Chattisgarh High Court
Arjit Singh Rajpal vs State Of Chhattisgarh 10 Wps/5293/2018 ... on 17 August, 2018
Bench: Ajay Kumar Tripathi, Prashant Kumar Mishra
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 2310 of 2018
Arjit Singh Rajpal S/o Harjit Singh Rajpal Aged About 17 Years
(Minor) Through His Natural Guardian Father Shri Harjeet Singh
Rajpal, S/o Shri Ajit Singh Rajpal, R/o Behind Gurudwara, Pratap
Nagar Manik Bagh Road, Indore, Madhya Pradesh.
---- Petitioner
Versus
1. State Of Chhattisgarh Through Secretary, Department Of
Medical Education, Mantralaya, Mahanadi Bhavan, Naya Raipur,
Chhattisgarh
2. Director, Medical Education, Old Nurses Hostel, Dau Kalyan
Singh Bhawan, Raipur, Chhattisgarh.
3. Director General Of Health Services, Nirman Bhavan, New Delhi.
110108
4. Medical Council Of India, Dwarka Phase-1, New Delhi. 110077.
5. Union Of India, Through The Secretary, Ministry Of Health And
Family Welfare, New Delhi
---- Respondent
For Petitioner Mr. Ashish Shrivastava, Advocate For Respondent /State Mr. UNS Deo, Government Advocate For Respondent No.4 Mr. RS Marhas, Advocate Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Hon'ble Shri Justice Prashant Kumar Mishra Order On Board By Ajay Kumar Tripathi, Chief Justice 17/8/2018 2
1. Heard.
2. Learned counsel for the petitioner is permitted to withdraw this writ petition may be to move Hon'ble the Apex Court on the issue.
3. The writ petition is dismissed, as withdrawn.
Sd/- Sd/-
(Ajay Kumar Tripathi) (Prashant Kumar Mishra)
Chief Justice Judge
Shyna