Shyam Sunder S/O Shri Radhacharan vs The State Of Rajasthan ...
2024 Latest Caselaw 201 Raj/2

Rajasthan High Court

Shyam Sunder S/O Shri Radhacharan vs The State Of Rajasthan ... on 11 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:1861]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 821/2022

                                    Shyam Sunder S/o Shri Radhacharan, Aged About 30 Years, At
                                    Present Under Training At Rajasthan Police Academy, Nehru
                                    Nagar, Shastri Nagar, Jaipur.
                                                                                                             ----Petitioner
                                                                             Versus
                                    1.       The State Of Rajasthan, Through Principal Secretary,
                                             Department Of Home, Rajasthan, Secretariat, Jaipur.
                                    2.       The Director General Of Police, Rajasthan, Jaipur.
                                    3.       The Additional Director General Of Police, Recruitment
                                             And Selection Board, Rajasthan, Jaipur.
                                    4.       The Director, Rajasthan Police Academy, Jaipur.
                                                                                                          ----Respondents

For Petitioner(s) : Mr. Tarun Choudhary For Respondent(s) : Mr. Rupin Kala

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

11/01/2024

Counsel for the petitioner submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the petitioner,

the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed, all other

pending application/s, if any, also stand dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /188

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