Sampat Saini vs State Of Rajasthan
2021 Latest Caselaw 12103 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10061/2021

Sampat Saini D/o Shri Dulichand Saini W/o Shri Om Prakash Saini, Aged About 33 Years, Ward No. 4, Ratan Nagar, Thelasar, Churu (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary, Medical And Health Services (Group-Iii), Government Of Rajasthan, Secretariat, Jaipur.

2. The Director, Medical And Health Services, Rajasthan, Tilak Marg, Swasthya Bhawan, Jaipur.

3. The Director (Non-Gazetted), Medical And Health Services, Rajasthan, Tilak Marg, Swasthya Bhawan, Jaipur.

4. The Chief Medical And Health Officer, Bikaner.

5. The Block Chief Medical Officer, Sridungargarh, Bikaner.

----Respondents

For Petitioner(s) : Mr. Mahaveer Bishnoi For Respondent(s) : Mr. KS Rajpurohit, AAG Mr. Shreyansh Mehta

JUSTICE DINESH MEHTA

Judgment

03/08/2021

(1) Mr. KS Rajpurohit, learned AAG appearing for the

respondent-State submits that the posting order dated 30.7.2021

impugned in the present writ petition, has been kept in abeyance

by the Director (Gazetted), Medical and Health Services, Jaipur,

vide its order dated 2.8.2021.

(2) It is submitted Mr. Rajpurohit, that the same is kept in

abeyance in light of possible 3rd wave of Covid-19.

(2 of 2) [CW-10061/2021]

(3) Learned counsel appearing for the petitioner is not in a

position to dispute the same.

(4) In view of the aforesaid, the cause of action does not

subsist.

(5) The writ petition as well as the stay application are

therefore, disposed of.

(6) Needless to observe that the petitioner shall be at liberty to

file fresh writ petition, if any fresh cause of action arises or the

respondent-State proceeds in furtherance of the posting order

dated 30.7.2021, impugned in the instant writ petition.

(DINESH MEHTA),J

274-CPGoyal/-

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