Ram Chandra Singh vs Rpsc Ajmer (2024:Rj-Jp:41332)
2024 Latest Caselaw 6014 Raj/2

Rajasthan High Court

Ram Chandra Singh vs Rpsc Ajmer (2024:Rj-Jp:41332) on 27 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:41332]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 2488/2014

                                    Ram Chander Singh S/o Dalu Ram, aged about 41 years, R/o
                                    Village And Post Dugoli, District Sikar.
                                                                                                      ----Petitioner
                                                                       Versus
                                    Rajasthan Public Service Commission Through Its Secretary,
                                    Ajmer.
                                                                                                    ----Respondent

Connected With S.B. Civil Writ Petition No. 2103/2014

1. Rajendra Kumar Sharma S/o Murlidhar Sharma, aged about 29 years, R/o B-290, Mahesh Nagar, Near Indian Combridge School, Jaipur.

2. Anugya D/o Arvind Kumar, aged about 26 years, R/o 69/170, V.t. Road, Mansarovar, Jaipur.

3. Urmila Meena D/o Somoti Ram Meena, aged about 40 years, C-92, J.P.colony, Tonk Phatak, Jaipur.

4. Nidhi D/o Harphool Singh Dhaka, aged about 33 years, R/o 91, Bhartendu Nagar, Khatipura, Jaipur.

----Petitioners Versus Rajasthan Public Service Commission Through Its Secretary, Ajmer.

----Respondent

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

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 27/09/2024

Learned counsel for the petitioners submits that these civil

writ petitions are rendered infructuous.

The civil writ petitions are dismissed accordingly. Pending

application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/52-53

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