Naval Kishore Gurjar vs State Medical An Healt Dept Ors ...
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Rajasthan High Court

Naval Kishore Gurjar vs State Medical An Healt Dept Ors ... on 19 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:3241]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 16392/2016

                                   Naval Kishore Gurjar S/o Shri Jagdish Prasad Gurjar, Village
                                   Ajatipura Khurd, Post Chamanpura, Tehsil Kotputli, District Jaipur
                                                                                                           ----Petitioner
                                                                           Versus
                                   1.         The State Of Rajasthan, Through Principal Secretary,
                                              Medical And Health Department, Government Of
                                              Rajasthan, Secretariat, Jaipur
                                   2.         Director Public Health, Medical And Health Services-Cum-
                                              Chairman, Rajasthan Para Medical Council, Swasthya
                                              Bhawan, Tilak Marg, Jaipur
                                   3.         Additional Director Administration Medical And Health
                                              Services, Rajasthan, Tilak Marg, Jaipur
                                   4.         Registrar, Rajasthan Para Medical Council, Rajasthan, G-1,
                                              Kisan Bhawan, Lal Kothi, Jaipur
                                   5.         Rajasthan Subordinate And Ministerial Service Selection
                                              Board, State Agriculture Institutional Prem, Durgapura,
                                              Jaipur Through Its Secretary
                                                                                                        ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

19/01/2024

Counsel for the petitioner submits that this present writ

petition has become inructuous.

In view of the statement made by counsel for the petitioner,

the writ petition is dismissed as having become infructuous.

Since, the main petition has been dismissed and the other

pending application/s, if any, also stand/s disposed of.

(GANESH RAM MEENA),J

Seema/11

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