Kishan Singh S/O Mahipal Singh vs The State Of Rajasthan Through Its ...
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Rajasthan High Court

Kishan Singh S/O Mahipal Singh vs The State Of Rajasthan Through Its ... on 22 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:44490]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 14417/2018

                                    1.         Kishan Singh S/o Mahipal Singh, Aged About 21 Years,
                                               R/o Vpo Baragaon, District Jhunjhunu, Rajasthan.
                                    2.         Amar Singh Rathore S/o Hanuman Singh Rathore, Aged
                                               About 25 Years, R/o Naya Bas, Balsamand Mandore Road,
                                               Jodhpur, Rajasthan.
                                                                                                         ----Petitioners
                                                                          Versus
                                    1.         The State Of Rajasthan Through Its Secretary, Medical,
                                               Health And Family Welfare Department, Rajathan, Jaipur.
                                    2.         The Additional Director (Administration), Medical And
                                               Health Services, Rajasthan, Jaipur, Swasthya Bhawan,
                                               Tilak Marg, Jaipur.
                                    3.         Rajasthan Paramedical Council Through Its Registrar, G-1,
                                               Kisan Bhawan, Lal Kothi, Jaipur-302016.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini with Mr. Aamir Khan For Respondent(s) : Mr. Archit Bohra, AGC with Ms. Lipi Garg

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

22/10/2024

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/80

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