Gopal Sharma vs State Local Self Departmentors ...
2024 Latest Caselaw 6109 Raj/2

Rajasthan High Court

Gopal Sharma vs State Local Self Departmentors ... on 10 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:42810]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 14320/2011

                                    Gopal Sharma S/o Late Shri Kalyan Sahai Sharma, aged about
                                    58 years, resident of H.no. 3695, Babu Ka Tiba Ka Rasta, Glata
                                    Road, Jaipur, Presently Posted As Executive Officer At Nagar
                                    Palika Bhindar Udaipur
                                                                                                        ----Petitioner
                                                                        Versus
                                    1.      The State Of Rajasthan Through Chief Secretary
                                    2.      The     Secretary,     Local      Self      Department,       Rajasthan,
                                            Secretariat, Jaipur
                                    3.      The Director, Local Self Department, Rajasthan, 22
                                            Godown, Jaipur
                                    4.      The Dy. Director (Regional), Local Self Department,
                                            Udaipur Raj.
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Yogesh Pujari For Respondent(s) : Mr. Neeraj Batra, GC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

10/10/2024

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/169

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