Vinod Kumar Saxena vs State Of Raj And Ors (2024:Rj-Jp:5726)
2024 Latest Caselaw 820 Raj/2

Rajasthan High Court

Vinod Kumar Saxena vs State Of Raj And Ors (2024:Rj-Jp:5726) on 2 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:5726]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 1860/2010

                                   Vinod Kumar Saxena S/o Shri Hargovind Prasad Saxena, Iii-A-6,
                                   Government Multistorey Flats, Gandhi Nagar, Jaipur.
                                                                                                             ----Petitioner
                                                                             Versus
                                   1.       State Of Rajasthan Through Secretary Medical And Health
                                            Department, Secretariat, Rajasthan, Jaipur.
                                   2.       Additional Director Administration, Medical And Health
                                            Services, Directorate Of Medical And Health, Jaipur.
                                   3.       Chief Medical Officer, Government Nursing College, Alwar
                                   4.       Principal, Government Nursing College, Alwar
                                                                                                          ----Respondents

For Petitioner(s) : Mr. Ratan Kaushik For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

02/02/2024

Counsel for the petitioner submits that the present writ

petition has become infructuous.

In view of the statement 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 /88

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