Mukesh Kumar Sharma Son Of Kalyan ... vs Shri Narendra Principal ...
2023 Latest Caselaw 5721 Raj/2

                                   [2023:RJ-JP:27654]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                  S.B. Civil Contempt Petition No. 467/2023

                                                                               In

                                                        S.B. Civil Writ Petition No.4479/2023

                                   Mukesh Kumar Sharma Son Of Kalyan Sahai Sharma, Aged
                                   About 30 Years, R/o Baga Ka Bas, Alisar, Chomu, District Jaipur,
                                   Rajasthan.
                                                                                                        ----Petitioner
                                                                           Versus
                                   1.         Shri Narendra, Principal Secretary, Ministry Of Railway,
                                              Rail Bhawan, Raisina Marg, New Delhi-110001.
                                   2.         Shri K.R. Choudhary Chairman, Railway Recruitment
                                              Board Ajmer, North Western Railway, Nehru Marg, Near
                                              Ambedkar Circle, Ajmer 305028.
                                   3.         Dr. Ashish Sachan, President, Railway Recruitment Cell,
                                              North Western Railway, Opposite Drm Office, Power
                                              House Road, Jaipur-302006.
                                                                                      ----Respondents/Contemnors

For Petitioner(s) : Mr. Manish Malwal for Mr. Sudhir Yadav For Respondent(s) : Mr. Rajendra Prasad Sharma with Ms. Sanju Saini

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order

07/10/2023

Learned counsel for the petitioner submits that in view of his

selection by the respondents for appointment on the post of

Category 'D', this contempt petition is rendered infructuous.

The same is dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/94

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