Sawa Chand Jat vs State Panchayati Raj Depors ...
2024 Latest Caselaw 33 Raj/2

Rajasthan High Court

Sawa Chand Jat vs State Panchayati Raj Depors ... on 4 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:481]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 13908/2012

                                    Sawa Chand Jat S/o Shri Budh Ram Jat, village And Post
                                    Rajwada Tehsil Mundawar, District Alwar.
                                                                                                            ----Petitioner
                                                                            Versus
                                    1.       The State Of Rajasthan, Through Principal Secretary,
                                             Department Of Rural Development And Panchayat,
                                             Secretariat, Jaipur.

                                    2.       Secretary-Cum-Commissioner, Department Of Rural
                                             Development And Panchayat Raj, Government Of Rajast,
                                             Secretariat, Jaipur.

                                    3.       The District Collector-Cum-Controller Of Examination,
                                             District Alwar.

                                    4.       The Additional Examination Controller And Chief Executive
                                             Officer, Jila Parishad Alwar.

                                                                                                         ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/01/2024

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 stands dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /126

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