Sube Singh vs State Of Raj And Ors (2024:Rj-Jp:9652)
2024 Latest Caselaw 1315 Raj/2

Rajasthan High Court

Sube Singh vs State Of Raj And Ors (2024:Rj-Jp:9652) on 26 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:9652]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                    S.B. Civil Writ Petition No. 15980/2016

Sube Singh Son Of Shri Shanker Lal, Village Shimla, Police
Station Khetri District Jhunjhunu At Present Assistant Sub
Inspector Of Police Reserve Police Line Jaipur City Jaipur Raj.
                                                                        ----Petitioner
                                        Versus
1.       State Of Rajasthan Through Chief Secretary, Government
         Of Rajasthan, Secretariat, Jaipur
2.       The Secretary Department Of Home Affairs, Government
         Of Rajasthan, Secretariat, Jaipur
3.       Director General Of Police, Police Headquarter, Lal Kothi,
         Jaipur
4.       Commissioner Of Police, Jaipur Commissionarate, Govt
         Hostel, Jaipur
5.       Deputy         Commissioner             Of      Police      South,    Jaipur
         Commissionarate, Jaipur
6.       Deputy Commissioner Of Police Head Quarter, Jaipur
         Commissionarate, Jaipur
                                                                     ----Respondents

For Petitioner(s) : None present For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

26/02/2024

No one has put in appearance on behalf of the petitioner

even in the second round.

Earlier on 24.11.2023, when the case was taken up, none

appeared on behalf of the petitioner. Therefore, the present writ

petition is dismissed for non-prosecution.

[2024:RJ-JP:9652] (2 of 2) [CW-15980/2016]

Since the main petition has been dismissed for non-

prosecution, all other pending application/s, if any, also stands

dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /46

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