Hemant Goyal S/O Shri Hanuman Prasad ... vs The State Of Rajasthan ...
2024 Latest Caselaw 2755 Raj/2

Rajasthan High Court

Hemant Goyal S/O Shri Hanuman Prasad ... vs The State Of Rajasthan ... on 9 April, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:17120]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 1690/2020

Hemant Goyal S/o Shri Hanuman Prasad Goyal, Aged About 26
Years, R/o Village And Post Baler, Tehsil Khandar, Distt. Sawai
Madhopur (Rajasthan).
                                                                           ----Petitioner
                                           Versus
1.       The State Of Rajasthan, Through The Principal Secretary
         To The Government, Medical And Health Department,
         Secretariat, Jaipur (Rajasthan).
2.       The Director, Medical And Health Services, Directorate,
         Swasthya Bhavan, Tilak Marg, Jaipur (Rajasthan).
3.       The Additional Director (Administration), Medical And
         Health Services Department, Swasthya Bhavan, Tilak
         Marg, Rajasthan, Jaipur.
4.       The Chief Medical And Health Officer, Sawai Madhopur
         (Raj.)
5.       The Senior Medical Officer Incharge, Cumulative Health
         Center Khandar, Distt. Sawai Madhopur (Raj.)
                                                                        ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

09/04/2024

Counsel for the petitioner submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the petitioner,

the present writ petition is dismissed as having become

infructuous.

[2024:RJ-JP:17120] (2 of 2) [CW-1690/2020]

Since the main petition has been dismissed, all pending

application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /110

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