Bhupendra Singh Son Of Shri Kartar Singh vs State Of Rajasthan (2024:Rj-Jp:43897)
2024 Latest Caselaw 6336 Raj/2

Rajasthan High Court

Bhupendra Singh Son Of Shri Kartar Singh vs State Of Rajasthan (2024:Rj-Jp:43897) on 19 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:43897]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 3359/2023
                                    Bhupendra Singh Son Of Shri Kartar Singh, Aged About 26
                                    Years, Resident Of Village Naswara, Post Halena, Tehsil Weir,
                                    District Bharatpur (Raj.)
                                                                                                                ----Petitioner
                                                                             Versus
                                    1.      State Of Rajasthan, Through Its Principal Secretary,
                                            Department Of Local Self Government, Secretariat, Jaipur
                                            (Raj.)
                                    2.      Secretary, Rajasthan Service Selection Board, Rajasthan
                                            State   Agriculture   Managing    Institution  Campus,
                                            Durgapura, Jaipur (Raj.)
                                    3.      President, Rajasthan Service Selection Board, Rajasthan
                                            State   Agriculture   Managing    Institution  Campus,
                                            Durgapura, Jaipur (Raj.)
                                                                                                           ----Respondents


                                   For Petitioner(s)               :     None present
                                   For Respondent(s)               :     Mr. G.S. Gill, AAG with
                                                                         Mr. Manoj Kumar


                                       HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
                                                     Judgment / Order
                                   19/10/2024

                                         On last date, i.e., 17.10.2024, following order was passed:-


                                                  "Detag this file from the bunch of writ
                                            petitions.
                                                  None for the petitioner. However, in the
                                            interest     of     justice,      he     is   granted         one    more
                                            opportunity to present his case.
                                                  List the matter on 19.10.2024 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/354

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