Mahendra Singh vs State Of Raj And Anr (2024:Rj-Jp:42105)
2024 Latest Caselaw 6045 Raj/2

Rajasthan High Court

Mahendra Singh vs State Of Raj And Anr (2024:Rj-Jp:42105) on 7 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:42105]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                        S.B. Civil Writ Petition No. 674/2008

                                    Mahendra Singh S/o Shri Jagmal Singh, aged about 38 years,
                                    R/o Kankra Barrod, Tehsil Behror, District Alwar (Raj.)
                                                                                                           ----Petitioner
                                                                           Versus
                                    1. The State of Rajasthan through its Commissioner, Elementary
                                    Education, Lalgarh Palace, Bikaner (Raj.)
                                    2. The Rajasthan Public Service Commission, Ajmer through its
                                    Secretary
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Dharamveer Tholia For Respondent(s) : Mr. Gopal Krishan, AGC Mr. Imran Khan

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

07/10/2024

Learned counsel for the petitioner submits that this civil writ

petition is rendered infructuous.

The civil writ petition is dismissed accordingly. Pending

application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/221

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