Narendra Berer vs State Of Raj And Ors (2024:Rj-Jp:33252)
2024 Latest Caselaw 5206 Raj/2

Rajasthan High Court

Narendra Berer vs State Of Raj And Ors (2024:Rj-Jp:33252) on 5 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:33252]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 2948/2017

                                    Narendra Berer S/o Shri Rameshwar Lal, aged about 32 yeas, ,
                                    Permanent Resident Of V.p.o. Fatuhi Distt. And Tehsil Sri
                                    Ganganagar - 335001 Raj. Presently Residing At House No.
                                    171/3, Sector 17, Haldighati Marg, In front Of Mewar Apartment,
                                    Pratap Nagar, Jaipur - 302033 Raj.
                                                                                                       ----Petitioner
                                                                       Versus
                                    1.      State Of Rajasthan, Through Home Secretary, Civil
                                            Secretariat, Janpath, Jaipur , Rajasthan
                                    2.      The Rajasthan Public Service Commission Through Its
                                            Secretary, Ghoogra Ghati, Ajmer, Rajasthan
                                    3.      The Director General Of Prisons, Central Jail, Jaipur
                                    4.      Board For Conduction Physical Test On 12.11.2016 At Jail
                                            Training Institute, Ghooghra Ghati, Ajmer
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Sanjay Buri for Mr. Mahendra Singh For Respondent(s) : Mr. Vinod Kumar Gupta, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

05/08/2024

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/208

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