Rajasthan High Court - Jaipur
Adarsh Kishore Baid vs State (Medical And Health )Ors on 14 March, 2012
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR
RAJASTHAN
BENCH AT JAIPUR
O R D E R
S.B. CIVIL WRIT PETITION NO.3207/2012.
Adarsh Kishore Baid Vs. State of Rajasthan & Ors.
Date of Order:- March 14, 2012.
HON'BLE MR.JUSTICE MOHAMMAD RAFIQ
Shri Devendra Kumar Bhardwaj for the petitioner.
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BY THE COURT:-
Learned counsel for the petitioner submits that pursuant to the order dated 4/8/2011 (Ann.8), certain persons have been continued on furnishing the undertaking that their fate would remain subject to final outcome of the decision of the Larger Bench. The petitioner is also ready to furnish the same undertaking. Accordingly, he may be given liberty to make representation in this regard and respondents are directed to consider the same for giving similar treatment to the petitioner as has been given to others. In view of aforesaid, writ petition is disposed of with liberty sought for. Petitioner is required to make a representation to the respondents and respondents are directed to consider the case of petitioner if he is also entitled to the same treatment as has been given to others vide order dated 4/8/2011 (Ann.8) on furnishing similar undertaking. The decision on the representation may be taken within a period of one month from the date of receipt of copy of this order. (MOHAMMAD RAFIQ), J.
Anil/198 All corrections made in the judgment/order have been incorporated in the judgment/order being e-mailed Anil Kumar Goyal Sr.P.A. Cum JW IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR O R D E R S.B.CIVIL MISC.STAY APPLICATION NO.2654/2012.
IN S.B. CIVIL WRIT PETITION NO.3207/2012.
Adarsh Kishore Baid Vs. State of Rajasthan & Ors.
Date of Order:- March 14, 2012.
HON'BLE MR.JUSTICE MOHAMMAD RAFIQ
Shri Devendra Kumar Bhardwaj for the petitioner.
******
BY THE COURT:-
Consequent upon disposal of the writ petition, this stay application does not survive and the same is accordingly rejected.
(MOHAMMAD RAFIQ), J.
Anil/198 All corrections made in the judgment/order have been incorporated in the judgment/order being e-mailed Anil Kumar Goyal Sr.P.A. Cum J