Ganpat Lal Vyas S/O Shri Durga Prasad ... vs State Of Rajasthan (2024:Rj-Jp:36875)
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Rajasthan High Court

Ganpat Lal Vyas S/O Shri Durga Prasad ... vs State Of Rajasthan (2024:Rj-Jp:36875) on 3 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:36875]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                         S.B. Civil Writ Petition No. 4243/2019

                                    Ganpat Lal Vyas S/o Shri Durga Prasad Vyas, Aged About 49
                                    Years, R/o Siriyon-Ka-Mohalla, Nai Gali, Merta City, Nagaur
                                    District Nagaur (Rajasthan)
                                                                                                             ----Petitioner
                                                                            Versus
                                    1.         State Of Rajasthan, Through Principal Secretary To
                                               Government,        Medical,        Health        And      Family   Welfare
                                               Department,       Government            Of     Rajasthan,      Secretariat,
                                               Jaipur.
                                    2.         Director,     Medical      And       Health       Services,     Sawasthya
                                               Bhawan, Tilak Marg, Jaipur.
                                    3.         Additional Director (Admn.) Medical And Health Services,
                                               Rajasthan, Jaipur.
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Praveen Sharma For Respondent(s) : Mr. Rohit Tiwari, Assistant GC for Mr. Vigyan Shah, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

03/09/2024

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/31

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