Brij Lal S/O Mahaveer Prasad vs State Of Rajasthan (2024:Rj-Jp:35000)
2024 Latest Caselaw 5361 Raj/2

Rajasthan High Court

Brij Lal S/O Mahaveer Prasad vs State Of Rajasthan (2024:Rj-Jp:35000) on 20 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:35000]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 7240/2021

                                    1.      Brij Lal S/o Mahaveer Prasad, Aged About 26 Years, R/o
                                            Relya Ki Dhani, Gudha Gorji, Jhunjhunu, Rajasthan.
                                    2.      Mukesh Kumar S/o Maatu Ram, Aged About 28 Years, R/o
                                            Village Bhatiwar, Panchayat Samiti Udaipurwati, District
                                            Jhunjhunu, Rajasthan.
                                                                                                        ----Petitioners
                                                                         Versus
                                    1.      State Of Rajasthan, Through The Principle Secretary,
                                            Department     Of  Medical And    Health  (Group-2),
                                            Government Of Rajasthan, Swasthya Bhawan, Tilak Marg,
                                            Jaipur, Rajasthan.
                                    2.      The Director, Medical And Health Services, Government Of
                                            Rajasthan, Swasthya Bhawan, Tilak, Marg, Jaipur,
                                            Rajasthan.
                                    3.      The Additional Director (Administration), Medical And
                                            Family Welfare Department, Rajasthan, Jaipur.
                                    4.      The Chief Medical And Health Officer, Jhunjhunu.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini with Mr. Aamir Khan For Respondent(s) : Mr. Archit Bohra, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

20/08/2024

Learned counsel for the petitioners wants to withdraw this

civil writ petition.

The civil writ petition is dismissed accordingly. Pending

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

(MAHENDAR KUMAR GOYAL),J

Manish/347

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