State Of Rajasthan vs Sandeep Jakhar S/O Hawa Singh
2022 Latest Caselaw 2927 Raj/2

                                                 HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                             BENCH AT JAIPUR

                                                         D.B. Special Appeal Writ No. 445/2022

                                                                                  In

                                                         S.B. Civil Writ Petition No. 3945/2021

                                      1.         State    of   Rajasthan,         Through         Its      Home   Secretary,
                                                 Secretariat, Rajasthan Jaipur.
                                      2.         The Secretary, Department of Personnel, Government
                                                 Secretariat, Jaipur.
                                      3.         The Director General of Police (Recruitment), Police
                                                 Headquarter, Rajasthan, Jaipur.
                                      4.         The Superintendent of Police, Rajsamand.
                                                                                                              ----Appellants
                                                                              Versus
                                      Sandeep Jakhar S/o Hawa Singh, Aged About 25 Years, R/o
                                      Village Rajnagar, Post Neem Ka Thana, District Sikar, Rajasthan.
                                                                                                             ----Respondent

For Appellant(s) : Mr. Rajesh Maharshi, Additional Advocate General with Mr. Udit Sharma, Advocate

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

06/04/2022

Learned Additional Advocate General has submitted that in

view of subsequent orders passed by learned Single Judge, this

appeal is rendered infructuous.

Accordingly, the appeal is disposed off as having been

rendered infructuous.

(SAMEER JAIN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Mohita /9

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