Madan Lal S/O Phoola Ram (Bye Caste Jat) vs State Of Rajasthan Medical And Health ...
2024 Latest Caselaw 6091 Raj/2

Citation : 2024 Latest Caselaw 6091 Raj/2
Judgement Date : 9 October, 2024

Rajasthan High Court

Madan Lal S/O Phoola Ram (Bye Caste Jat) vs State Of Rajasthan Medical And Health ... on 9 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:42485]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 14604/2018

                                    Madan Lal       S/o   Phoola Ram,            Aged About           40    Years,   R/o
                                    Hanumanpura Tehsil Dantaramgarh Sikar.
                                                                                                           ----Petitioner
                                                                         Versus
                                    1.      State Of Rajasthan Medical And Health Department,
                                            Secretariat Jaipur Through Its Secretory.
                                    2.      Director, Medical And Health Services, Rajasthan Tilak
                                            Marg, Swasthya Bhawan, Jaipur.
                                    3.      Additional Directors (ADM) Medical And Health Services,
                                            Rajasthan, Tilak Marg, Health Bhawan, Jaipur.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Ram Rakh Sharma For Respondent(s) : Mr. Vigyan Shah, AAG with Mr. Rohit Tiwari, Assistant GC Mr. Yash Joshi

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

09/10/2024

Learned counsel for the petitioner submits that this civil writ

petition is rendered infructuous.

The civil writ petition is dismissed accordingly. Pending

application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/124