Bhawani Shankar Swami S/O Bajrang Lal ... vs State Of Rajasthan (2024:Rj-Jp:37091)
2024 Latest Caselaw 5675 Raj/2

Rajasthan High Court

Bhawani Shankar Swami S/O Bajrang Lal ... vs State Of Rajasthan (2024:Rj-Jp:37091) on 4 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:37091]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                         S.B. Civil Writ Petition No. 18/2019

                                    Bhawani Shankar Swami S/o Bajrang Lal Swami, Aged About 26
                                    Years, R/o Natthusar Gate Ke Bahar, Near Lali Mai Park, Bikaner,
                                    Rajasthan.
                                                                                                              ----Petitioner
                                                                            Versus
                                    1.         State    Of   Rajasthan,         Through         Its      Principal   Finance
                                               Secretary, Secretariat, Rajasthan, Jaipur.
                                    2.         The     Director,       Treasury      And      Accounts        Department,
                                               Rajasthan, Jaipur.
                                    3.         Rajasthan      Public      Service        Commission           Through    Its
                                               Secretary, Ajmer.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini with Mr. Aamir Khan For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

04/09/2024

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/66

Powered by TCPDF (www.tcpdf.org)