Thursday, 07, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Jagdish Meena vs Stae Energy Departmentors ...
2023 Latest Caselaw 5472 Raj/2

Citation : 2023 Latest Caselaw 5472 Raj/2
Judgement Date : 3 October, 2023

Rajasthan High Court
Jagdish Meena vs Stae Energy Departmentors ... on 3 October, 2023
Bench: Ganesh Ram Meena
                                   [2023:RJ-JP:26177]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 8688/2013
                                   Jagdish Meena S/o Hardev, Village Bhanwarda, Tehsil And
                                   District Bundi.
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       State Of Rajasthan Through Pr. Secretary To Government,
                                            Energy    Department,    Government      Of   Rajasthan,
                                            Government Secretariat, Jaipur Raj.
                                   2.       Executive Engineer Jaipur Vidhut Vitran Nigam Limited,
                                            Bundi
                                   3.       Assistant Engineer Jaipur Vidhut Vitran Nigam Limited,
                                            Bundi.
                                   4.       Superintendent Engineer Jaipur Vidhut Vitran Nigam
                                            Limited, Vidhut Bhavan, Jyoti Nagar, Jaipur.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Anoop Agarwal For Respondent(s) : Mr. Babu Lal Saini, Dy.G.C.

Mr. Bhagawat Singh Choudhary, Dy.G.C.

Mr. Ashish Sharma

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

03/10/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the petitioner,

the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /157

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter