Madan Lal Nagar vs District Programme Coordinator ...
2024 Latest Caselaw 6125 Raj/2

Rajasthan High Court

Madan Lal Nagar vs District Programme Coordinator ... on 15 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:43215]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 11133/2008

Madanlal Nagar Son Of Shri Bhawani Ram, aged 24 years,
resident of Biriya Khedi Kala, Gram Panchayat Teetarwala,
Panchayat Samiti Jhalarapatan, District Jhalawar, Raj.
                                                                    ----Petitioner
                                     Versus
District Programme Coordinator (E.G.S.) And District Collector,
Jhalawar, Rajasthan.
                                                                  ----Respondent


For Petitioner(s)          :     None present
For Respondent(s)          :     Mr. Sanjay Bharati, DGC



       HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

                           Judgment / Order

15/10/2024

      On last date, i.e., 08.10.2024, following order was passed:-


                "Matter pertains to denial of appointment
          to the petitioner to the post of Assistant
          Secretary Gram Panchayat, Teetarwala.
                Learned     counsel        for    the     respondent,
          inviting attention of this Court towards the
          contents of the reply filed by him, would
          submit that the interview committee formed a
          panel of candidates for appointment to the
          aforesaid post wherein, name of the petitioner
          figured at serial no.3 and the candidate at
          serial no.1 was extended appointment. He,
          therefore, prays for dismissal of the writ
          petition.




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                                    [2024:RJ-JP:43215]                       (2 of 2)                    [CW-11133/2008]


                                                       None for the petitioner. However, in the
                                                interest of justice, he is granted one more
                                                opportunity to present his case.

                                                       List the matter on 15.10.2024 at 2:00

                                                pm."

                                         Today also, none appears for the petitioner.

In view thereof, this civil writ petition is dismissed for non-

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

of.

(MAHENDAR KUMAR GOYAL),J

Manish/139

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