Khem Chand Meena Son Sh. Brijlal Meena vs Chief Secretary State Of Rajasthan ...
2024 Latest Caselaw 6099 Raj/2

Rajasthan High Court

Khem Chand Meena Son Sh. Brijlal Meena vs Chief Secretary State Of Rajasthan ... on 9 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:42491]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 23899/2018

                                    Khem Chand Meena Son Sh. Brijlal Meena, Aged About 23 Years,
                                    Resident Of Village Post Kema Tehsil Nadoti Distt. Karauli (Raj.)
                                                                                                           ----Petitioner
                                                                           Versus
                                    1.         Chief Secretary State Of Rajasthan, Secretariat Jaipur
                                               Rajasthan.
                                    2.         Local Self Govt. Department, Jaipur Through Director And
                                               Joint Secretary.
                                    3.         Executive Officer, Nagar Nigam, Jaipur (Raj.)
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Rajesh Kumar Meena For Respondent(s) :

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/67

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