Devki Nandan Sharma vs State Medical And Healthors ...
2024 Latest Caselaw 774 Raj/2

Rajasthan High Court

Devki Nandan Sharma vs State Medical And Healthors ... on 1 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:5321]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 771/2016
                                           Devki Nandan Sharma S/o Late Shri Chiranji Lal Sharma,
                                           aged about 64 years, R./o C-13, Indrapuri, Lal Koth, Jaipur,
                                           Rajasthan
                                                                                                            ----Petitioner
                                                                                   Versus
                                         1. State of Rajasthan through the Principal Secretary, Medical
                                            & Health Welfare Department, Government Secretariat,
                                            Jaipur.
                                         2. The Director, Medical & Health Services, Swasthya Bhawan,
                                            Tilak Marg, Jaipur.
                                         3. The Additional Director (Admn.), Medical & Health Services,
                                            Swasthya Bhawan, Tilak Marg, Jaipur.
                                         4. The Deputy Director (Admn.), Medical & Health Services,
                                            Swasthya Bhawan, Tilak Marg, Jaipur.
                                         5. The Director, Pension & Pensioner Welfare Department,
                                            Jyoti Nagar, Jaipur
                                                                                                          ----Respondent

For Petitioner(s) : Mr. Amit Jindal For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

01/02/2024

Counsel for the petitioner submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the petitioner,

the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed, all pending

application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /48

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