Amar Singh vs State Of Rajasthan
2022 Latest Caselaw 2126 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3737/2021

Amar Singh S/o Indraj, Aged About 32 Years, R/o Ward No 12, 34 Mjd Sunderpura , 34 Mjd , Shri Ganga Nagar , Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through It Home Secretary , Secretariat , Rajasthan Jaipur .

2. The Director General Of Police, Police Headquarter , Rajasthan , Jaipur

3. Rajasthan Public Service Commission, Through It Secretary , Ajmer

4. The Secretary , Department Of Personnel, Government Secretariat , Jaipur , Rajasthan

----Respondents

For Petitioner(s) : Mr Rajdeep Singh Chouhan (VC) For Respondent(s) : Mr Manish Vyas AAG (VC)

HON'BLE MR. JUSTICE ARUN BHANSALI

Judgment / Order

07/02/2022

An application has been filed by the petitioner seeking

disposal of the writ petition on account of subsequent event

whereby a corrigendum dated 07.06.2021 has been issued by the

respondent-RPSC.

In view of the submission, the application is allowed.

The writ petition is dismissed as having become infructuous.

(ARUN BHANSALI),J 74-MMA/-

Powered by TCPDF (www.tcpdf.org)