Dr Nitesh Dendor And Ors vs State Medical And Healthors ...
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Rajasthan High Court

Dr Nitesh Dendor And Ors vs State Medical And Healthors ... on 2 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:5730]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 12110/2015

    1. Dr Nitesh Dendor S/o Shri Ramesh Chandra, aged about 32
       years, R/o Savina, Udaipur.
    2. Dr. Leena Dendor D/o Shri LaxmanLal, aged about 25
       years, R/o Indra Nagar, Dungarpur.
    3. Dr. Shubha Meena D/o Shri Shriphal Meena, aged about 26
       years, Jagatpura, Jaipur.
    4. Dr. Vipin Swaroop S/o Shri Ramswaroop, aged about 27
       years, R/o Khetri Nagar, Jhunjhunu.
    5. Dr. Asif Khan S/o Shri AdbulRahman Khan, aged about 26
       years R/o Kota.
    6. Gaurav Gautam S/o Shri Nandlal Sharma, age about 26
       years, R/o Aklera, Jhalawara.
    7. Ashok Pawar S/o Shri Jagveer Singh, age about 28 years,
       R/o Mevar Apartment, Pratap Nagar, Jaipur.
                                                                      ----Petitioners
                                      Versus
    1. State of Rajasthan, through Secretary, Department of
       Medical & Health, Secretariat, Jaipur.
    2. Director     Public       Health,     Medical        &      Health   Services,
       Rajasthan, Jaipur
    3. Rajasthan University of Health Science, Jaipur through Vice
       Chancellor, Sector 18, Kumbhamarg, Pratap Nagar, Tonk
       Road, Jaipur.
    4. Rajasthan University of Health Science, Jaipur through Co-
       ordinator, Sector 18, Kumbhamarg, Pratap Nagar, Tonk
       Road, Jaipur.
                                                                    ----Respondents

For Petitioner(s) : Mr. Raghunandan Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

02/02/2024

[2024:RJ-JP:5730] (2 of 2) [CW-12110/2015]

Counsel for the petitioners submits that after filing of the

present writ petition, the respondents themselves by issuing order

dated 07.10.2015 have granted relaxation and the grievances of

the petitioners have been resolved.

In view of the above, no further cause of action survives in

the present writ petition. Therefore, this writ petition is dismissed

as having become infructuous.

Since the main petition has been dismissed, the stay

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

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /98

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