Kailash Meena S/O Shri Kalyan Sahay ... vs State Of Rajasthan (2024:Rj-Jp:11575)
2024 Latest Caselaw 1606 Raj/2

Rajasthan High Court

Kailash Meena S/O Shri Kalyan Sahay ... vs State Of Rajasthan (2024:Rj-Jp:11575) on 6 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:11575]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 1138/2020

Kailash Meena S/o Shri Kalyan Sahay Meena, Aged About 56
Years, Resident Of Village Dudhamannea, Post Lalgarh, Tehsil
Bassi, District Jaipur (Rajasthan)
                                                                    ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through Principal Secretary To The
         Government,       Department           Of     Medical     And    Health,
         Government Of Rajasthan, Secretariat, Jaipur.
2.       Additional Director (Admin), Medical And Health Services,
         State Of Rajasthan, Secretariat, Jaipur
3.       Principal   And       Controller,    Sms       Medical    College   And
         Attached Hospital, Jaipur.
                                                                 ----Respondents

For Petitioner(s) : Mr. Aveesh Mourya Mr. Mehul Kapoor for Mr. H.C. Mourya For Respondent(s) : Mr. Harsh Sahu

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

06/03/2024

The petitioner has filed the present writ petition with a

prayer to issue directions to the respondents to comply with the

order dated 21.04.2014 and to grant benefit of regularisation to

the petitioner from the date of filing of earlier writ petition No.

3817/2012 i.e. 21.04.2014.

Counsel for the respondent have filed an additional affidavit

and have also enclosed order dated 21.04.2014 along with the

additional affidavit. The order dated 21.04.2014 is in regard to

[2024:RJ-JP:11575] (2 of 2) [CW-1138/2020]

allowing the benefits which has been directed by this Court in S.B.

Civil Writ Petition No. 3817/2012.

Counsel for the petitioner does not dispute the fact that by

issuing the order dated 21.04.2014, the respondents have

complied with the order dated 21.04.2014 passed in S.B. Civil

Writ Petition No. 3187/2012.

Since the respondents have complied with the order dated

21.04.2014, no further order is required to be passed and no

survives cause of action in the present writ petition and thus this

writ petition is disposed of.

Since the main petition has been dismissed, the stay

application & all pending application/s, if any, also stand disposed

of.

(GANESH RAM MEENA),J

DIVYA SAINI /427

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