Balwan Singh S/O Jhabburam vs State Of Rajasthan (2024:Rj-Jp:34602)
2024 Latest Caselaw 5330 Raj/2

Rajasthan High Court

Balwan Singh S/O Jhabburam vs State Of Rajasthan (2024:Rj-Jp:34602) on 14 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:34602]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 6337/2023

                                    Balwan Singh S/o Jhabburam, Aged About 59 Years And 6
                                    Month, R/o Vill - Pandwan, Tehsil And District - Charkhi Dadri
                                    (Haryana) At Present Posted As Sub-Inspector (Suspended)
                                    Reserve Sikar, Rajasthan.
                                                                                                             ----Petitioner
                                                                            Versus
                                    1.         State    Of   Rajasthan,          Through         Its     Additional   Chief
                                               Secretary,    (Department            Of     Home),        Government     Of
                                               Rajasthan, Secretariat, Jaipur (Rajasthan)
                                    2.         The Director General Of Police, (Headquarter), Lalkhothi,
                                               Jaipur, Rajasthan.
                                    3.         Inspector General Of Police, Jaipur Range, Jaipur (Raj.)
                                                                                                          ----Respondents

For Petitioner(s) : Mr. Sudhir Yadav For Respondent(s) : Mr. Vinod Kumar Gupta, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

14/08/2024

Learned counsel for the petitioner submits that on account of

his retirement on attaining the age of superannuation, 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/35

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