Smt. Asha Devi D/O Shri Laxman Ram W/O ... vs State Of Rajasthan (2024:Rj-Jp:37975)
2024 Latest Caselaw 5743 Raj/2

Rajasthan High Court

Smt. Asha Devi D/O Shri Laxman Ram W/O ... vs State Of Rajasthan (2024:Rj-Jp:37975) on 9 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:37975]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 2976/2023

                                    Smt. Asha Devi D/o Shri Laxman Ram W/o Shri Vijender Kumar,
                                    Aged About 36 Years, R/o Ward No.5, Village Bhadunda Kalan,
                                    Jhunjhunu Rajasthan
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.         State Of Rajasthan, Through Principal Secretary
                                               Department Of Medical And Health, Government Of
                                               Rajasthan, Government Secretariat, Jaipur Rajasthan
                                    2.         Director (Non Gazetted), Medical And Health Services,
                                               Cum Additional Director (Administration) Panchayati Raj
                                               (Medical) Department Rajasthan Jaipur
                                    3.         Chief Medical And Health Officer, Jhunjhunu
                                    4.         Division Chief       Medical      Officer,     Udaipurwati,     District
                                               Jhunjhunu
                                    5.         Primary Health Center, Indrapura, Jhunjhunu Through In-
                                               Charge
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Niranjan Kataria through VC For Respondent(s) : Mr. Vigyan Shah, AAG with Mr. Rohit Tiwari, Assistant GC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

09/09/2024

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/18

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