Rajasthan High Court - Jaipur
Meenu Sharma vs Principal Secretary Medi Ors on 17 May, 2012
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No.7893/2012 Meenu Sharma vs Principal Secretary, Medical & Health & ors 17.5.2012 HON'BLE MR. JUSTICE MN BHANDARI Mr RS Bhardwaj for petitioner BY THE COURT:
It is stated that controversy involved in the present matter has been settled by this court in the bunch of writ petitions led by SB Civil Writ Petition No. 13811/2011, Masarrat Miyan & ors versus State of Rajasthan & ors, decided on 13.4.2012. In the light of aforesaid, petitioner may be given liberty to file representation to the respondents for covering his matter with the aforesaid judgment.
In view of aforesaid, writ petition is disposed of with liberty sought for. In case of representation, respondents are directed to consider and decide the same and if case of the petitioner is covered by the aforesaid judgment, same would be extended to the petitioner. (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