Sunil Kumar Gurjar S/O Shri Hanuman ... vs The State Of Rajasthan ...
2024 Latest Caselaw 5791 Raj/2

Rajasthan High Court

Sunil Kumar Gurjar S/O Shri Hanuman ... vs The State Of Rajasthan ... on 12 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:38924]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 13355/2024

                                    Sunil Kumar Gurjar S/o Shri Hanuman Sahai Gurjar, Aged About
                                    27 Years, R/o Dwarapur, District Alwar
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.      The State Of Rajasthan, Through Principal Secretary,
                                            Medical And Health Department, Government Of
                                            Rajasthan Secretariat, Jaipur.
                                    2.      Director (Non-Gazetted), Medical And Health Services,
                                            Rajasthan, Jaipur
                                    3.      Chief Medical And Health Officer, Alwar
                                    4.      Block Chief Medical Officer, Thanagazi, District Alwar
                                    5.      Medical Officer Incharge, Janta Clinic Harner (Thanagazi)
                                            District Alwar
                                    6.      Gainer Placement Service, A-132, Scheme No.10, Alwar
                                            (Rajasthan) Through Proprietor
                                    7.      Prahlad Kumar Gurjar, GNM Presently Working At Janta
                                            Clinic Harner (Thanagazi) District Alwar
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Kailash Chand Sharma For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

12/09/2024

Learned counsel for the petitioner 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/601

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