P.L. Raj vs Mamagement Committee, B.S.F. ...
2023 Latest Caselaw 1011 Raj

                                   [2023/RJJD/002296]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Civil Writ Petition No. 17921/2021

                                   P.l. Raj S/o Shri Jai Paul, Aged About 56 Years, Resident Of Ward
                                   No. 18, Chawla Chowk, Purani Abadi, Sriganganagar (Raj.).
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       Mamagement Committee, B.s.f. Senior Secondary School,
                                            Sriganganagar Through Its                Secretary / Chairman /
                                            Principal, B.s.f. Senior Secondary School, Sriganganagar
                                            (Raj.).
                                   2.       Inspector   General,       Ftr     Hq,     Border       Security   Force,
                                            Mandore Road, Jodhpur (Raj.).
                                   3.       The Director (Secondary Education), Bikaner (Raj.).
                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. Himmat Jagga
                                   For Respondent(s)         :     Mr. Mukesh Rajpurohit, Dy. S.G.



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                        Order

                                   25/01/2023

                                         Learned counsel for the parties submits that the proceedings

                                   in question have already culminated into the final hearing and

                                   judgment is expected to be pronounced on 07.02.2023.

                                         In light of such submission, the present petition is disposed

                                   of with liberty to the petitioner to take-up all his issues before this

                                   Court after pronouncement of the judgment, if any need arises.



                                                                 (DR.PUSHPENDRA SINGH BHATI), J.

68-Sudheer/-

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