Rajasthan High Court - Jodhpur
State & Ors vs Yameen Khan on 29 May, 2017
Bench: Govind Mathur, Ashok Kumar Gaur
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Spl. Appl. Writ No. 332 / 2016
1. The State of Rajasthan through Secretary, Medical and
Health Department, Government of Rajasthan, Jaipur.
2. The Director, Medical and Health Welfare Services,
Government of Rajasthan, Jaipur.
3. The Chief Medical and Health Officer, Ratangarh.
----Appellants
Versus
Yameen Khan S/o Shri Yaseen Khan, R/o Ward No.7, Near Holi
Tiba, Tehsil Rajgarh, District Churu, Rajasthan.
----Respondent
_____________________________________________________
For Appellant(s) : Mr. Rajesh Panwar, AAG
For Respondent(s) : Mr. Manoj Bohra
_____________________________________________________
HON'BLE MR. JUSTICE GOVIND MATHUR
HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Judgment 29/05/2017 This appeal is barred by limitation from 1037 days. Ignoring the same, we have looked into merits of the case.
The issue involved in the instant appeal is no more res integra in view of a Division Bench Judgment dated 25.03.2014 passed in a batch of special appeals led by D.B. Civil Special Appeal (W) No.382/2013 (State of Rajasthan & Ors. Vs. Karan Singh).
(2 of 2) [SAW-332/2016] The instant appeal is also dismissed in terms of the law laid down in the case aforesaid.
(ASHOK KUMAR GAUR) J. (GOVIND MATHUR) J. Anil Kumar Choudhary