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Brijesh Dhabhai vs State Of Rajasthan
2023 Latest Caselaw 481 Raj

Citation : 2023 Latest Caselaw 481 Raj
Judgement Date : 11 January, 2023

Rajasthan High Court - Jodhpur
Brijesh Dhabhai vs State Of Rajasthan on 11 January, 2023
Bench: Vinit Kumar Mathur

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2637/2020

Brijesh Dhabhai S/o Shri Ramesh Kumar Dhabhai, Aged About 32 Years, R/o Q. No. 21 Telecom Colony Prabhat Nagar Hiran Magri, Sector No. 5, Udaipur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Home, Rajasthan, Jaipur, Rajasthan.

2. Director General Of Police, Police Head Quarter, Jaipur, Rajasthan.

3. Inspector General Of Police, Police Head Quarter, Jaipur, Rajasthan.

4. Rajasthan Public Service Commission, Through Its Secretary, Ajmer, Rajasthan.

5. Secretary, Rajasthan Public Service Commission, Ajmer, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Vikram Singh Bhati For Respondent(s) : Mr. Manish Vyas, AAG

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment / Order

11/01/2023

Learned counsel for the respondents submits that in

pursuance of the advertisement dated 05.10.2016 the selection

for the post of Sub Inspector has been completed and the

appointments have been granted to the successful candidates,

therefore, no relief can be granted in the present writ petition.

Learned counsel for the petitioner is not in a position to

controvert the statements made by the learned counsel for the

respondents.

(2 of 2) [CW-2637/2020]

In view of the statements made by the counsel for the

respondents, nothing survives in the present writ petition.

Accordingly, the present writ petition is dismissed.

(VINIT KUMAR MATHUR),J 13-Nitin/-

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