----Petitioner
                                                                  Versus
                                   1.     The State Of Rajasthan, Through The Joint Secretary, The
                                          Department Of Medical And Health Government Of
                                          Rajasthan, Jaipur.
                                   2.     The Director (Nongazette), The Department Of Medical
                                          And Health Government Of Rajasthan, Jaipur.
                                   3.     District Hospital Salumbar, Udaipur Rajasthan, Through
                                          Incharge.
                                   4.     Chief Medical Health Officer, Dungarpur Rajasthan.
                                                                                    ----Respondents
                                                                Along With
                                    S.B. Civil Writ Petition No. 3390/2025, 3511/2025, 3515/2025,
                                                          3555/2025, 3596/2025.


                                   For Petitioner(s)               :    Mr. Vikas Bijarnia.
                                                                        Mr. Ramesh Prajapat.
                                                                        Mr. Ripudaman Singh.
                                   For Respondent(s)               :    Mr. NS Rajpurohit, AAG assisted by
                                                                        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 dismissed as per Appendix 'B' of judgment, ibid. The reasons for dismissal stated in the aforesaid judgment shall be treated as part and parcel of this order.

2. All pending applications are disposed of accordingly.

(ARUN MONGA),J 12, 13, 54, 56, 65 & 78-Jitender

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