Sunday, 10, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Bhupendra Choudhary S/O Shri Jora Ram vs State Of Rajasthan (2024:Rj-Jp:42492)
2024 Latest Caselaw 6092 Raj/2

Citation : 2024 Latest Caselaw 6092 Raj/2
Judgement Date : 9 October, 2024

Rajasthan High Court

Bhupendra Choudhary S/O Shri Jora Ram vs State Of Rajasthan (2024:Rj-Jp:42492) on 9 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:42492]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 25948/2018

                                    Bhupendra Choudhary S/o Shri Jora Ram, Aged About 23 Years,
                                    R/o    151,        Roop     Nagar,       Paota       C     Road,      Jodhpur-342001
                                    (Rajasthan).
                                                                                                             ----Petitioner
                                                                             Versus
                                    1.         State    Of     Rajasthan,          Through          Principal   Secretary,
                                               Department Of Personnel Secretariat, Government Of
                                               Rajasthan, Jaipur.
                                    2.         Rajasthan Public Service Commission, Ajmer Through Its
                                               Secretary.
                                                                                                          ----Respondents

For Petitioner(s) : Mr. Ankit Kumar for Mr. Shovit Jhajharia For Respondent(s) : Mr. Mirza Faisal Baig

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

09/10/2024

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/68

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter