Dharampal Singh vs State Of Rajasthan
2022 Latest Caselaw 3907 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1833/2020

Dharampal Singh S/o Surat Singh, Aged About 52 Years, B/c Rajput, R/o Sehikallan, Ps Surajgarh, District Jhunjhunu (Raj.). At Present Posted As Gram Sewak (Suspended), Panchayat Samiti Sardarshahar, District Churu (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Panchayati Raj, Secretariat, Govt. Of Rajasthan, Jaipur.

2. The Chief Executive Officer, Zila Parishad Churu.

3. The Vikas Adhikari, Panchayat Samiti Sardarshahar, District Churu.

                                                                                                     ----Respondents


                                   For Petitioner(s)          :     Mr J.S. Bhaleria
                                   For Respondent(s)          :

HON'BLE MR. JUSTICE ARUN BHANSALI

Judgment / Order

11/03/2022

Learned counsel for the petitoner submits that the writ

petition has been rendered infructuous.

In view of the submission, the writ petition is dismissed as

having become infructuous.

(ARUN BHANSALI),J 108-MMA/-

Powered by TCPDF (www.tcpdf.org)