Nirish Agarwal vs State Of Raj And Ors (2024:Rj-Jp:17405)
2024 Latest Caselaw 2795 Raj/2

Rajasthan High Court

Nirish Agarwal vs State Of Raj And Ors (2024:Rj-Jp:17405) on 15 April, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:17405]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 20550/2017

                                    Nirish Agrwal S/o Shri Babu Lal Gupta, aged about 34 years,
                                    Resident Of A-20, Ganesh Nagar, New Sanganer Road, Near
                                    Lazzeez Restaurent, Sodala, Shyam Nagar, Jaipur, Rajasthan.
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.      The State Of Rajasthan Through Principal Secretary,
                                            Department Of Medical, Health And Family Welfar, Govt.
                                            Secretariat, Jaipur- 302006, Rajasthan.
                                    2.      Chair       Person,       State     Prescribed         Authority   Pcpndt,
                                            Rajasthan, Swasthya Bhawan, Jaipur.
                                    3.      Project Director Pcpndt And Dy. Director Rch Medical And
                                            Health Services, Swasthya Bhawan, Jaipur.
                                    4.      Prescribed Authority Pcpndt And Sub Division Officer,
                                            Jaipur-I, Sethi Colony, Jaipur.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Dharmendra Jain For Respondent(s) : Mr. Bharat Saini, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

15/04/2024

Learned counsel for the petitioner submits that this civil writ

petition is rendered infructuous.

The civil writ petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/235

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