Poonam Kumari D/O Bhagwan Singh W/O Udai ... vs The State Of Rajasthan, Through The ...
2024 Latest Caselaw 6110 Raj/2

Rajasthan High Court

Poonam Kumari D/O Bhagwan Singh W/O Udai ... vs The State Of Rajasthan, Through The ... on 10 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:42813]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 17277/2018

                                    Poonam Kumari D/o Bhagwan Singh W/o Udai Singh, Aged About
                                    25 Years, R/o Nagla Bagha Baratpur, Rajasthan.
                                                                                                        ----Petitioner
                                                                        Versus
                                    1.      The State Of Rajasthan, Through The Principal Secretary,
                                            Department Of Medical, Health And Family Welfare,
                                            Government       Of     Rajasthan,         Government        Secretariat,
                                            Jaipur.
                                    2.      The Director, Medical And Health Services, Government Of
                                            Rajasthan, Directorate, Tilak Marg, Swasthya Bhawan,
                                            Jaipur.
                                    3.      Additional Director (Administration), Medical And Health
                                            Services, Directorate, Tilak Marg, Swasthya Bhawan,
                                            Jaipur.
                                                                                                     ----Respondents

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

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

10/10/2024

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/286

Powered by TCPDF (www.tcpdf.org)