Bindiya Sharma vs State Of Rajasthan (2025:Rj-Jd:4434)
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Rajasthan High Court - Jodhpur

Bindiya Sharma vs State Of Rajasthan (2025:Rj-Jd:4434) on 23 January, 2025

[2025:RJ-JD:4434]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Writ Misc Application No. 21/2025

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. Lucky Rajpurohit
For Respondent(s)             :     Mr. Tanuj Jain for
                                    Mr. Mukesh Dave, Dy.G.C.



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

23/01/2025

1. The present application has been filed seeking modification/

correction of the order dated 17.01.2025, passed by this Court in

S.B. Civil Writ Petition No.21388/2024, stating inter-alia that the

matter was covered by a judgment of a Coordinate Bench of this

Court, rendered in the case of Soniya Bhagora Vs. State of

Rajasthan & Ors. : S.B. Civil Writ Petition NO.15657/2024,

decided on 01.10.2024, but inadvertantly, the writ petition was

disposed of in terms of judgment rendered in the case of

[2025:RJ-JD:4434] (2 of 2) [WMAP-21/2025]

Bhagwan Puri Goswami Vs. State of Rajasthan & ORs. : S.B.

Civil Writ Petition No.10537/2024, decided on 02.09.2024.

2. For the reasons stated in the application, the same is

allowed. The order dated 17.01.2025 may now be read as under:-

"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 Soniya

Bhagora Vs. State of Rajasthan & Ors. : S.B. Civil

Writ Petition NO.15657/2024, decided on

01.10.2024.

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 Soniya Bhagorai, ibid.

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

disposed of. "

(ARUN MONGA),J 191-skm/-

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