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Fareeda Bhati vs State Of Rajasthan
2021 Latest Caselaw 17545 Raj

Citation : 2021 Latest Caselaw 17545 Raj
Judgement Date : 23 November, 2021

Rajasthan High Court - Jodhpur
Fareeda Bhati vs State Of Rajasthan on 23 November, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10998/2018

Smt. Fareeda Bhati W/o Shri Rashid Ali, Aged About 39 Years, Presently Working As- Principal At Government Secondary School, Pnachayat Samiti Luni, Jodhpur (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Thorugh The Secretary, Secondary Education Department, Jaipur.

2. The Director, Secondary Education, Rajasthan, Bikaner.

3. The District Education Officer, Secondary Education, Jodhpur.

----Respondents

For Petitioner(s) : Mr. N.M. Vyas

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

23/11/2021

Learned counsel for the petitioner has submitted that

this writ petition has rendered infructuous.

Hence, this writ petition is dismissed as having

become infructuous.

(VIJAY BISHNOI),J

73-msrathore/-

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