Dr. Idan Charan S/O Shri Murardan ... vs State Of Rajasthan ...
2023 Latest Caselaw 1470 Raj/2

                                                [2023/RJJP/001598]

                                                        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                                    BENCH AT JAIPUR

                                                                 D.B. Special Appeal Writ No.1343/2022.

                                                 Dr. Idan Charan S/o Shri Murardan Charan, aged about 36 years,
                                                 R/o Village Chachiwad Bada, Khari Dhani, Tehsil Fatehpur,
                                                 District Sikar (Raj.) pesently working on the post of Medical
                                                 Officer at CHC Guhala Neemkathana, District Sikar.
                                                                                                                           ----Appellant
                                                                                           Versus
                                                 1.      State       of    Rajasthan,           through        Principal     Secretary,
                                                         Department of Medical & Health, Rajasthan, Secretariat,
                                                         Jaipur.
                                                 2.      Principal Secretary, Rural Development and Panchayati
                                                         Raj Department, Govt. Secretariat, Jaipur.
                                                 3.      Joint       Secretary,           Medical      and        Health     (Group-2)
                                                         Department, Govt. of Rajasthan, Secretariat, Jaipur.
                                                 4.      Chief Medical and Health Officer, Sikar.
                                                                                                                      ----Respondents

For Appellant(s) : Mr. Ambrish Vashishtha For Respondent(s) :

HON'BLE THE CHIEF JUSTICE MR. PANKAJ MITHAL HON'BLE MRS. JUSTICE SHUBHA MEHTA Order 03/02/2023

1. This appeal is directed against the judgment & order dated

23/08/2022 passed by the learned Single Judge. The appeal is

reported to be beyond time by 47 days.

2. Learned counsel for the appellant had requested for

dismissing the appeal as withdrawn.

3. In view of the said statement, the appeal is dismissed as

withdrawn.

(SHUBHA MEHTA),J (PANKAJ MITHAL),CJ Anil Goyal-PS/12

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