Kuldeep Upadhyay Son Of Shri Keshav Lal ... vs State Of Rajasthan Through Its ...
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Rajasthan High Court

Kuldeep Upadhyay Son Of Shri Keshav Lal ... vs State Of Rajasthan Through Its ... on 22 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:44389]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                  S.B. Civil Writ Petition No. 14395/2018

Shankar Lal S/o Shri Magaji, Aged About 45 Years, R/o Purani
Dhanari, Tehsil Pindwara District Sirohi
                                                                         ----Petitioner
                                      Versus
1.       The State Of Rajasthan ,through Its Additional Chief
         Secretary, Medical And Health, Rajasthan Secretariat,
         Jaipur
2.       Director, Medical And Health Services, Rajasthan, Jaipur
3.       Additional Director (Admn.) Medical And Health Services,
         Rajasthan, Jaipur
                                                                   ----Respondents

Connected With S.B. Civil Writ Petition No. 14413/2018

1. Kuldeep Upadhyay Son Of Shri Keshav Lal Upadhyay, Aged About 29 Years, Resident Of Village And Post Mall, Tehsil Sabla, District Dungarpur (Raj.)

2. Dilip Suthar Son Of Shri Khemji Suthar, Resident Of Village And Post Nandli Sagora, Tehsil Aaspur, District Dungarpur (Raj.)

3. Prema Ram Meena Son Of Shri Kanhaiya Lal Meena, Resident Of Village Rajpura, Post Sevara, Tehsil Pindwara, District Sirohi (Raj.)

----Petitioners Versus

1. State Of Rajasthan Through Its Secretary, Medical And Health Department, Government Of Rajasthan, Secretariat, Jaipur (Raj.)

2. Additional Chief Secretary, Medical And Health Department, Secretariat, Jaipur (Raj.)

3. Director, Medical And Health Services, Rajasthan, Tilak Marg, Swasthya Bhawan, Jaipur (Raj.)

4. Additional Director (Administration), Medical And Health Services, Rajasthan, Tilak Marg, Swasthya Bhawan, Jaipur (Raj.)

[2024:RJ-JP:44389] (2 of 2) [CW-14395/2018]

----Respondents

For Petitioner(s) : Mr. Rakesh Kumar Saini For Respondent(s) : Mr. Archit Bohra, AGC with Ms. Lipi Garg

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

22/10/2024

In view of the fact that the petitioners did not have

registration with the Rajasthan Para Medical Council till last date of

of the application form, learned counsel for the petitioners does

not press these writ petition.

The civil writ petitions are dismissed accordingly. Pending

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

(MAHENDAR KUMAR GOYAL),J

Manish/81-82

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