Shiv Dayal Bairwa vs State Panchayatir Raj Dep Ors ...
2024 Latest Caselaw 2566 Raj/2

Rajasthan High Court

Shiv Dayal Bairwa vs State Panchayatir Raj Dep Ors ... on 5 April, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:16203]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 13936/2011

                                    Shiv Dayal Bairwa S/o Shri Parsadi Lal Bairwa, Tehsil Sapotra,
                                    District Karauli Presently Working On The Post Of Programme
                                    Officer P.o. At Panchayat Samiti Roopwas, District Bharatpur.
                                                                                                              ----Petitioner
                                                                              Versus
                                    1.       The State Of Rajasthan Through Principal Secretary Rural
                                             Development Panchayat Raj Department, Gove, Jaipur.
                                    2.       Project, Director Commissioner Egs Mahatama Gandhi
                                             National Rural Employment Guarantee Scheme Mgn,
                                             Jaipur.
                                    3.       District Programme Coordinator Cum District Collector
                                             Egs Mgnrega, District Bharatpur.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Tarun Choudhary For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

05/04/2024

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

DIVYA SAINI /355

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