Dr. Ashok Kumar Verma S/O N.L. Verma vs The State Of Rajasthan ...
2024 Latest Caselaw 5763 Raj/2

Rajasthan High Court

Dr. Ashok Kumar Verma S/O N.L. Verma vs The State Of Rajasthan ... on 11 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:38549]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                         S.B. Civil Writ Petition No. 3410/2021

                                    Dr. Ashok Kumar Verma S/o N.l. Verma, Aged About 58 Years,
                                    R/o Defence Colony, Bhawatipura Road, Dholpur (Raj.) Presently
                                    Working As An Associate Professor (Physics) At Govt. College
                                    Bari (Under Working Arrangement), District Dholpur (Raj.)
                                                                                                            ----Petitioner
                                                                            Versus
                                    1.         The State Of Rajasthan, Through Secretary, Department
                                               Of Higher Education, Govt. Of Rajasthan, Secretariat,
                                               Jaipur.
                                    2.         The Commissioner, College Education, Jln Marg, Shiksha
                                               Sankul, Jaipur.
                                    3.         The Joint Director, Department Of Human Resource
                                               (HRD), College Education, Rajasthan, Jaipur.
                                                                                                         ----Respondents

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

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

11/09/2024

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/48

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