Rajasthan High Court - Jaipur
Narendra Kumar Saran vs State (Medical And Health Dep)Ors on 24 September, 2011
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No. 13525/2011 Narendra Kumar Saran Vs State of Rajasthan & ors 24.9.2011 HON'BLE MR. JUSTICE MN BHANDARI Mr RP Saini - for the petitioner Dr VB Sharma, Addl GC Mrs Manju Jain for respondents BY THE COURT:
Learned counsel for the parties submit that the issue involved in the present writ petition has already been decided by this court in bunch of writ petitions led by Anil Kumar Patwa versus State of Rajasthan & ors, SB Civil Writ Petition No. 5508/2011, decided on 20.9.2011. The writ petitions were disposed of with certain directions to the respondent-State. In view of aforesaid statement, this writ petition so as the stay application are also disposed of and ordered to be governed by the judgment cited above. (MN BHANDARI), J.
bnsharma All corrections made in the judgment/ order have been incorporated in the judgment/ order being emailed. (BN Sharma) PS-cum-J