Abhishek Mishra Son Of Shri Madhusudan ... vs State Of Rajasthan (2024:Rj-Jp:43452)
2024 Latest Caselaw 6149 Raj/2

Rajasthan High Court

Abhishek Mishra Son Of Shri Madhusudan ... vs State Of Rajasthan (2024:Rj-Jp:43452) on 17 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:43452]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                        S.B. Civil Writ Petition No. 578/2022

                                    Abhishek Mishra Son Of Shri Madhusudan Sharma, Aged About
                                    30 Years, Resident Of Village And Post Khirni, Malarna Doongar,
                                    District Sawai Madhopur (Raj.)
                                                                                                           ----Petitioner
                                                                           Versus
                                    1.      State Of Rajasthan, Through Its Secretary, Department Of
                                            Personnel, Government Secretariat, Jaipur (Raj.)
                                    2.      President, Rajasthan Subordinate And Ministerial Service
                                            Selection      Board,       Rajasthan,         Agriculture     Management
                                            Institute Campus, Durgapura, Jaipur (Raj.)
                                    3.      Secretary, Rajasthan Subordinate And Ministerial Service
                                            Selection      Board,       Rajasthan,         Agriculture     Management
                                            Institute Campus, Durgapura, Jaipur (Raj.)
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Ghanshyam Maharda for Mr. Parmanand Paliwal For Respondent(s) : Mr. Narendra Singh Chaudhary

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

17/10/2024

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/180

Powered by TCPDF (www.tcpdf.org)