Muneem Gurjar vs State Medical And Health Ors ...
2024 Latest Caselaw 2451 Raj/2

Rajasthan High Court

Muneem Gurjar vs State Medical And Health Ors ... on 3 April, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:15675]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 23096/2017

                                    Muneem Gurjar Son Of Shri Nangu Ram Gurjar, Resident Of
                                    Village Penchala, Post Lapawali, Tehsil Todabhim, District Karauli,
                                    Rajasthan.
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.       The State Of Rajasthan Through Principal Secretary,
                                             Medical And Health Department, Secretariat, Rajasthan,
                                             Jaipur.
                                    2.       The Director, Medical And Health Department, Swasthya
                                             Bhawan, Tilak Marg, New Delhi.
                                    3.       The Secretary, Para Medical Council, Jaipur.

                                    4.       The Secretary, Rajasthan Subordinate And Ministerial
                                             Service Selection Board, Jaipur.
                                                                                                      ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

03/04/2024

No one has put in appearance on behalf of the petitioner

even in the second round.

Therefore, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed for non-

prosecution, all other pending application/s, if any, also stands

dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /71

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