Shri Tulshi Ram Dhatterwal ... vs The State Of Rajasthan, Through ...
2023 Latest Caselaw 2949 Raj/2

                                   [2023:RJ-JP:16185]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 27802/2018

                                   Shri Tulshi Ram Dhatterwal Pharmacy Collage, Lamba
                                   -Manderlla, District Jhunjhunu (Rajasthan) Through Its Secretary
                                   Sandeep Kumar Son Of Shri Shivdan Singh, Aged 35 Years,
                                   Resident Of Vpo Lamba, Via Baggar, Distt. Jhunjhun.
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       The State Of Rajasthan, Through Its Principal Secretary,
                                            Medical Education (Group-I), Rajasthan Secretariat,
                                            Jaipur
                                   2.       Director, Medical Education (Group-I), Directorate Medical
                                            Education Department Rajasthan Secretariat, Jaipur
                                   3.       Additional Director, Medical Education (Group-I), A-11,
                                            Govind Marg Sethi Colony Near Pink Squre Mall Adarsh
                                            Nagar Jaipur.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Anil Kumar Mr. Pradeep Bochaliya For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

02/08/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

In view of the statement made by counsel appearing for the

petitioner, the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed, stay application

and all other pending application/s also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /209

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