Manish Pokra S/O Shri Shyam Kumar Pokra vs The State Of Rajasthan ...
2024 Latest Caselaw 5410 Raj/2

Rajasthan High Court

Manish Pokra S/O Shri Shyam Kumar Pokra vs The State Of Rajasthan ... on 22 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:35416]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 23831/2018

                                    Manish Pokra S/o Shri Shyam Kumar Pokra, Aged About 31
                                    Years, R/o 1125, Mahaveer Nagar-I, Kota (Raj.)
                                                                                                        ----Petitioner
                                                                        Versus
                                    1.      The State Of Rajasthan, Through The Principal Secretary,
                                            Medical Education Department, Group-1, Government Of
                                            Rajasthan, Secretariate, Jaipur (Raj.)
                                    2.      Dean And Controller, Jhalawar Medical College Society,
                                            Jhalawar (Raj.)
                                    3.      The     Additional       Director        (Administration),        Medical
                                            Education And Convener Jh And Mcs. Medical Education
                                            Bhawan, Govind Marg, Jaipur (Raj.)
                                    4.      Medical Council Of India, Through Its Secretary, Pocket-
                                            14, Sector-8, Dwarka Phase-1, New Delhi- 110011
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Manish K. Sharma For Respondent(s) : Mr. Archit Bohra, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

22/08/2024

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/100

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