Rajasthan High Court - Jaipur
State Of Raj And Ors vs Pawan Kumar Sharma &Anr; on 3 March, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B.Civil Writ Petition No. 4697 / 2008
1. State of Rajasthan Through Commissioner, Rural Development
and Panchayati Raj Department, Rajasthan, Jaipur
2. Chief Executive Officer, Zila Parishad, Sri Ganganagar
3. Vikas Adhikari, Panchayat Samiti Anoopgarh, Distt. Sri
Ganganagar
----Petitioners
Versus
1. Pawan Kumar Sharma Son of Shri Chiranjivi Sharma, 82 H
Block , Shri Vijay Nagar, Distt. Sri Ganganagar
2. Rajasthan Civil Services Appellate Tribunal, Through Its
Ragistrar, Jaipur
----Respondents
_____________________________________________________
For Petitioner(s) : None present for the petitioner.
For Respondent(s) :
_____________________________________________________ HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA Judgment 03/03/2017 None is present on behalf of the petitioners. Hence, the present petition is dismissed for default.
(KANWALJIT SINGH AHLUWALIA)J. Mak/-