Manish Kant Bhardwaj vs State Medical And Health Ors ...
2024 Latest Caselaw 3688 Raj/2

Rajasthan High Court

Manish Kant Bhardwaj vs State Medical And Health Ors ... on 9 May, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:22065]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 8147/2018

Manish Kant Bhardwaj Son Of Late Smt. Vijay Laxmi, aged about
29 years, Resident Of Near Bhanwar Lal Kua, Gulab Bari, Ajmer,
Rajasthan
                                                                    ----Petitioner
                                    Versus
1.       The State Of Rajasthan Through The Principal Secretary,
         Medical And Health Department, Government Secretariat,
         Jaipur
2.       The Director, Medical And Health Department, Swathya
         Bhawan, Tilak Marg, C-Scheme Jaipur
3.       The Chief Medical And Health Officer, Bhilwara
                                                                 ----Respondents


For Petitioner(s)         :     None present
For Respondent(s)         :     Mr. Archit Bohra, AGC with
                                Mr. Mukul Sharma
                                Mr. Rakesh Sharma



           HON'BLE MR. JUSTICE GANESH RAM MEENA

                          Judgment / Order

09/05/2024

1.    No one has put in appearance on behalf of the petitioner.

2.    This petition has been filed by the petitioner with the prayer

to issue directions to the respondents to give appointment to the

petitioner on compassionate ground.

3.    Counsel for the respondents submits that the petitioner has

been accorded the appointment on compassionate ground vide

order dated 04.07.2022, issued by the Director Medical & Health

Services, Rajasthan, Jaipur. Counsel has placed before the Court

the order dated 04.07.2022, which is taken on record.



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                                   4.    In view of submissions made by counsel for the respondents

and considering the order dated 04.07.2022, issued by the

Director Medical & Health Services, Rajasthan, Jaipur, no further

cause of action survives in the present petition.

5. Therefore, this writ petition is dismissed as having become

infructuous.

6. Since the main petition has been dismissed, all pending

application, if any, stand dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /152

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