Kishan Singh Parmar vs State And Ors
2021 Latest Caselaw 2246 Raj/2

Citation : 2021 Latest Caselaw 2246 Raj/2
Judgement Date : 9 March, 2021

Rajasthan High Court

Kishan Singh Parmar vs State And Ors on 9 March, 2021

Bench: Sanjeev Prakash Sharma

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 4856/2000

                                   Kishan Singh Parmar son of Shri Kanchan Singh resident of New
                                   Sadak, Kanchan Bhawan, Agardutta ki Bagichi, Deeg district
                                   Bharatpur,
                                                                                                         ----Petitioner
                                                                         Versus
                                   1. State of Rajasthan through Deputy Secretary, Department of
                                   Personnel (A-3), Government of Rajasthan, Jaipur.
                                   2.   The Director, Agriculture Marketing Department, Rajasthan,
                                   Jaipur.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Aditya Mathur For Respondent(s) : Mr. K S Chandel, Addl.GC Mr. Ajay Pratap Singh, Dy.GC

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

09/03/2021

Learned counsel for the petitioner submits that the writ

petition has been rendered infructuous as the petitioner has

received all the benefits.

The writ petition is accordingly dismissed as having become

infructuous.

All pending applications shall also stand disposed of.

(SANJEEV PRAKASH SHARMA),J

SAURABH YADAV /670/5