Rajasthan High Court - Jodhpur
Vijay Singh Chohan & Ors vs State & Ors on 19 January, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S. B. Civil Writ Petition No. 643 / 2017
1. Vijay Singh Chohan S/o Shri Mod Singh Ji,, Aged About 68
Years, R/o Jaswantghar, Tehsil- Gogunda, Distt.- Udaipur, Last
Posted As MPW At PHC- Saryra, Distt.- Udaipur (Rajasthan)
2. Manna Ram S/o Shri Uma Ram Ji,, Aged About 62 Years, R/o
Rawalian Kalan, Tehsil- Gogunda, Distt.- Udaipur, Last Posted
As MPW At Nandeshama, Block PHC- Saryra, Distt.- Udaipur
(Rajasthan)
3. Mohan Puri Goswami S/o Shri Rod Puri Ji,, Aged About 67
Years, R/o Suaavaton Ka Guda Via Sayara, Tehsil- Gogunda,
Distt.- Udaipur, Last Posted As MPW At PHC- Saryra, Distt.-
Udaipur (Rajasthan)
----Petitioners
Versus
1. State of Rajasthan Through the Secretary,, Medical and
Health Department, Jaipur (Rajasthan)
2. The Joint Director (administration), Medical and Health
Department, Jaipur (rajasthan).
3. The Chief Medical and Health Officer,, Udaipur (raj.)
----Respondents
_____________________________________________________
For Petitioners : Mr. N.M. Vyas
For Respondents : Ms. Shweta Bora for Mr. Anil Bissa, A.G.C.
_____________________________________________________
HON'BLE MS. JUSTICE NIRMALJIT KAUR
Judgment / Order 19/01/2017 Issue notice.
(2 of 2) [CW-643/2017] Ms. Shweta Bora, learned counsel appearing on behalf of Mr. Anil Bissa, A.G.C. accepts notice on behalf of the respondents.
The copy of the petition has already been supplied to the learned counsel for the respondents.
Learned counsel for the respondents does not dispute that the controversy involved in the present writ petition is squarely covered by the ratio of judgment rendered by the Division Bench of this Court in the case of Govind Dan Charan Vs. State of Rajasthan & ors. (D.B. Civil Special Appeal (Writ) No. 1068/2014) decided on 17.12.2015 and number of other connected special appeals decided by the said order.
In view of the statement made by the learned counsel for the respondents, the present writ petition is disposed of in the same terms as Govind Dan Charan (supra).
(NIRMALJIT KAUR), J.
Inder/44