Dr Mahaveer Singh Krishnia vs State Of Raj And Ors (2024:Rj-Jp:33025)
2024 Latest Caselaw 5179 Raj/2

Rajasthan High Court

Dr Mahaveer Singh Krishnia vs State Of Raj And Ors (2024:Rj-Jp:33025) on 2 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:33025]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 10338/2010

                                    Dr. Mahaveer Singh Krishnia, aged about 61 years, S/o Late Shri
                                    Shivlal     Singh   Krishnia,      resident        of    A-43,     Basant   Vihar,
                                    Jhunjhunu.
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.        State Of Rajasthan Through The Principal Secretary,
                                              Medical And Health Department, Government Secretariat,
                                              Jaipur.
                                    2.        Director Public And Health, Swayastha Bhawan, Behind
                                              Secretariat, Jaipur.
                                    3.        Joint Director Medical And Health, Zone, Udaipur.
                                    4.        Director Pension, Pension Department, Government Of
                                              Rajasthan, Jaipur.
                                    5.        Chief Medical And Health Officer, Chittorgarh
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Virendra Lodha, Sr. Adv. with Mr. Ankit Rathore For Respondent(s) : Ms. Lipi Garg for Mr. Archit Bohra, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

02/08/2024

Learned counsel for the petitioner submits that this civil writ

petition is rendered infructuous.

The civil writ petition is dismissed accordingly. Pending

application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/185

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