DEEPANSHU YADAV Vs. RAJASTHAN UNIVERSITY OF HEALTH SCIENCES

JUDGEMENT

(1.) LEARNED counsel for both the parties submitted that the present writ petition is fully covered by the decision of the co-ordinate Bench of this Court dated 29.01.2013, passed in S.B. Civil Writ Petition No.711/2013-Krishan Kumar Vs. Rajasthan University of Health Sciences & Anr., and other connected 8 matters, therefore, this writ petition may be disposed of, for the same reasons which have been assigned in the connected matters. Order dated 29.01.2013 passed in connected matters is reproduced as under:-

(2.) IN view of joint statement of learned counsel for the parties, the writ petition is disposed of, for the same reasons which have been assigned in the connected matters.