Rajasthan High Court - Jodhpur
State Of Raj. & Ors vs Dhana Ram Parihar on 10 August, 2016
Bench: Navin Sinha, Pankaj Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
D.B. CIVIL SPECIAL APPEAL (WRIT) No.26/2015
1. State of Rajasthan through Secretary, Medical &
Health Department, Government of Rajasthan,
Jaipur.
2. Director, Medical & Health Welfare Services,
Government of Rajasthan, Jaipur.
3. Chief Medical & Health Officer, Pali.
APPELLANTS:
VERSUS
Dhana Ram Parihar s/o Deva Ram Parihar, r/o
Khanpura Road Petrol Pump, Rani, Teshil Dasuri,
District Pali (Raj.)
RESPONDENT:
Date of Order: 10.08.2016
HON'BLE THE CHIEF JUSTICE MR NAVIN SINHA
HON'BLE MR JUSTICE PANKAJ BHANDARI
ORDER
Dr P.S. Bhati,AAG, for the appellants Mr B.P. Mathur, for the respondent Counsel for the parties are jointly agreed that the appeal may be disposed in similar terms with like directions as in the decision dated 17th December 2015 in Govind Dan Charan v. State of Rajasthan & others {D.B.S.A.W. No.1068/2014} and analogous appeals.
The delay is condoned. The appeal is disposed in terms of the order dated 17th December 2015. [PANKAJ BHANDARI],J. [NAVIN SINHA],C.J. mma 3