LAWS(RAJ)-2014-8-13

DEVI SINGH RAJPUROHIT Vs. STATE OF RAJASTHAN

Decided On August 19, 2014
Devi Singh Rajpurohit Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) THE lawyers are observing strike which is contrary to various Supreme Court decision.

(2.) DR . Devi Singh Rajpurohit, petitioner is present -in -person. On behalf of respondents, Dr. Sampat Raj, Officer -in -Charge of the case, is present. The case is listed in today's cause list at Serial No. 84 for final disposal at admission stage category.

(3.) THE present writ petition has been filed by the petitioner in this Court on 28.02.2014 with the following prayers: -