Dr. Ram Nivas vs The State Of Rajasthan
2022 Latest Caselaw 2293 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 992/2021

1. Dr. Ram Nivas S/o Shri Kesha Ram, Aged About 34 Years, Resident Of 937, Anwana Road, Chhabo Ki Dhaniyan, Baori, Tehsil Baori, District Jodhpur (Raj.).

2. Dr. Jogendra Singh Rajpurohit S/o Shri Bhawani Singh Rajrpurohit, Aged About 35 Years, Resident Of 168-A, Shobhawaton Ki Dhani, Railway Karamchari Sahkari Samiti, Pal Road, Jodhpur (Raj.).

----Petitioners Versus

1. The State Of Rajasthan, Through Its Additional Chief Secretary, Department Of Medical And Health Services, Jaipur.

2. Director (Public Health), Department Of Medical And Health, Directorate, Health Bhawan, Jaipur.

3. Additional Director (Gazetted), Department Of Medical And Health, Directorate, Health Bhawan, Jaipur.

4. The Principal And Controller, Dr. Sampurnanand Medical College And Associated Group Of Hospitals, Jodhpur.

5. The Chief Medical And Health Officer, Jodhpur.

                                                                                                     ----Respondents


                                   For Petitioner(s)          :     Mr Yashpal Khileree
                                   For Respondent(s)          :     -

HON'BLE MR. JUSTICE ARUN BHANSALI Judgment / Order 09/02/2022

Learned counsel for the petitioners submits that the writ

petition has rendered infructuous.

The writ petition is dismissed as having become infructuous.

(ARUN BHANSALI),J 111-MMA/-

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