Manoj Kumar Son Of Shri Mehram Dheru vs State Of Rajasthan (2024:Rj-Jp:1318)
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Rajasthan High Court

Manoj Kumar Son Of Shri Mehram Dheru vs State Of Rajasthan (2024:Rj-Jp:1318) on 9 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:1318]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 3000/2022

                                    Manoj Kumar Son Of Shri Mehram Dheru, Aged About 24 Years,
                                    Resident Of Uparla Bas, Village Matasukh, Phardod, Tarnau,
                                    District Nagaur (Raj.)
                                                                                                             ----Petitioner
                                                                             Versus
                                    1.       State Of Rajasthan, Through Its Special Secretary,
                                             Medical Health And Family Welfare Department And
                                             Mission Director Nhm, Govt. Secretariat, Jaipur (Raj.)
                                    2.       Director, National Health Mission, Swasthya Bhawan, Tilak
                                             Marg, C-Scheme, Jaipur (Raj.)
                                    3.       Additional Director (Administration), Department Of
                                             Medical And Health Service, Rajasthan, Medical
                                             Directorate, Jaipur (Raj.).
                                                                                                          ----Respondents

For Petitioner(s) : Ms. Komal Kumari Giri For Respondent(s) : Dr. V.B. Sharma, AAG with Ms. Malti, AGC

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

09/01/2024

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 other

pending application/s, if any, also stand dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /11

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