Mahesh Kumar Karwal vs State Home Departmentanr ...
2024 Latest Caselaw 6213 Raj/2

Rajasthan High Court

Mahesh Kumar Karwal vs State Home Departmentanr ... on 22 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:44277]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 9494/2014

                                    Mahesh Kumar Karwal Son Of Shri Sharwan Kumar Karwal, aged
                                    about 29 years, resident of Village Bagriyan Ki Dhani, Tehsil
                                    Dantaramgarh, District Sikar Raj. - 332710
                                                                                                         ----Petitioner
                                                                       Versus
                                    1.      State Of Rajasthan Through Principal Secretary, Home
                                            Department, Govt. Secretariat, Jaipur Raj.
                                    2.      Secretary, Rajasthan Public Service Commission, Ajmer
                                            Raj.
                                                                                                    ----Non-Petitioners


                                   For Petitioner(s)         :     Mr. Ghanshyam Sharma
                                   For Respondent(s)         :     Mr. Bhuwnesh Sharma, AAG with

Mr. Parth Sharma Mr. Dilip Singh Shekhawat

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

22/10/2024

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/207

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