Yogendra Saini S/O Puranmal Saini vs State Of Rajasthan (2024:Rj-Jp:9449)
2024 Latest Caselaw 1287 Raj/2

Rajasthan High Court

Yogendra Saini S/O Puranmal Saini vs State Of Rajasthan (2024:Rj-Jp:9449) on 23 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:9449]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 7951/2021

                                    Yogendra Saini S/o Puranmal Saini, Aged About 21 Years, R/o
                                    Pipla Bharat Singh Jaisingh Bass, Jaipur Rajasthan
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.       State Of Rajasthan, Through Principal Secretary, Medical
                                             And     Health   Department,           Government          Of   Rajasthan,
                                             Secretariat, Jaipur.
                                    2.       Director, National Health Mission, Department Of Medical
                                             And Health And Family Welfare Department, Health
                                             Bhawan, Tilak Marg, C-Scheme, Jaipur.
                                    3.       Special Secretary, Department Of Medical And Health And
                                             Family Welfare Department, Health Bhawan, Tilak Marg,
                                             C-Scheme, Jaipur.
                                                                                                       ----Respondents

For Petitioner(s) : None present For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

23/02/2024

No one has put in appearance on behalf of the petitioner

even in the second round.

Therefore, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed for non-

prosecution, all other pending application/s, if any, also stands

dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /30

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