Dr. Sanjay Kumar Singhal S/O Shri Ramesh ... vs The State Of Rajasthan ...
2024 Latest Caselaw 3434 Raj/2

Rajasthan High Court

Dr. Sanjay Kumar Singhal S/O Shri Ramesh ... vs The State Of Rajasthan ... on 2 May, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:20701]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 20145/2019

1.       Dr. Sanjay Kumar Singhal S/o Shri Ramesh Chandra
         Gupta, Aged About 55 Years, Resident Of 439, Mahaveer
         Nagar, Tonk Road, Jaipur (Raj.)
2.       Dr. Kapil Gupta S/o Shri Ramesh Chandra Gukpta, Aged
         About 46 Years, Resident Of 1124, Barkat Nagar, Kisan
         Marg, Jaipur (Raj.)
3.       Dr. Jitendra Kumar Gupta S/o Shri Tejram Gupta, Aged
         About       46     Years,       Resident         Of     10/1/2    Sector-10,
         Vidhyadhar Nagar, Jaipur (Raj.)
4.       Dr. Dheeraj Jeph S/o Shri Ram Kumar Meena, Aged About
         48 Years, Resident Of Balaji Vihar, Boytawala, Bainar
         Road, Jaipur (Raj.)
5.       Dr. Umesh Kumar S/o Late Dr. Shiv Kumar, Aged About
         46 Years, Resident Of I/1, Government Medical College
         Kota Campus, Rangwadi, Kota, (Raj.)
                                                                        ----Petitioners
                                         Versus
1.       The State Of Rajasthan, Through Principal Secretary,
         Medical Education (Group-I), Department, Government
         Secretariat, Jaipur (Raj.)
2.       Dy.    Secretary,          Department           Of      Medical   Education,
         Government Secretariat, Jaipur (Raj.)
                                                                      ----Respondents

For Petitioner(s) : Mr. Ashwinee Kumar Jaiman For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

02/05/2024

Counsel for the petitioners submits that the present writ

petition has become infructuous.

[2024:RJ-JP:20701] (2 of 2) [CW-20145/2019]

In view of the statements made by counsel for the

petitioners, 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 /64

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