Radhey Shyam Gurjar S/O Shri Anandi Lal vs State Of Rajasthan (2024:Rj-Jp:478)
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Rajasthan High Court

Radhey Shyam Gurjar S/O Shri Anandi Lal vs State Of Rajasthan (2024:Rj-Jp:478) on 4 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:478]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 13960/2019

                                    Radhey Shyam Gurjar S/o Shri Anandi Lal, Aged About 44 Years,
                                    R/o Village And Post Chhokarwara, Dhani Bhairuwali, Tehsil
                                    Sikarai, District Dausa, At Present Posted As Head Constable
                                    (Belt No. 92), Police Lines, Dausa,
                                                                                                       ----Petitioner
                                                                       Versus
                                    1.       State Of Rajasthan, Through Principal                        Secretary,
                                             Department Of Home, Government Of                            Rajasthan
                                             Secretariat, Jaipur.
                                    2.       The Director General Of Police, Police Headquarters,
                                             Jaipur.
                                    3.       The Director General Of Police (Training)., Rajasthan,
                                             Jaipur.
                                    4.       The Inspector General Of Police, Jaipur Range Jaipur.
                                    5.       The Superintendent Of Police, Dausa.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Satya Pal Poshwal For Respondent(s) : Mr. Rupin Kala

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

petitioners, 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 /30

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