Rajasthan High Court - Jaipur
Usha Verma vs State (Medical And Health Dep)Ors on 11 October, 2011
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No. 14164/2011 Usha Verma Vs State of Rajasthan & ors 11.10.2011 HON'BLE MR. JUSTICE MN BHANDARI Mr RS Bhardwaj - 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 the case of Anil Kumar Patwa Vs State of Rajasthan & ors, SB Civil Writ Petition No. 5508/2011, along with 83 other connected writ petitions on 20.9.2011. It was after hearing the respondents. The writ petitions were disposed of with certain directions to the respondent-State.
In view of aforesaid statement, this writ petition is also disposed of and is 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-JW