Dheeraj Kumar Pareek Son Of Shri Om ... vs State Of Rajasthan (2024:Rj-Jp:38165)
2024 Latest Caselaw 5745 Raj/2

Rajasthan High Court

Dheeraj Kumar Pareek Son Of Shri Om ... vs State Of Rajasthan (2024:Rj-Jp:38165) on 9 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:38165]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                        S.B. Civil Writ Petition No. 2181/2021

                                    Dheeraj Kumar Pareek Son Of Shri Om Prakash Pareek, Aged
                                    About 37 Years, Resident Of Rishabh Colony, Dilwara Road,
                                    Beawer, District Ajmer (Raj.).
                                                                                                           ----Petitioner
                                                                           Versus
                                    1.         State Of Rajasthan, Through Principal Secretary To The
                                               Government, Higher Education Department, Government
                                               Of Rajasthan, Government Secretariat, Jaipur (Raj.)
                                    2.         Commissioner,         College       Education,           Government    Of
                                               Rajasthan, Siksha Sankul, Jaipur (Raj.)
                                    3.         Principal, Government College, Beawer, District Ajmer
                                               (Raj.)
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Mahendra Verma for Mr. Dinesh Yadav For Respondent(s) : Mr. Aditya Singh, DGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

09/09/2024

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/16

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