Ganesh Kumar Sharma S/O Shri ... vs The State Of Rajasthan ...
2023 Latest Caselaw 4540 Raj/2

                                   [2023:RJ-JP:20792]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 5223/2019
                                   Ganesh Kumar Sharma S/o Shri Radheshyam Sharma, Aged
                                   About 33 Years, R/o Narsingh Colony, Ward No. 24, Near
                                   Ramkaran Bidi Ka Karkhana, Gangapur City, Distt. Sawai
                                   Madhopur (Raj.)
                                                                                                           ----Petitioner
                                                                          Versus
                                   1.       The State Of Rajasthan, Through Principal Secretary To
                                            Govt.       Department       Of    Medical       And       Health   Services,
                                            Secretariat, Jaipur (Raj.)
                                   2.       The Deputy Secretary To Govt., Department Of Medical
                                            And Health Services (Group-Ii), Secretariat, Jaipur (Raj.)
                                   3.       The Project Director (Nhm), Directorate Of Medical And
                                            Health Service, Swasthya Bhawan, Jaipur (Raj.)
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Harsh Dadhich for Mr. Sunil Kumar Singodiya For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/09/2023

Counsel appearing for the petitioner submits that the present

writ petition has become infructuous.

In view of the statements made by counsel appearing for the

petitioner, the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /151

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