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Rajasthan High Court - Jaipur

Smt. Sangeeta Kumari Wife Of Shri Sanwar ... vs State Of Rajasthan on 23 August, 2022

Author: Inderjeet Singh

Bench: Inderjeet Singh

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR
                                                     S.B. Civil Writ Petition No. 11194/2022
                                     Smt. Sangeeta Kumari Wife Of Shri Sanwar Mal Saran, Aged
                                     About 36 Years, Resident Of Ward No. 08, Dhanya, District
                                     Churu (Raj.)
                                                                                                         ----Petitioner
                                                                          Versus
                                     1.         State Of Rajasthan, Through Its Secretary, Medical And
                                                Health    Department,      Government  Of   Rajasthan,
                                                Secretariat, Jaipur (Raj.)
                                     2.         Director (Non Gazzattee), Medical And Health Services
                                                And Additional Director (Administration), Panchyatiraj
                                                (Medical) Department, Rajasthan, Tilak Marg, Swasthya
                                                Bhawan, Jaipur (Raj.).
                                     3.         Chief Medical And Health Officer, Churu District Churu
                                                (Raj.)
                                     4.         Block Chief Medical And Health Officer, Block Churu,
                                                District Churu (Raj.)
                                                                                                      ----Respondents

For Petitioner(s) : Ms. Komal Kumari Giri For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH Order 23/08/2022 Counsels for the petitioner wants to withdraw this petition with liberty to file appeal before the Rajasthan Civil Services Appellate Tribunal.
In that view of the matter, this petition is disposed of with liberty, as prayed for.
In the event of appeal being filed by the petitioner, the tribunal is directed to decide the same expeditiously.
(INDERJEET SINGH),J JYOTI /187 (Downloaded on 26/08/2022 at 11:50:49 PM) Powered by TCPDF (www.tcpdf.org)