Birbal S/O Sh. Mungaram vs State Of Rajasthan (2024:Rj-Jp:42371)
2024 Latest Caselaw 6055 Raj/2

Rajasthan High Court

Birbal S/O Sh. Mungaram vs State Of Rajasthan (2024:Rj-Jp:42371) on 8 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:42371]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 14923/2020

Birbal S/o Sh. Mungaram, Aged About 63 Years, R/o Puranabas,
Tehsil Neemkathana District Sikar (Raj.)
                                                                         ----Petitioner
                                         Versus
1.       State       Of    Rajasthan,          Through          Principal    Secretary,
         Department           Of      Urban         Development,            Government
         Secretariat, Jaipur.
2.       Director, Local Self Bodies, Near Civil Line, Jaipur (Raj.)
3.       Commissioner, Nagar Parishad, Sikar (Raj.)
4.       The District Collector, Sikar District Sikar (Raj.)
                                                                      ----Respondents


For Petitioner(s)              :     None present
For Respondent(s)              :     Mr. G.S. Gill, AAG with
                                     Mr. S.P. Singh Rajawat, Assistant GC



       HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

                               Judgment / Order

08/10/2024

      On last date, i.e., 24.09.2024, following order was passed:-


                     "This writ petition is filed for payment
            of retiral dues.
                     Inviting attention of this Court towards
            the contents of the reply filed by them,
            learned counsel for the respondents submits
            that the petitioner has been paid all his
            retiral dues and this writ petition is rendered
            infructuous.
                     None for the petitioner even in second
            round to rebut the aforesaid statement.




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                                    [2024:RJ-JP:42371]                         (2 of 2)                       [CW-14923/2020]


                                                However, in the interest of justice, he is
                                                granted one more opportunity to do so.
                                                        In view thereof, list the matter on
                                                08.10.2024 at 2:00 pm."

                                         Today also, none appears for the petitioner.

In view thereof, taking into consideration the contentions

advanced by the learned counsel for the respondents on

24.09.2024, this writ petition is dismissed as infructuous.

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

(MAHENDAR KUMAR GOYAL),J

Manish/150

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