Rajasthan High Court - Jaipur
State Of Rajasthan vs Manohar Lal Dayma S/O Shri Chandra Ram ... on 26 October, 2018
Bench: Chief Justice, G R Moolchandani
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
1. D.B. Special Appeal Writ No. 1088/2018
1. State Of Rajasthan, Through Chief Secretary, Government
Of Rajasthan, Government Secretariat, Jaipur
(Rajasthan).
2. Secretary, Department Of Medical And Health
Government Of Rajasthan,
Governmentsecretariat,jaipur(Rajasthan).
3. The Add. Director, Medical, Health And Family Welfare
Department, Tilak Marg, C-Scheme, Jaipur (Rajasthan).
----Appellants
Versus
Narendra Kumar Sharma S/o Shri Purushottam Lal Sharma,
Patpare Ke Pass, Village Batda The Mandrail Karauli Rajasthan-
322251
----Respondent
2. D.B. Special Appeal Writ No. 1097/2018
1. State Of Rajasthan, Through Chief Secretary, Government Of Rajasthan, Government Secretariat, Jaipur (Rajasthan).
2. Secretary, Department Of Medical And Health Government Of Rajasthan, Government Secretariat, Jaipur (Rajasthan).
3. The Addl. Director, Medical, Health And Family Welfare Department, Tilak Marg, C-Scheme, Jaipur (Rajasthan).
----Appellants Versus Kamal Singh Meena S/o Shri Ramkaran Meena, Aged About 45 Years, R/o Village And Post Garh Himmat Singh, Mahwa, District Dausa, Rajasthan
----Respondent
3. D.B. Special Appeal Writ No. 1099/2018
1. State Of Rajasthan, Through Chief Secretary, Government Of Rajasthan, Government Secretariat, (2 of 4) [SAW-1088/2018] Jaipur (Rajasthan).
2. Secretary, Department Of Medical And Health Government Of Rajasthan, Government Secretariat, Jaipur (Rajasthan).
3. The Addl. Director, Medical, Health And Family Welfare Department, Tilak Marg, C-Scheme, Jaipur (Rajasthan).
----Appellants Versus Mohammad Hamid S/o Shri Absar Ahamad, Aged About 38 Years, R/o New Colony, Bahter, Sawai Madhopur 322028
----Respondent
4. D.B. Special Appeal Writ No. 1100/2018
1. State Of Rajasthan, Through Chief Secretary, Government Of Rajasthan, Government Secretariat, Jaipur (Rajasthan).
2. Secretary, Department Of Medical And Health Government Of Rajasthan, Government Secretariat, Jaipur (Rajasthan).
3. The Addl. Director, Medical, Health And Family Welfare Department, Tilak Marg, C-Scheme, Jaipur (Rajasthan).
----Appellants Versus Manohar Lal Dayma S/o Shri Chandra Ram Dayama, Aged About 40 Years, R/o Village And Post Dudhwalon Ka Bas, Via And Tehsil Khandela, Dist. Sikar (Rajasthan)
----Respondent
5. D.B. Special Appeal Writ No. 1105/2018
1. State Of Rajasthan, Through Chief Secretary, Government Of Rajasthan, Government Secretariat, Jaipur (Rajasthan).
2. Secretary, Department Of Medical And Health Government Of Rajasthan, Government Secretariat, Jaipur (Rajasthan).
3. The Addl. Director, Medical, Health And Family Welfare Department, Tilak Marg, C-Scheme, Jaipur (Rajasthan).
(3 of 4) [SAW-1088/2018]
----Appellants
Versus
Shiv Kumar Sharma S/o Shri Anant Ram Shastri, Aged About 39 Years, R/o Manohar Colony, Rajakhera By Pass Road, Dholpur (Rajasthan).
----Respondent
6. D.B. Special Appeal Writ No. 1108/2018
1. State Of Rajasthan, Through Chief Secretary, Government Of Rajasthan, Government Secretariat, Jaipur (Rajasthan).
2. Secretary, Department Of Medical And Health Government Of Rajasthan, Government Secretariat, Jaipur (Rajasthan).
3. The Addl. Director, Medical, Health And Family Welfare Department, Tilak Marg, C-Scheme, Jaipur (Rajasthan).
----Appellants Versus Kusum Singhal W/o Shri Deepak Goyal, Aged About 37 Years, R/o 11, Teacher Colony, Dausa (Rajasthan).
----Respondent For Appellant(s) : Mr. Avinash Saini, Adv. on behalf of Mr. Shyam Arya, AAG.
For Respondent(s) :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE G R MOOLCHANDANI Order 26/10/2018 D.B.Civil Misc. Application Nos.843/2018, 853/2018, 854/2018, 855/2018, 861/2018 & 859/2018:-
1. For the reasons mentioned in the applications the delay in filing the appeals is condoned.
2. The applications are allowed.
(4 of 4) [SAW-1088/2018] D.B.Civil Special Appeal Writ Nos.1088/2018, 1097/2018, 1099/2018, 1100/2018, 1105/2018 & 1108/2018:-
1. Learned counsel for the appellant fairly concedes that in view of the order dated 25.07.2018 in D.B. Special Appeal Writ No.827/2018-State of Rajasthan & Ors. Vs. Smt. Manju the above-captioned appeals have to be dismissed.
2. In view of the statement made by the learned counsel for the appellants the appeals are dismissed.
(G R MOOLCHANDANI),J (PRADEEP NANDRAJOG),CJ N.Gandhi/Aks-2-7 Powered by TCPDF (www.tcpdf.org)