Karan Saini vs The State Of Rajasthan ...
2025 Latest Caselaw 7804 Raj

Rajasthan High Court - Jodhpur

Karan Saini vs The State Of Rajasthan ... on 24 February, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:10800]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 17988/2024

Karan Saini S/o Shri Bajrang Lal Saini, Aged About 20 Years,
Resident Of Ward No. 08, Manota Kalan, Jhunjhunun (Raj.).
                                                                      ----Petitioner
                                      Versus
1.       The State Of Rajasthan, Through Its Principal Secretary
         Department Of Medical And Health, Rajasthan, Jaipur.
2.       National Medical Commission, Pocket - 14, Sector - 8,
         Dwarka Phase - 12, New Delhi - 110077, India.
3.       Rajasthan University Of Health Sciences, Sector-18,
         Kumbha Marg, Pratap Nagar, Jaipur, Rajasthan 302033,
         India.
4.       The Principal, Government Medical College, Pali National
         Highway 62, Sumerpur Rd., Ramasia, Hemawas, Pali -
         306401.
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Bhavit Sharma
                                  Mr. Hukam Singh
For Respondent(s)           :     Ms. Aditi Sharma & Mr. Prakash Raika
                                  for Mr. Mukesh Rajpurohit, Dy.S.G
                                  Mr. Parbat Singh, AGC
                                  Mr. Mahendra Vishnoi



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

24/02/2025

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

controversy involved in the present case is squarely covered by a

judgment dated 18.02.2025 passed by this Court in a bunch of

writ petitions led by S.B. Civil Writ Petition No.17615/2024

(Surendra Bishnoi Vs. The State of Rajasthan & Ors.).

[2025:RJ-JD:10800] (2 of 2) [CW-17988/2024]

2. For the self reasons, the present writ petition is also

dismissed in terms of the judgment rendered by this Court in the

case of Surendra Bishnoi (supra).

(VINIT KUMAR MATHUR),J 55-/Arun P/-

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