Rajasthan High Court - Jaipur
Jamuna Prasad vs U O I And Ors on 3 November, 2017
Author: Ajay Rastogi
Bench: Ajay Rastogi
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
D.B. Writ Review No. 18 / 2017
Jamuna Prasad, Son of Late Shri Sukh Ram, Aged About 61 Years,
52/2, Secotr 5, Pratap Nagar, Sanganer, Jaipur (Retired As S.O.E.
Under the Directorate of Construction Services & Estate
Management, Mumbai)
----Petitioner
Versus
1. Union of India Through the Chairman, Atomic Energy
Commission & Secretary to The Government of India, Department
of Atomic Energy, Anu Shakti Bhawan, Chhatrapati Shivaji Maharaj
Marg, Mumbai-400 001
2. The Director, Atomic Minerals Directorate for Exploration and
Research, Department of Atomic Energy, 1-10-153-156, Begum
Pet, Hyderabad- 500 016
3. The Regional Director, Atomic Minerals Directorate for
Exploaration and Research, Western Region, Department of Atomic
Energy, Sector 5 Extension, Pratap Nagar, Sanganer, Jaipur- 302
033
4. Central Administrative Tribunal, Jaipur Bench, Jaipur Through
Its Registrar, Sahkar Marg, Jaipur
----Respondents
_____________________________________________________ For Petitioner(s) : Mr. Mahendra Shah, Adv. For Respondent(s) : -
_____________________________________________________ HON'BLE MR. JUSTICE AJAY RASTOGI HON'BLE MR. JUSTICE DINESH CHANDRA SOMANI Order 03/11/2017 We have heard learned counsel for the review petitioner and find no apparent error on the face of record, which may call for our interference.
Consequently, the instant review petition, having no substance, stands dismissed. (DINESH CHANDRA SOMANI)J. (AJAY RASTOGI)J. Manish/1