Rajasthan High Court - Jaipur
Mahaveer Pasad Meena vs U O I (Ministry Of Petroleum)Ors on 6 October, 2012
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR. O R D E R S.B. CIVIL WRIT PETITION NO.15434/2011. Mahaveer Prasad Meena Vs. Union of India & Ors. Date of Order :- October 6, 2012. HON'BLE MR.JUSTICE MOHAMMAD RAFIQ Shri Pushpendra Pandey for the petitioner. Shri K.Verma, Additional Government Counsel. ****** BY THE COURT:-
Learned counsel for respondent has informed the court that the entire selection process, which has been challenged in this writ petition, has now been finalized because no one was selected and the petitioner has no locus standi to challenge the advertisement dated 12/9/2011 (Ann.3) for appointment of Retail Outlet Dealership at Railawan, Tehsil Kishanganj, District Baran. Since the advertisement, which was questioned by the petitioner has resulted into failure of the selection process, this writ petition does not survive and the same is accordingly dismissed as having become infructuous. This however would not preclude the petitioner from filing fresh writ petition if and when necessity would arise.
(MOHAMMAD RAFIQ), J.
anil/46 All corrections made in the judgment/order have been incorporated in the judgment/order being e-mailed Anil Kumar Goyal Sr.P.A. Cum JW IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR.
O R D E R S.B. CIVIL MISC.STAY APPLICATION NO.14118/2011. IN S.B. CIVIL WRIT PETITION NO.15434/2011.
Mahaveer Prasad Meena Vs. Union of India & Ors.
Date of Order :- October 6, 2012.
HON'BLE MR.JUSTICE MOHAMMAD RAFIQ Shri Pushpendra Pandey for the petitioner.
Shri K.Verma, Additional Government Counsel. ****** BY THE COURT:-
Consequent upon dismissal of the petition itself, this stay application does not survive and the same is accordingly rejected.
(MOHAMMAD RAFIQ), J.
anil/46 All corrections made in the judgment/order have been incorporated in the judgment/order being e-mailed Anil Kumar Goyal Sr.P.A. Cum JW