Jitendra Singh S/O Shri Pabu Singh vs The State Of Rajasthan ...
2024 Latest Caselaw 5259 Raj/2

Rajasthan High Court

Jitendra Singh S/O Shri Pabu Singh vs The State Of Rajasthan ... on 7 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:33757]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 11579/2021

                                    Jitendra Singh S/o Shri Pabu Singh, Aged About 50 Years,
                                    Resident      Of     Shivaji        Nagar    Residence         Colony,     Madanganj,
                                    Kishangarh, Ajmer At Present Posted As Station House Officer,
                                    Kotwali, Tonk.
                                                                                                              ----Petitioner
                                                                             Versus
                                    1.      The State Of Rajasthan, Through The Principal Secretary,
                                            Department             Of     Home,      Government          Of     Rajasthan,
                                            Secretariat, Jaipur.
                                    2.      The        Principal        Secretary,     Department         Of    Personnel,
                                            Government Of Rajasthan, Secretariat, Jaipur.
                                    3.      The Director General Of Police, Rajasthan, Jaipur.
                                    4.      Inspector General Of Police, Ajmer Range, Ajmer.
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Namo Narayan Sharma For Respondent(s) : Mr. Bhuwnesh Sharma, AAG with Ms. Megha Sharma

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

07/08/2024

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/279

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