Vikram Singh Gurjar Son Of Shri Siyaram ... vs State Of Rajasthan (2024:Rj-Jp:38558)
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Rajasthan High Court

Vikram Singh Gurjar Son Of Shri Siyaram ... vs State Of Rajasthan (2024:Rj-Jp:38558) on 11 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:38558]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                  S.B. Civil Writ Petition No. 11773/2022

1.       Vikram Singh Gurjar Son Of Shri Siyaram Gurjar, Aged
         About 27 Years, Resident Of Village And Post Dubbi,
         District Dausa (Raj.)
2.       Dharmendra Kumar Shrma Son Of Shri Kailash Chand
         Sharma, Aged About 28 Years, Resident Of Sarundla,
         Achalpura, District Dausa (Raj.)
3.       Banwari Lal Saini Son Of Shri Rewadmal Saini, Aged
         About 26 Years, Resident Of Village Malawas, Post
         Bidarkha, Tehsil Lalsot, District Dausa (Raj.)
                                                                     ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through Its Principal Secretary,
         Medical And Health Department, Govt. Secretariat, Govt.
         Of Rajasthan Jaipur (Raj.).
2.       The Director (Public Health), Medical And Health Service,
         Rajasthan Swasthya Bhawan, Tilak Marg, Jaipur.
3.       Joint Director, Medical And Health Service Rajasthan,
         Swasthya Bhawan, Tilak Marg, Jaipur.
4.       President, Rajasthan Medical Relief Society, (District
         Collector), Dausa (Raj.)
5.       Chief Medical And Health Officer, Dausa, District Dausa
         (Raj.)
6.       Medical Officer Incharge, Primary Health Centre, Dubbi,
         District Dausa (Raj.)
7.       Medical     Officer    Incharge,        Community          Health   Centre
         Geejgarh, Block Sikrai, District Dausa (Raj.)
8.       Medical     Officer      Incharge,         Primary        Health    Centre,
         Bhandari, Block Sikrai, District Dausa (Raj.)
                                                                   ----Respondents

For Petitioner(s) : Mr. Naveen Kumar for Mrs. Sudesh Kasana For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

[2024:RJ-JP:38558] (2 of 2) [CW-11773/2022]

Judgment / Order

11/09/2024

Learned counsel for the petitioners wants to withdraw this

civil writ petition.

The civil writ petition is dismissed accordingly. Pending

application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/64

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