Rajasthan High Court - Jaipur
Vijendra Kumar S/O Shri-Rawat Mal vs The Rajasthan Public Service ... on 26 November, 2018
Author: Alok Sharma
Bench: Alok Sharma
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No.25242/2018
1. Vijendra Kumar S/o Shri-Rawat Mal, Aged About 33
Years, R/o-Village-Regar Basti, Ward No-38, Churu,
District- Churu, (Raj.)
2. Subhash Chander S/o Shri-Bhadar Ram, Aged About 40
Years, R/o-Ward No-02, V.p.o-Kohalla, Hanumangarh,
District-Hanumangarh (Raj.).
3. Sarjit Singh S/o Shri-Jagdish Singh, Aged About 36 Years,
R/o-Village-Sonadi, Hanumangarh, District- Hanumangarh
(Raj.).
----Petitioners
Versus
1. The Rajasthan Public Service Commission Through Its
Secretary, Ajmer (Rajasthan).
2. The Secretary, Department Of Personnel, Secretariat,
Jaipur
3. The Director, Department Of Education (Collegiate
Branch), Directorate Of Education, Jaipur.
----Respondents
For Petitioner(s) : Mr.Vinod Jhajharia on behalf of Mr.Naveen Dhuwan.
HON'BLE MR. JUSTICE ALOK SHARMA Order 26/11/2018 Counsel for the petitioners submits that the present writ petition has become infructuous.
In view of the statement made by the counsel for the petitioner, the writ petition is dismissed as infructuous.
(ALOK SHARMA),J Karan/255 Powered by TCPDF (www.tcpdf.org)