Suresh Kumar Chavhan vs State Of Rajasthan (2024:Rj-Jd:137)
2024 Latest Caselaw 16 Raj

Rajasthan High Court - Jodhpur

Suresh Kumar Chavhan vs State Of Rajasthan (2024:Rj-Jd:137) on 2 January, 2024

                                   [2024:RJ-JD:137]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                      S.B. Civil Writ Petition No. 4429/2020

                                   Suresh Kumar Chavhan S/o Shri Amar Das Chavan, Aged About
                                   34 Years, R/o Vpo Som, Tehsil Jhadol, District Udaipur, Rajasthan
                                                                                                         ----Petitioner
                                                                         Versus
                                   1.       State Of Rajasthan, Through The Secretary, Department
                                            Of Medical And Health Services (Group 2), Government Of
                                            Rajasthan, Jaipur, Rajasthan
                                   2.       The Director, Medical, Health And Family Welfare Services,
                                            Jaipur, Rajasthan
                                   3.       The Additional Director (Gazzetted), Medical And Health
                                            Services, Jaipur, Rajasthan
                                   4.       The Principal And Controller, Ravindranath Tagore Medical
                                            College And Associated Group Of Hospitals, Udaipur,
                                            District Udaipur, Rajasthan
                                   5.       The Chief Medical And Health Officer, Udaipur, District
                                            Udaipur, Rajasthan
                                                                                                      ----Respondents


                                   For Petitioner(s)           :     Mr Kailash Jangid
                                   For Respondent(s)           :     Ms Vandana Bhansali



                                                  HON'BLE MR. JUSTICE ARUN MONGA

Judgment / Order (oral)

02/01/2024

Learned counsel for the petitioner states that the petition is

rendered infructuous by sheer passage of time.

Disposed of accordingly.

(ARUN MONGA),J 156-MMA/-

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