Dr. Shankar Singh S/O Shri Ratan Lal vs State Of Rajasthan Through Its ...
2024 Latest Caselaw 3377 Raj/2

Rajasthan High Court

Dr. Shankar Singh S/O Shri Ratan Lal vs State Of Rajasthan Through Its ... on 1 May, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:20481]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Writ Petition No. 20004/2018

                                   Dr. Shankar Singh S/o Shri Ratan Lal, Aged About 31 Years, R/o
                                   Village     Heeranagar,              City-        Neemkathana,          District-    Sikar,
                                   Rajasthan.
                                                                                                              ----Petitioner
                                                                                Versus
                                   1.        State Of Rajasthan Through Its Principal Secretary,
                                             Department Of Medical And Health, Secretariat, Jaipur.
                                   2.        The Director (Public Health), Medical And Health Services,
                                             Swasthya          Bhawan,          Tilak     Marg,        C-Scheme,       Jaipur,
                                             Rajasthan.
                                   3.        The      Secretary,         Department            Of     Medical    Education,
                                             Secretariat, Jaipur, Rajasthan.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Kushagra Sharma Mr. Anil kumar For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

01/05/2024

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 pending

application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /115

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