Sanga Ram Son Of Shri Bhaira Ram vs State Of Rajasthan (2024:Rj-Jp:2462)
2024 Latest Caselaw 284 Raj/2

Rajasthan High Court

Sanga Ram Son Of Shri Bhaira Ram vs State Of Rajasthan (2024:Rj-Jp:2462) on 16 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:2462]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 17744/2022

                                    Sanga Ram Son Of Shri Bhaira Ram, Aged About 26 Years,
                                    Resident Dhirgiki Dhani, Rajbera, Undu, Barmer (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      Services,          Rajasthan,    Medical
                                             Directorate, Jaipur (Raj.)
                                                                                                           ----Respondents

For Petitioner(s) : Ms. Komal Kumari Giri For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

16/01/2024

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 /28

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