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Dr Megh Raj Saini vs State Of Raj And Ors (2024:Rj-Jp:39024)
2024 Latest Caselaw 5803 Raj/2

Citation : 2024 Latest Caselaw 5803 Raj/2
Judgement Date : 17 September, 2024

Rajasthan High Court

Dr Megh Raj Saini vs State Of Raj And Ors (2024:Rj-Jp:39024) on 17 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:39024]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 1510/2007

                                    Dr. Megh Raj Saini S/o Shri Moolchand Saini, aged about 29
                                    years, R/o Behind Ramleela Rangmanch, Sikar Raj.
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.       The State Of Rajasthan Through Dy. Secretary (Group-2),
                                             Medical      And       Health      Department,            Government    Of
                                             Rajasthan, Secretariat, Jaipur
                                    2.       The Director (Public Health), Medical And Health Services,
                                             Directorate Of Medical And Health Services, Jaipur
                                    3.       The Chief Medical And Health Officer, Jhunjhunu Raj.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Sunil Kumar Singodya with Ms. Komal Suthar For Respondent(s) : Mr. Archit Bohra, AGC with Ms. Lipi Garg

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

17/09/2024

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/s-645

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