Citation : 2024 Latest Caselaw 5863 Raj/2
Judgement Date : 20 September, 2024
[2024:RJ-JP:39798]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 14495/2009
1. Archana Sharma W/o Deepak Kumar Sharma, Aged Near
About 23 Years, R/o Village Nagala Khoh, Post Post Khoh, Tehsil
Deeg, District Bharatpur (Raj.).
2. Deepti Sharma W/o Suresh Kumar Sharma, Aged Near About
27 Years, R/o Mohalla Gopalgarh, Bhagwati Bhawan, District
Bharatpur (Raj.).
3. Shakuntala W/o Mukesh Kumar D/o Chhitar Singh, Aged Near
About 28 Years, R/o C/o Veegharam, Near Surajpaul Gate,
District Bharatpur (Raj.).
4. Machhala Devi D/o. Shri Soran Singh, Aged Near About 25
Years, R/o Village & Post Bansi Khurd, Tehsil Bharatpur, District
Bharatpur (Raj.)
5. Minesh Kumari D/o Shri Soren Singh, Aged Near About 24
Years, R/o Krishna Nagar, Behind HousingBoard, Nagala, Lodha
Road, District Bharatpur, (Raj.).
6. Rachna Kumri D/o. Shri Sunder Lal, Aged Near About 22
Years, R/o. Nadiya Mohalla, Behind City Post Office, Near Danta
Guest House, Bharatpur, (Raj.).
7. Reshma Sharma D/o. Bulbul Kumar Sharma, Aged Near About
25 Years, Near Civil Lines School, Gopalgarh, Bharatpur (Raj.).
8. Madhu Dixit D/o. Radhacharan Lal Sharma, Aged Near About
23 Years, R/o Naya Durg Mandir, Near Aradhana School, Sanjay
Nagar, District Bharatpur (Raj.).
9. Krishna Kumari D/o. Raghuveer Singh Aged Near About 35
Years, R/o. Gopalgarh, Jageena Gate, Near Ghason Ki Chauki,
District Bharatpur (Raj.).
----Petitioners
Versus
1. State Of Rajasthan through Secretary, Medical and Health
Department, Secretariat, Jaipur
2. Director (NHRM), Medical and Health Services, Rajasthan,
Jaipur
3. Additional Director (Admn.) Medical and Health Services,
Rajasthan, Jaipur
----Respondent
For Petitioner(s) : Mr. Ram Pratap Saini with Mr. Aamir Khan For Respondent(s) : Mr. Archit Bohra, AGC with Mr. Pritul Nagori
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
Judgment / Order
20/09/2024
[2024:RJ-JP:39798] (2 of 2) [CW-14495/2009]
Learned counsel for the petitioners 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/81
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