Pawan Kumar vs State Medical And Health Ors ...
2024 Latest Caselaw 37 Raj/2

Rajasthan High Court

Pawan Kumar vs State Medical And Health Ors ... on 4 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:610]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 10047/2018
                                    Pawan Kumar Son Of Shri Satya Narayan, Resident Of Village
                                    Chak Manful Singhwala, Post Laduwal, Via Ganeshgarh, Tehsil
                                    And District Sri Ganganagar Raj.
                                                                                                            ----Petitioner
                                                                            Versus
                                    1.      State Of Rajasthan Through Principal Secretary, Medical
                                            Health Services, Govt. Secretariat, Jaipur.
                                    2.      The Director, Medical Health Service, Swasthya Bhawan,
                                            Swasthya Bhawan, Tilak Marg, C-Scheme, Jaipur.
                                    3.      The Addl. Director Admn. Medical Health Services,
                                            Swasthya Bhawan, Tilak Marg, C-Scheme, Jaipur.
                                    4.      The Chief Medical Health Officer, Distt. Sri Ganganagar
                                            Raj.
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Anil Kumar Mr. Pradeep Bochaliya For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/01/2024

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 stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /159

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