Rajasthan High Court - Jodhpur
Sukhpal Singh vs The State Of Rajasthan ... on 25 January, 2024
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
[2024:RJ-JD:3952] (1 of 2) [CW-15381/2022]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 15381/2022
Sukhpal Singh S/o Shri Amarjeet Singh, Aged About 33 Years,
Resident Of Chak 3Y, Sri Ganganagar.
----Petitioner
Versus
1. The State Of Rajasthan, Through The Principal Secretary,
Department Of Information, Technology And
Communication, Govt. Of Rajasthan, Jaipur.
2. The Director (Technology) And Paden Joint Secretary,
Department Of Information, Technology And
Communication Department, Govt. Of Rajasthan, C-
Scheme, Jaipur.
3. The Joint Director, System Analyst, District Headquarter,
Department Of Information Technology, Sri Ganganagar.
4. Rajesh Kumar S/o Shri Kishori Lal, Before Transferring
The Impugned Order Dated 16.09.2022 Posted At
Information And Technology Department, Municipality,
Chapar, Churu.
5. Vivek Sharma, Informatic Assistant, Working In The
District Office Of Information Technology And Tele
Communication Department, Sri Ganganagar.
6. Smt. Babita Swami, Informatic Assistant, Working In The
District Office Of Information Technology And Tele
Communication Department, Sri Ganganagar.
7. Smt. Rohini Lahoti, Informatic Assistant, Working In The
District Office Of Information Technology And Tele
Communication Department, Sri Ganganagar.
----Respondents
For Petitioner(s) : Ms. Sonika Poonia for D.S. Thind
For Respondent(s) :
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 25/01/2024 (Downloaded on 30/01/2024 at 08:36:42 PM) [2024:RJ-JD:3952] (2 of 2) [CW-15381/2022] Learned counsel for the petitioner submits that the present petition has become infructuous.
Consequently, the present petition is dismissed as having become infructuous. All pending applications, if any, stand disposed of.
(DR.PUSHPENDRA SINGH BHATI), J. 392-devrajP/-
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