Dr. Satya Narain Sharma S/O Shri Mohan ... vs The State Of Rajasthan Through Its ...
2024 Latest Caselaw 5799 Raj/2

Rajasthan High Court

Dr. Satya Narain Sharma S/O Shri Mohan ... vs The State Of Rajasthan Through Its ... on 12 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:38796]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 18187/2018

                                    Dr. Satya Narain Sharma S/o Shri Mohan Lal Sharma, Aged
                                    About 57 ½          Years, Resident Of Bandikui, Dausa, Working As
                                    Principal Specialist In Medicine In C.H.C.
                                                                                                         ----Petitioner
                                                                          Versus
                                    The State Of Rajasthan Through Its Deputy. Secretary, Medical
                                    And Health, Group-II Department, Government Of Rajasthan,
                                    Secretariat, Jaipur.
                                                                                                       ----Respondent

For Petitioner(s) : Mr. Pawan Sharma for Mr. Ashok Bansal 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/22

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