Rajendra Prasad Sharma S/O Late Shree ... vs The State Of Rajasthan ...
2024 Latest Caselaw 6228 Raj/2

Rajasthan High Court

Rajendra Prasad Sharma S/O Late Shree ... vs The State Of Rajasthan ... on 24 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:44856]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 13074/2024

                                    Rajendra Prasad Sharma S/o Late Shree Ramjilal Sharma, Aged
                                    About 58 Years, Resident Of Village Pachkui, P.s. Bahtukalan,
                                    Tehsil Kathumar, District Alwar, (Rajasthan) Currently Posted As
                                    Regional Forest Officer - First, Range Akbarpur, Bagh Pariyojana,
                                    Sariska, Alwar (Raj).
                                                                                                              ----Petitioner
                                                                            Versus
                                    1.         The   State     Of       Rajasthan,      Through          Secretary,   Forest
                                               Department, Government Secretariat, Jaipur (Raj).
                                    2.         Pradhan Mukhya Van Sanrakshak (HoFF), Aranya Bhawan,
                                               Jaipur (Raj).
                                                                                                          ----Respondents

For Petitioner(s) : Mr. Hemant Gajraj For Respondent(s) : Mr. Rahul Lodha, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

24/10/2024

Learned counsel for the respondents undertakes disposal of

the appeal preferred by the petitioner against the adverse entries

in the ACR for the year 2012-2013 within a period of sixty days

from the date of communication of this order.

Learned counsel for the petitioner prays for disposal of the

writ petition in terms thereof.

Ordered accordingly.

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

(MAHENDAR KUMAR GOYAL),J

Manish/64

Powered by TCPDF (www.tcpdf.org)