Sheela Ninama vs The State Of Rajasthan ...
2025 Latest Caselaw 7781 Raj

Rajasthan High Court - Jodhpur

Sheela Ninama vs The State Of Rajasthan ... on 21 February, 2025

                                   [2025:RJ-JD:10618]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Civil Writ Petition No. 4776/2025

                                   Sheela Ninama D/o Dev Krishnan Ninama, Aged About 40 Years,
                                   Resident Of Village Gav Samisera Post Chandawada Tehsl
                                   Anandpuri District Banswara 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 (Non-Gazette), The Department Of Medical
                                            And Health Government Of Rajasthan, Jaipur.
                                   3.       Primary Health       Center,       Naharpura District         Banswara
                                            Rajasthan Through In-Charge.
                                   4.       Chief Medical Health Officer, Banswara Rajasthan.
                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. Ripudaman Singh.
                                   For Respondent(s)         :     Mr. Mukesh Dave, AGC with
                                                                   Mr. Tanuj Jain & Mr. Vivek Sharma.



                                                  HON'BLE MR. JUSTICE ARUN MONGA

Order

21/02/2025

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

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

present petition is 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 42-Sumit/-

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