Gopal vs State Of Raj And Ors (2024:Rj-Jp:42114)
2024 Latest Caselaw 6033 Raj/2

Rajasthan High Court

Gopal vs State Of Raj And Ors (2024:Rj-Jp:42114) on 7 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:42114]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                  S.B. Civil Writ Petition No. 14300/2010

Gopal S/o Shri Suva Ram, aged about 37 years, R/o Indira
Nagar, Talai Kacchi Basti, Jhalana Doongri, Jaipur
                                                                       ----Petitioner
                                      Versus
1.       The State Of Rajasthan Through Secretary, Medical And
         Health Services, Govt. Secretariat, Jaipur
2.       Director, Medical And Health Services, Swasthya Bhawan,
         Tilak Marg, Jaipur
3.       Director, State Institute Of Health And Family Welfare,
         Jhalana Institutional Area, South Of D.d. Kendra, Jaipur
                                                                    ----Respondents


For Petitioner(s)           :     None present
For Respondent(s)           :     Mr. Archit Bohra, AGC with
                                  Ms. Lipi Garg



       HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

                            Judgment / Order

07/10/2024

      On last date, i.e., 23.09.2024, following order was passed:-


                 "Learned     counsel        for    the      respondents

submits that this writ petition is rendered infructuous inasmuch as the petitioner has left the contractual assignment on his own about 3-4 years ago.

None for the petitioner even in second round. However, in the interest of justice, he is granted one more opportunity to present his case.

List the matter on 07.10.2024 at 2:00 pm."

[2024:RJ-JP:42114] (2 of 2) [CW-14300/2010]

Today also, none appears for the petitioner even in second

round to rebut the statement made by the learned counsel for the

respondents on last date.

In view thereof, this civil writ petition is dismissed for non-

prosecution. Pending application(s), if any, also stands disposed

of.

(MAHENDAR KUMAR GOYAL),J

Manish/241

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