Neetu Chejara D/O Sh. Chhitar Mal ... vs The State Of Rajasthan ...
2024 Latest Caselaw 1632 Raj/2

Rajasthan High Court

Neetu Chejara D/O Sh. Chhitar Mal ... vs The State Of Rajasthan ... on 7 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:11769]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                  S.B. Civil Writ Petition No. 6180/2022

Neetu Chejara D/o Sh. Chhitar Mal Chejara, Aged About 31
Years, R/o Ward. No.04, Garh Ke Pas, Guhala, District Sikar. At
Present Posted At Phc Bagwas, Dist. Pratapgarh.(Raj.)
                                                                      ----Petitioner
                                      Versus
1.       The State Of Rajasthan, Through Its Principal Secretary,
         Medical And Health Services, Govt. Secretariat, Jaipur.
2.       The Director (Non Gazatte), Department Of Medical And
         Health Service, Medical Directorate, Rajasthan, Jaipur.
3.       Additional    Director        (Administration),           Department    Of
         Medical      And      Health        Service,        Rajasthan,    Medical
         Directorate, Jaipur.
4.       Chief Medical And Health Officer, Jaipur First, District
         Jaipur First (Raj.)
5.       Chief Medical And Health Officer, Pratapgarh, District
         Pratapgarh (Raj.)
                                                                   ----Respondents

Connected With S.B. Civil Writ Petition No. 5425/2022 Pramesh Daughter Of Shri Man Singh, Aged About 39 Years, Resident Of Sehma, District Mahendragarh, Haryana, At Present Posted At Phc Dak Khand, Rewdar, District Sirohi (Raj.)

----Petitioner Versus

1. The State Of Rajasthan, Through Its Principal Secretary, Medical And Health Services, Govt. Secretariat, Jaipur.

2. The Director (Non Gazatte), Department Of Medical And Health Service, Medical Directorate, Rajasthan, Jaipur.

3. Additional Director (Administration), Department Of Medical And Health Service, Rajasthan, Medical Directorate, Jaipur.

4. Chief Medical And Health Officer, Alwar, District Alwar (Raj.)

5. Chief Medical And Health Officer, Sirohi, District Sirohi

[2024:RJ-JP:11769] (2 of 3) [CW-6180/2022]

(Raj.)

----Respondents S.B. Civil Writ Petition No. 5805/2022 Munesh Kumari Daughter Of Shri Gauri Shankar, Aged About 34 Years, Resident Of Bodania, Tehsil Chirawa, District Jhunjhunu (Raj.)

----Petitioner Versus

1. The State Of Rajasthan, Through Its Principal Secretary, Medical And Health Services, Govt. Secretariat, Jaipur.

2. The Director (Non Gazatte), Department Of Medical And Health Service, Medical Directorate, Rajasthan, Jaipur.

3. Additional Director (Administration), Department Of Medical And Health Service, Rajasthan, Medical Directorate, Jaipur.

4. Chief Medical And Health Officer, Nagaur, District Nagaur (Raj.)

5. Chief Medical And Health Officer, Chhitorgarh, District Chittorgarh (Raj.)

----Respondents

For Petitioner(s) : Ms. Komal Kumari Giri For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

07/03/2024

Counsel for the petitioners submits that the present writ

petitions have become infructuous.

In view of the statements made by counsel for the

petitioners, the present writ petitions are dismissed as having

become infructuous.

[2024:RJ-JP:11769] (3 of 3) [CW-6180/2022]

Since the main petitions have been dismissed, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /28-30

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