Balbindra Pal Panchar vs State Medical An Healt Dept Ors ...
2023 Latest Caselaw 3137 Raj/2

                                   [2023:RJ-JP:16718]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 14831/2016

                                   Balbindra Pal Panchar S/o Shri Shishu Pal Panchar, B-6, Bahubali
                                   Nagar, Mansarovar, Jaipur, Rajasthan
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan Through Principal Secretary,
                                            Department Of Medical And Health Service, Government
                                            Of Rajasthan, Government Secretariat, Jaipur
                                   2.       The Director Administration, Medical And Health Service,
                                            Rajasthan Swasthya Bhawan, C-Scheme, Jaipur Rajasthan
                                   3.       The Additional Director Training Medical And Health
                                            Services, Rajasthan, Swasthya Bhawan, C-Scheme, Jaipur
                                            Rajasthan
                                   4.       Shiv Shankar S/o Sh. Daulat Ram, Presently Working As
                                            Nurse Grade-Ii, Cmho, Baran
                                                                                                    ----Respondents

For Petitioner(s) : None present For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/08/2023

No one has put in appearance on behalf of the petitioner in

the second round also.

Therefore, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed for non-

prosecution, stay application and all other pending application/s, if

any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA/11

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