Manaswim Yadav And Ors vs State Of Raj And Ors (2024:Rj-Jp:35741)
2024 Latest Caselaw 5434 Raj/2

Rajasthan High Court

Manaswim Yadav And Ors vs State Of Raj And Ors (2024:Rj-Jp:35741) on 23 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:35741]

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 3282/2009

                                    1. Manaswim Yadav son of Shri Moola Ram Yadav, aged about 22
                                    years, resident of A-89, Yadav Sadan, Todinagar, Sikar
                                    2. Mahesh Choudhary son of Shri Mohan Lal Choudhary, aged
                                    about 22 years, resident of village and post Tankarda via Chomu,
                                    Jaipur
                                    3. Manish Mahawar son of Shri Yashpal Mahawar, age about 21
                                    years, resident of B-54, Vidhyadhar Nagar, Jaipur
                                                                                                      ----Petitioners
                                                                       Versus
                                    1. State of Rajasthan through Secretary to the Government,
                                    Medical and Health Department, Rajasthan, Jaiopur
                                    2. The Director, Medical and Health Department, Rajasthan,
                                    jaipur
                                    3. The Assistant Director (Administration), Medical and Health
                                    Services, Rajasthan, Jaipur
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Mahendra Verma For Respondent(s) : Mr. Archit Bohra, AGC with Mr. Pritul Nagori

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

23/08/2024

Learned counsel for the petitioners 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/67

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