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Kanta D/O Sh. Mahipal Swami W/O Sh. ... vs The State Of Rajasthan ...
2024 Latest Caselaw 5833 Raj/2

Citation : 2024 Latest Caselaw 5833 Raj/2
Judgement Date : 18 September, 2024

Rajasthan High Court

Kanta D/O Sh. Mahipal Swami W/O Sh. ... vs The State Of Rajasthan ... on 18 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:39298]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 6824/2024

                                    Kanta D/o Sh. Mahipal Swami W/o Sh. Niranjan Lal, Aged About
                                    41 Years, Swamiyon Ka Mohalla, Ward No. 1, Ojtu, Jhunjhunu,
                                    Rajasthan 333026
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.         The State Of Rajasthan, Through Its Principal Secretary,
                                               Medical And Health Department, Secretariat, Jaipur.
                                    2.         The Director, Medical And Health Services, Tilak Marg, C-
                                               Scheme, Jaipur, Rajasthan.
                                    3.         The Additional Director (Administration), Medical And
                                               Health Services, Tilak Marg, C-Scheme, Jaipur, Rajasthan.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Naveen Dhuwan For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

18/09/2024

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/64

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