State Of Raj And Anr vs Dr Abdul Hamid Andors ...
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Rajasthan High Court

State Of Raj And Anr vs Dr Abdul Hamid Andors ... on 10 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:38460]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 4976/2016

                                    1.         State Of Rajasthan Through Its Secretary To The
                                               Government, Department Of Higher Education, Grade-III,
                                               Rajasthan, Secretariat, Jaipur
                                    2.         Commissioner, Department Of College Education, Shiksha
                                               Sankul, Near Mahaveer Park, Jln Marg, Jaipur
                                                                                        ----Petitioners/Defendants
                                                                         Versus
                                    1.         Dr. Abdul Hamid S/o Late Shri Amir Mohammad, 132,
                                               Sanjay Nagar, Opposite Gulzar Masjid, Joshi Marg,
                                               Jhotwara
                                                                              Respondent/Appellant

2. Director Pension, Jyoti Marg, Jaipur

3. Principle, Government S.d. College, Beawar, Ajmer

4. Principle, Government College, Kota

----Proforma Respondents

For Petitioner(s) : Mr. Aditya Singh, DGC For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

10/09/2024

Learned counsel for the petitioners submits that since, the

order impugned dated 22.10.2014 passed by the learned Civil

Services Appellate Tribunal, Rajasthan, Jaipur, stands complied

with, this 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/18

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