Mahendra Singh Parmar S/O Shri ... vs State Of Rajasthan
2022 Latest Caselaw 533 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 60/2022

Mahendra Singh Parmar S/o Shri Baboo Singh Parmar, Aged
About 47 Years, Resident Of Near D.P.S. School, Kaila Colony,
Dholpur (Raj.)
                                                                    ----Petitioner
                                    Versus
1.     State Of Rajasthan, Through Secretary, Department Of
       Medical Health And Family Welfare, Govt. Secretariat,
       Jaipur (Raj.)
2.     The Director (Non Gazetted), Medical And Health Services
       Department, Swasthya Bhawan, Tilak Marg, C-Scheme,
       Jaipur (Raj.)
3.     The Additional Director (Gazetted), Medical And Health
       Department, Swasthya Bhawan, Tilak Marg, C-Scheme,
       Jaipur (Raj.)
4.     Chief Medical And Health Officer, District Dhaulpur (Raj.).
5.     District Reproductive And Child Health Officer, District
       Dhaulpur (Raj.) Having Its Office At Anm Training Centre,
       District Hospital, Dhaulpur (Raj)-328001.
                                                                 ----Respondents

For Petitioner(s) : Mr. Iliyas Khan, through VC For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

20/01/2022

Learned counsel for the petitioner wants with withdraw this

writ petition with liberty to file a representation in view of a

Division Bench judgment of this Court dated 27.01.2014 passed in

D.B. Civil Special Appeal (Writ) No.281/2013, State of

Rajasthan and Anr. Vs. Manohar Singh & Ors. and other

connected matters.

(2 of 2) [CW-60/2022]

The writ petition is dismissed accordingly with liberty as

aforesaid.

However, if any such representation is made, the

respondents are expected to decide the same expeditiously.

(MAHENDAR KUMAR GOYAL),J

Sudha/74

Powered by TCPDF (www.tcpdf.org)