Raj Kumar Sharma And Ors vs State Medical And Health Ors ...
2024 Latest Caselaw 1459 Raj/2

Rajasthan High Court

Raj Kumar Sharma And Ors vs State Medical And Health Ors ... on 1 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:10654]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 17128/2017

1.       Raj Kumar Sharma S/o Shri Babu Lal Sharma, C/o Shri
         Balaji Medicals, Thanagazi, District Alwar
2.       Surendra Kumar S/o Shri Hanuman Singh, R/o Vpo
         Dhisarla, Tehsil Rajgarh, District Churu
3.       Narendra Kumar Singhal S/o Shri Hari Charan Lal Gupta,
         R/o Bank Wale, Opp. P.w.d. Office, Karauli
                                                                    ----Petitioners
                                     Versus
1.       The State Of Rajasthan, Through Principal Secretary,
         Medical And Health Department, Govt. Of Rajast,
         Secretariat, Jaipur.
2.       Director, Department Of Medical And Health Service,
         Rajasthan, Swasthya Bhawan, Tilak Marg, C-Scheme,
         Jaipur
3.       Additional Director Administration Medical And Health
         Services, Rajasthan, Swasthya Bhawan, Tilak Marg, C-
         Scheme, Jaipur
4.       Rajasthan University Of Health And Science Ruhs, Sector-
         8, Kumbha Marg, Pratap Nagar, Tonk Road, Jaipur
         Through Its Registrar
                                                                  ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

01/03/2024

This writ petition has been filed by the petitioner in regard to

the recruitment initiated in the year 2011. The petition has been

filed by the petitioner in the year 2017, much after the declaration

of the result and no sincere efforts have been made by the

counsel for the petitioner for arguing the matter. When the case

was listed before this Court on 22.03.2018, counsel for the

petitioner sought adjournment.

[2024:RJ-JP:10654] (2 of 2) [CW-17128/2017]

The prayer for adjournment was again made on 13.04.2018,

30.11.2023. After passing of more than 13 years of the

recruitment process, no relief can be granted to the petitioner at

this stage.

It is also brought to the notice of this Court that subsequent

recruitment for the post of Pharmacist have also been completed.

In view of the above, this writ petition is dismissed.

Since the main petition has been dismissed, the stay

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

dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /7

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