Bindiya Sharma vs State Of Rajasthan (2025:Rj-Jd:3324)
2025 Latest Caselaw 4791 Raj

Rajasthan High Court - Jodhpur

Bindiya Sharma vs State Of Rajasthan (2025:Rj-Jd:3324) on 17 January, 2025

[2025:RJ-JD:3324]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 21388/2024

Bindiya Sharma W/o Sanjay Sharma, Aged About 36 Years,
Resident Of House No. 5, Near Balaji Kirana Store, Ganesh
Nagar Sangriya Fanta, Jodhpur. Pin No. 342013.
                                                                       ----Petitioner
                                        Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Medical And Health Science (Group-Ii), Government Of
         Rajasthan, Jaipur.
2.       Director (Non-Gazetted), Medical Health And Family
         Welfare, Rajasthan, Jaipur.
3.       The Director, State Institute Of Health And Family Welfare
         (Sihfw), Department Of Health, Jaipur.
4.       Joint      Director,       Medical    And      Health      Services   Zone,
         Jodhpur.
5.       Chief Medical And Health Officer, Jalore.
                                                                    ----Respondents


For Petitioner(s)               :    Mr. Rajat Arora.
For Respondent(s)               :    Mr. Tanuj Jain for
                                     Mr. Mukesh Dave, Dy.G.C.



                 HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

17/01/2025

1. Both the learned counsels are ad idem that the controversy

herein is no more res integra as the same has been effectively

adjudicated by a Coordinate Bench of this Court vide judgment

rendered in Bhagwan Puri Goswami vs. State of Rajasthan &

Ors.: SBCWP No.10537/2024, decided on 02.09.2024.

[2025:RJ-JD:3324] (2 of 2) [CW-21388/2024]

2. On a specific Court query, learned counsel for the respondent

has no objection if the present writ petition is disposed of in terms

of the aforesaid judgment.

3. In view of the aforesaid consensus between the counsels, the

instant petition is disposed of in same terms as the judgment in

Bhagwan Puri Goswami, ibid.

4. Pending application(s), if any, shall stand disposed of.

(ARUN MONGA),J 158-Rmathur/-

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