Dr. Mahesh Kumar Mangal S/O Late Shri ... vs State Of Rajasthan (2024:Rj-Jp:7956)
2024 Latest Caselaw 1175 Raj/2

Rajasthan High Court

Dr. Mahesh Kumar Mangal S/O Late Shri ... vs State Of Rajasthan (2024:Rj-Jp:7956) on 15 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:7956]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 3117/2021

                                   Dr. Mahesh Kumar Mangal S/o Late Shri Kailash Chand Mangal,
                                   Aged About 52 Years, Resident Of 60/7 Pratap Nagar, Jaipur.
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.       State Of Rajasthan, Through Secretary, Department Of
                                            Medical Education (Group 1St), Government Of
                                            Rajasthan, Government Secretariat, Jaipur.
                                   2.       Rajasthan University Of Health Sciences Jaipur, Through
                                            Its Registrar, Sector-11, Kumbha Marg, Pratap Nagar,
                                            Jaipur, Rajasthan.
                                   3.       Dr. Sudhanshu Kackar, Presently Officiating Principal On
                                            Working Arrangement At Ruhs College Of Medical
                                            Sciences Jaipur R/o F-2, Plot No. 99, Near Skit College,
                                            Narsingh Vihar, Jagatpura, Jaipur.
                                                                                                       ----Respondents

For Petitioner(s) : Dr. Saugath Roy For Respondent(s) : Mr. Veerendra Lodha, Sr.Adv. With Mr. Jai Lodha

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

15/02/2024

Learned counsel for the petitioners pleads no instructions

from his client in this matter.

Therefore, the present petition is dismissed for non-

prosecution.

Since, the main petition has been dismissed, the stay

application and other pending application/s, if any, also stand

disposed of.

(GANESH RAM MEENA),J

Seema/118

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