Rajasthan High Court - Jodhpur
Deepak Singhal vs State Of Rajasthan (2024:Rj-Jd:12557) on 15 March, 2024
[2024:RJ-JD:12557]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 12707/2023
Deepak Singhal S/o Shyam Sundar, Aged About 39 Years,
Resident Of Plot No. 12, Industrial Area, New Ward No. 31, Old
Ward No. 23, Raisinghnagar, District Sriganganagar, Rajasthan -
335051.
----Petitioner
Versus
1. State Of Rajasthan, Through The Principal Secretary,
Medical And Health Department, Government Of
Rajasthan, Jaipur.
2. The Director, State Institute Of Health And Family Welfare
(Sihfw), Department Of Health, Jaipur.
3. The Registrar, Cooperative Societies, Near 22 Godam,
Jaipur.
4. General Manager, Rajasthan State Cooperative Consumer
Sangh Limited, Jaipur.
5. Raisinghnagar Pharmacists Seva Sanskar Sahakari Samiti
Limited, Tehsil Raisinghnagar, District Sriganganagar.
----Respondents
For Petitioner(s) : Mr. Vikram Singh Bhawal
For Respondent(s) : Mr. Deepak Chandak
HON'BLE MR. JUSTICE ARUN MONGA
Order (Oral) 15/03/2024 Both the learned counsels are ad idem that the controversy raised by the petitioner herein is no more res-integra in view of the judgment rendered by a co-ordinate Bench of this Court in the case of Rajendra Kumar Beniwal v. State of Rajasthan & Ors. :
S.B. Civil Writ Petition No. 14080/2023, decided on 16.11.2023.
In view of the aforesaid consensus, the instant writ petition is also disposed of by joint consent in the same terms as judgment ibid.
All pending applications, if any, also disposed of.
(ARUN MONGA),J 20-AK Chouhan/-(Downloaded on 18/03/2024 at 08:35:49 PM)
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