Ramesh Yadav Son Of Shri Moola Ram Yadav vs State Of Rajasthan (2024:Rj-Jp:3431)
2024 Latest Caselaw 396 Raj/2

Rajasthan High Court

Ramesh Yadav Son Of Shri Moola Ram Yadav vs State Of Rajasthan (2024:Rj-Jp:3431) on 19 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:3431]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 13662/2020

Ramesh Yadav Son Of Shri Moola Ram Yadav, Aged About 27
Years, Resident Of A-89, Todi Nagar, Sikar (Rajasthan)
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Department Of Medical And Health, Government Of
         Rajasthan, Secretariat, Jaipur (Rajasthan)
2.       Rajasthan    Medical       Council,        Government        Dispensary
         Campus, Near Sahkar Bhawan, Sardar Patel Marg, Jaipur
         Through Its Registrar.
3.       Rajasthan    University       Of     Health       Science,   Sector-18,
         Kumbha Marg, Pratap Nagar, Tonk Road, Jaipur, Through
         Its Registrar.
4.       The Director (Public Health), Medical And Health Services,
         Rajasthan, Jaipur.
5.       The Coordinator, Medical Officer (Medical), Recruitment
         Examination-2020,         Rajasthan          University      Of   Health
         Science, Sector 18 Kumbha Marg, Pratap Nagar, Tonk
         Road, Jaipur.
                                                                 ----Respondents

For Petitioner(s) : Mr. Mahendra Sharma For Respondent(s) : Mr. Raghav Sharma for Mr. Samit Bishnoi

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

19/01/2024

Counsel for the petitioner submits that the present writ

petition has become infructuous.

[2024:RJ-JP:3431] (2 of 2) [CW-13662/2020]

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

the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed, the stay

application and all pending application/s, if any, also stands

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /123

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