Dr Laxman Singh And Ors vs State Of Raj And Anr (2024:Rj-Jp:34084)
2024 Latest Caselaw 5293 Raj/2

Rajasthan High Court

Dr Laxman Singh And Ors vs State Of Raj And Anr (2024:Rj-Jp:34084) on 12 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:34084]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                     S.B. Civil Writ Petition No. 4501/2010
1- Dr. Laxman Singh, aged about 38 years, S/o Shri Badan
Singh, r/o Rajasthan Adimjati Sevak Sangh, Shahbad, District
Baran.
2-    Dr. Kudeep, aged about 32 years, S/o Shri Sawai Singh,
Medical Officer, PHC, Akola, District Bhilwara.
3-      Dr. Laxmi Dihi Pandey, aged about 32 years, s/o Shri
Ramratan Pandey, r/o 57, Radha Ballabh Marg, Sanganer,
District-Jaipur.
4-      Dr. Somendra Solanki, aged about 33 years, S/o Shri
Roopram Solanki, r/o 16-B Subhash Nagar, Pal Road, Near GMDI,
Jodhpur.
5- Dr. Ranjan Lamba, aged about 30 years, S/o Shri Ramniwas
Lamba, r/o Lal Kothi, Near Railway Crossing, Gudha Mor,
Jhunjhunu.
6- Dr. Ashok Adiyta, aged about 35 years, S/o Shri FR Ahir, r/o
Near Gujrati Samaj, Station Road, Bazar No.7, Ramganj Mandi,
Kota.
                                                                       ----Petitioners
                                         Versus
1-    State of Rajasthan through Principal Secretary, Medical and
Health, Government of Rajasthan, Secretariat, Jaipur.
2-       Director (Public Health), Medical and Health Department,
Government of Rajasthan, 'Swasthya Bhawan', Tilak Marg, Jaipur.
                                                                     ----Respondents

For Petitioner(s) : Mr. Rupendra Singh Rathore for Mr. Gaurav Sharma For Respondent(s) : Mr. Rohit Tiwari, Assistant GC for Mr. Vigyan Shah, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

12/08/2024

Learned counsel for the petitioners wants to withdraw this

civil writ petition with liberty to get it revived if the need so arises.

[2024:RJ-JP:34084] (2 of 2) [CW-4501/2010]

The civil writ petition is dismissed as withdrawn with liberty

as aforesaid. Pending application(s), if any, also stands disposed

of.

(MAHENDAR KUMAR GOYAL),J

DEEPA RANI /114

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