Rajesh Kumar Sharma vs State Of Raj And Ors (2024:Rj-Jp:44393)
2024 Latest Caselaw 6203 Raj/2

Rajasthan High Court

Rajesh Kumar Sharma vs State Of Raj And Ors (2024:Rj-Jp:44393) on 22 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:44393]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 3762/2008

Om Prakash son of Gopi Ram, aged about 43 years, R/o Village
and Post Khora Bisal via Jhotwara, Distt. Jaipur
                                                                    ----Petitioner
                                    Versus
1. State of Rajasthan through Principal Secretary, Medical and
Health Department, Government of Rajasthan, Secretariat,
Jaipur
2. Chief Medical and Health Officer, Jaipur-Ist, Jaipur
3. Director, Research and Rehabilitation Centre, Jaipur, SMS,
Medical College, Jaipur
4. Additional Director (Administration) Medical and Health
Services, Rajasthan, Jaipur
                                                                 ----Respondents

Connected With S.B. Civil Writ Petition No. 3764/2008 Rajesh Kumar Sharma son of Ramhet Prasad Sharma, aged about 37 years, resident of Green Park Colony, Guda Katla Road, Bandikui, Tehsil Baswa, Distt. Dausa (Raj.)

----Petitioner Versus

1. State of Rajasthan through Principal Secretary, Medical and Health Department, Government of Rajasthan, Secretariat, Jaipur

2. Chief Medical and Health Officer, Dausa

3. Director, Research and Rehabilitation Centre, Jaipur, SMS, Medical College, Jaipur

4. Additional Director (Administration) Medical and Health Services, Rajasthan, Jaipur

----Respondents

For Petitioner(s) : Mr. Jitendra Kumar Sharma for Mr. P.S. Sharma For Respondent(s) : Mr. Archit Bohra, AGC with Ms. Lipi Garg

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

[2024:RJ-JP:44393] (2 of 2) [CW-3762/2008]

Judgment / Order

22/10/2024

Learned counsel for the petitioners pleads no instructions.

In view thereof, these civil writ petitions are dismissed for

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

disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/s-626-627

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