Rajasthan High Court - Jodhpur
Ex. Constable Dinesh Kumar Vishnoi vs Union Of India on 29 January, 2020
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Civil Writ Petition No. 17516/2018 Ex. Constable Dinesh Kumar Vishnoi
----Petitioner Versus Union Of India
----Respondent For Petitioner(s) : Mr. Vikas Bijarnia For Respondent(s) : Mr. Vivek Firoda JUSTICE DINESH MEHTA Order 29/01/2020 IA No.1/2020:
The application has been moved by respondent no.1, inter alia, stating that looking to the issue involved, the respondents nos.2 and 3 being Head of BSF are the only concerned parties, who are required to control the recruitment and Union of India through Home Department has no concern with the issue involved in the present writ petition.
For the reasons stated, the application is allowed. The respondent no.1 is deleted from the array of the respondents. The petitioner to file amended cause title within a week.
(DINESH MEHTA),J 57-CPGoyal/-
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