Pawan Kumar vs State Of Raj And Anr (2024:Rj-Jp:35755)
2024 Latest Caselaw 5452 Raj/2

Rajasthan High Court

Pawan Kumar vs State Of Raj And Anr (2024:Rj-Jp:35755) on 27 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:35755]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                        S.B. Civil Writ Petition No. 979/2017

                                    Pawan Kumar S/o Jagmal Dutt Sharma, aged about 37 years,
                                    resident of V & P Jharoda, Tehsil Buhana, District Jhunjhunu,
                                    Rajasthan
                                                                                                            ----Petitioner
                                                                            Versus
                                    1.         State    Of     Rajasthan          Through         Its    Secretary-Cum-
                                               Commissioner, Panchayati Raj, Rajasthan, Jaipur
                                    2.         The Chief Executive Officer-Cum-Additional Examination
                                               Controller, Zila Parishad, Barmer.
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini with Mr. Aamir Khan For Respondent(s) : Mr. Kapil Prakash Mathur, AAG with Ms. Pratyushi Mehta Ms. Nikita Gothecha

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

27/08/2024

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/45

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