Citation : 2024 Latest Caselaw 6313 Raj/2
Judgement Date : 23 October, 2024
[2024:RJ-JP:44518]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 5642/2013
Shishpal son of Shri Imichand, aged about 34 years, resident of
Village Pithana, Post Redi Bhurawas, Tehsil Taranagar, District
Churu, Rajasthan
----Petitioner
Versus
1. The State of Rajasthan through the Principal Secretary,
Medical & Health Department, Government Secretariat, Jaipur
2. The Director, Medical and Health Department, Swasthya
Bhawan, Tilak Marg, C-Scheme, Jaipur
3. The Additional Director (Administration), Medical and Health
Department, Swasthya Bhawan, Tilak Marg, C-Scheme, Jaipur
----Respondents
For Petitioner(s) : Mr. Prithvi Pal for Mr. Tanveer Ahamad For Respondent(s) : Ms. Lipi Garg for Mr. Archit Bohra, AGC
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
Judgment / Order
23/10/2024
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/90
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