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Suresh Singh vs State Home Departmentanr Ors ...
2024 Latest Caselaw 2154 Raj/2

Citation : 2024 Latest Caselaw 2154 Raj/2
Judgement Date : 20 March, 2024

Rajasthan High Court

Suresh Singh vs State Home Departmentanr Ors ... on 20 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:13994]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 10994/2012

                                   Suresh Singh so Shri Narayan Singh Rajput, aged about 60
                                   years, Ro Village and post Mandrayal, tehsil Mandrayal, district
                                   Karauli retired from ASI Raj. Police
                                                                                                        ----Petitioner
                                                                        Versus
                                       1. The    State   of    Rajasthan         through        principal   secretary,
                                          department of Home, Secretariat, Jaipur.
                                       2. The Inspector General of Police, range Bharatpur (Raj.)
                                       3. The Director, department of Pension, directorate, Jaipur.
                                       4. The Superintendent of Police, district Karauli Raj.
                                                                                                     ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

20/03/2024

No one has put in appearance on behalf of the petitioner

even in the second round.

Therefore, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed for non-

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

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /277

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