Surendra Kumar Bhojak vs State Medical And Healthors ...
2024 Latest Caselaw 3369 Raj/2

Rajasthan High Court

Surendra Kumar Bhojak vs State Medical And Healthors ... on 1 May, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:20444]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 17533/2016
                                    Surendra Kumar Bhojak S/o Late Shri Ram Kishor Bhojak,
                                    111/356, Vijay Path, Mansarovar Jaipur.
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.       State Of Rajasthan Through Principal Secretary,
                                             Department Medical And Health, Government Secretariat,
                                             Jaipur.raj.
                                    2.       Director, Medical And Health Services, Swasthya Bhawan,
                                             Tilak Marg, C-Scheme, Jaipur.raj.s
                                    3.       Secretary, Rajasthan Subordinate And Ministerial Service
                                             Selection Board, State Agriculture Managem, Durgapura,
                                             Jaipur Raj.
                                    4.       Registrar, Rajasthan Para Medical Council, Kisan Bhawan,
                                             Lalkothi, Jaipur.
                                                                                                      ----Respondents


                                   For Petitioner(s)           :     None present
                                   For Respondent(s)           :     Mr. Bharat Saini, AGC


                                              HON'BLE MR. JUSTICE GANESH RAM MEENA
                                                               Judgment / Order
                                   01/05/2024

                                         No one has put in appearance on behalf of the petitioner

                                   even in the second round. Earlier on 16.04.2024 & 21.03.2024,

                                   when the case was listed before the Court, no one appeared for

                                   the petitioner.

Therefore, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed for non-

prosecution, all other pending application/s, if any, also stands

dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /59

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