Gopal Ram Bhadu vs Deputy Secretary Dep Ors ...
2024 Latest Caselaw 5180 Raj/2

Rajasthan High Court

Gopal Ram Bhadu vs Deputy Secretary Dep Ors ... on 2 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:33029]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 2305/2013

                                    Gopal Ram Bhadu S/o Shri Bhairu Ram Bhadu, age 45 yrs,
                                    resident of 104, Riddhi Siddhi Nagar, Niwaru Road, Jhotwara,
                                    Jaipur, Rajasthan
                                                                                                        ----Petitioner
                                                                        Versus
                                    1.      The      Deputy    Secretary,         Department         Of   Personnel,
                                            Government Of Rajasthan, Jaipur
                                    2.      The State Of Rajasthan Through The Principal Secretary
                                            To The Govt. Of Rajasthan, Department Of Forest, Jaipur
                                    3.      The Principal Chief Conservator Of Forest, Rajasthan,
                                            Jaipur
                                    4.      Director Sainik Kalyan, Sainik Kalian Department, Govt.
                                            Secretariat, Jaipur
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Om Prakash Sheoran For Respondent(s) : Ms. Namita Parihar, DGC Mr. Sandeep Sharma, DGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

02/08/2024

Learned counsel for the petitioner submits that this civil writ

petition is rendered infructuous.

The civil writ petition is dismissed accordingly. Pending

application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/200

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