Amar Singh Rathore And Anr vs State Of Raj And Ors (2024:Rj-Jp:34004)
2024 Latest Caselaw 5274 Raj/2

Rajasthan High Court

Amar Singh Rathore And Anr vs State Of Raj And Ors (2024:Rj-Jp:34004) on 8 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:34004]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 14926/2010

1. Akhil Rajasthan Rajya Krishi Peryavekshak Sangathan,
Rajasthan, Branch Office through its member Rajendra Prasad
Sharma
2. Rajendra Prasad Sharma S/o Shri Bhanwarlal Sharma, age 54
years, presently serving as Agriculture Supervisor, in the Office
of the Village Shikhrani, Jila Parishad Ajmer, Panchayat Samiti
Masuda, Distt, Ajmer
                                                                    ----Petitioners
                                     Versus
1. State of Rajasthan through its Principal Secretary, Department
of Agriculture (Group-I),Secretariat, Jaipur
2. State of Rajasthan through its Principal Secretary, Department
of Panchayati Raj, Secretariat, Jaipur
3. Jila Parishad Ajmer through its Chief Executive Officer, Ajmer
4. Development Officer, Panchayat Samiti Masuda, Distt. Ajmer
                                                                  ----Respondents

Connected With S.B. Civil Writ Petition No. 15113/2010

1. Amar Singh Rathore S/o Shri Sampat Singh Rathore, age 53 years, presently serving as Agriculture Supervisor, in the office of the Village Satawadiya, Jila Parishad, Ajmer Panchayat Samiti Masuda, Distt. Ajmer

2. Anil Kumar Tailor S/o Shri Hardev Prasad Tailor, aged 52 years, presently Serving as Agriculture Supervisor, in the office of Village Peeplaj, Jila Parishad Ajmer, Panchayat Samiti Masuda, Distt. Ajmer

----Petitioners Versus

1. State of Rajasthan through its Principal Secretary, Department of Agriculture (Group-I),Secretariat, Jaipur

2. State of Rajasthan through its Principal Secretary, Department of Panchayati Raj, Secretariat, Jaipur

3. Jila Parishad Ajmer through its Chief Executive Officer, Ajmer

4. Development Officer, Panchayat Samiti Masuda, Distt. Ajmer

----Respondents

For Petitioner(s) : `None present For Respondent(s) : Mr. K.S. Shekhawat, AGC with Mr. Mananjay Singh Rathore Mr. Hansraj Kuldeep AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

[2024:RJ-JP:34004] (2 of 2) [CW-14926/2010]

08/08/2024

These writ petitions are directed against the orders dated

26.04.2010 and dated 21.10.2010 pertaining to appointment and

duty of Gram Sevak/handing over charge of Gram Sevak to

Agriculture Supervisor.

From the record, it is reflected that both the petitioners have

retired during pendency of these writ petitions and the writ

petitions are rendered infructuous.

Accordingly, these civil writ petition are dismissed as

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

(MAHENDAR KUMAR GOYAL),J

Manish/158-159

Powered by TCPDF (www.tcpdf.org)