Manoj Kumari Daughter Of Shri Prakash ... vs The State Of Rajasthan ...
2024 Latest Caselaw 5784 Raj/2

Rajasthan High Court

Manoj Kumari Daughter Of Shri Prakash ... vs The State Of Rajasthan ... on 12 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:38799]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                         S.B. Civil Writ Petition No. 1585/2020

                                    Manoj Kumari Daughter Of Shri Prakash Ram, Wife Of Shri Pintu
                                    Ram, Aged About 29 Years, (M.b.c. Female Category) Resident
                                    Of Village And Post Pahari, Tehsil Behror, District Alwar (Raj.)
                                                                                                            ----Petitioner
                                                                            Versus
                                    1.         The State Of Rajasthan, Through Its Principal Secretary,
                                               Medical And Health Services, Group-III, Govt. Secretariat,
                                               Jaipur.
                                    2.         The Director, Department Of Medical And Health Service,
                                               Medical Directorate, Rajasthan, Jaipur.
                                    3.         Additional     Director       (Administration),           Department    Of
                                               Medical      And       Health       Service,        Rajasthan,     Medical
                                               Directorate, Jaipur (Raj.).
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Rajveer Gurjar For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

12/09/2024

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/37

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