Urmila Kumari D/O Shri Rajvir Singh, W/O ... vs State Of Rajasthan (2024:Rj-Jp:38797)
2024 Latest Caselaw 5790 Raj/2

Rajasthan High Court

Urmila Kumari D/O Shri Rajvir Singh, W/O ... vs State Of Rajasthan (2024:Rj-Jp:38797) on 12 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:38797]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 1001/2021

                                    Urmila Kumari D/o Shri Rajvir Singh, W/o Rajendra Singh, Aged
                                    About 31 Years, Resident Of Village Hejampura, Panchayat
                                    Indali, Panchayat Samiti, Jhunjhunu (Rajasthan).
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.         State Of Rajasthan, Through Principal Secretary, Medical
                                               And Health Department, Government Of Rajasthan,
                                               Secretariat, Jaipur.
                                    2.         Director (Non-Gazetted), Medical And Health Services,
                                               Rajasthan, Swasthya Bhawan, Jaipur.
                                    3.         Shri Sumer, Nurse Grade-II, S.m.s.hospital, Jaipur
                                               Through Director (Non-Gazetted), Medical And Health
                                               Services, Rajasthan, Swasthya Bhawan, Jaipur.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. David Mehla with Mr. Akshay Dutt Sharma for Mr. Sandeep Singh Shekhawat For Respondent(s) : Ms. Lipi Garg for Mr. Archit Bohra, AGC

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/23

Powered by TCPDF (www.tcpdf.org)