Dr Daya Nand Singh And Ors vs State Medical And Health Depors ...
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Rajasthan High Court

Dr Daya Nand Singh And Ors vs State Medical And Health Depors ... on 16 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:43290]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 8703/2012

1. Dr. Daya Nand Singh son of Ram Karan Singh, aged about 42
years, resident of village and post of Siriyasar (Kalan) Ka Bass,
Viya Nua, District Jhunjhunu (Rajasthan)
2. Dr. Hansraj Bhadaliya son of Shri Bhonri Lal Verma, aged
about 38 years, resident of village and post Dewan, Tehsil
Shahpura, District Jaipur
3. Dr. Vinod Kumari daughter of Ramkaran Singh, aged about 38
years, resident of of Siriyasar (Kalan) Ka Bass, Viya Nua, District
Jhunjhunu (Rajasthan)
4. Dr. Ramavtar Bairwa son of Kalyan Sahay Bairwa, aged about
32 years, resident of Mahalawas, Tehsil and District Dausa
5. Dr. Sushma Choudhary daughter of Chandrabhan Choudhary,
aged about 32 years, resident of Ward No.36, Basant Vihar,
Sikar, District Sikar (Rajasthan)
6. Dr. Om Prakash Sharma son of Shri Hari Prasad Sharma, aged
about 44 years, resident of Mukam Post Prayagpura, Tehsil
Kotputli, District Jaipur (Rajasthan)
                                                                  ----Petitioners
                                    Versus
1. The State of Rajasthan through Principal Secretary, Medical
and Health Department, Government of Rajasthan, Jaipur
2.    The    State   of   Rajasthan         through        Principal   Secretary,
Department of Finance, Secretariat, Jaipur
3. The Director, Medical and Health Department, Government of
Rajasthan, Tilak Marg, Jaipur
4. The Principal-cum-Controller, Medical College, Sawai Man
Singh Hospital, Jaipur
5. The Deputy Secretary, Medical and Health Department
(Group-2) Government of Rajasthan, Jaipur
                                           ----Non-Petitioner Respondents

For Petitioner(s) : Mr. Utkarsh Goyal for Mr. Rajneesh Gupta For Respondent(s) : Mr. Archit Bohra, AGC with Ms. Lipi Garg

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

[2024:RJ-JP:43290] (2 of 2) [CW-8703/2012]

Judgment / Order

16/10/2024

Learned counsel for the petitioners 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/s-345

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