Dr. Varsha Saini Wife Of Dr. Rakesh Saini vs State Of Rajasthan (2024:Rj-Jp:11775)
2024 Latest Caselaw 1633 Raj/2

Rajasthan High Court

Dr. Varsha Saini Wife Of Dr. Rakesh Saini vs State Of Rajasthan (2024:Rj-Jp:11775) on 7 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:11775]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 14788/2020

                                    Dr. Varsha Saini Wife Of Dr. Rakesh Saini, Aged About 31 Years,
                                    Resident Of Plot No. 230, Ganesh Vihar, Sirsi Mod, Jaipur,
                                    Rajasthan
                                                                                                              ----Petitioner
                                                                              Versus
                                    1.       State Of Rajasthan, Through Principal Secretary, Medical
                                             And Health Department, Government Of Rajasthan,
                                             Government Secretariat, Jaipur.
                                    2.       Director (Public Health) Medical And Health Services, C-
                                             Scheme, Jaipur.
                                    3.       Chief Medical And Health Officer, Bundi (Rajasthan)
                                    4.       Chief Medical And Health Officer, Kota (Rajasthan)
                                    5.       District Collector, Kota (Rajasthan)
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Pankaj Kumar for Mr. Manoj Kumar Bhardwaj For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

07/03/2024

Counsel for the petitioner submits that the present writ

petition has become infructuous.

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

the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed, all other

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

(GANESH RAM MEENA),J

DIVYA SAINI /85

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