Sushma And Ors vs State Medical And Healthors ...
2024 Latest Caselaw 1163 Raj/2

Rajasthan High Court

Sushma And Ors vs State Medical And Healthors ... on 15 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:7818]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 6166/2015

                                    1.       Sushma D/o Shri Vijay Singh, Takha, Tehsil Kumher,
                                             District Bharatpur Raj.
                                    2.       Pramod Kumari D/o Shri Brijendra Singh, Village Karkalla,
                                             Post Paprera, Tehsil Kumher, District Bharatpur Raj.
                                    3.       Rekha Sharma D/o Shri Ramesh Chand Sharma, Mool
                                             Chand Bhawan, Dahi Wali Gali, Bharatpur Raj.
                                                                                                         ----Petitioners
                                                                          Versus
                                    1.       The State Of Rajasthan Through Principal Secretary,
                                             Medical And Health Services, Raj. Govt. Secretariat,
                                             Jaipur
                                    2.       The Additional Director Administration Medical And Health
                                             Services, Swasthya Bhawan, C-Scheme, Jaipur
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Ram Singh For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

15/02/2024

Counsel for the petitioners submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the

petitioners, the present writ petition is dismissed as having

become infructuous.

Since the main petition has been dismissed, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /16

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