State Of Rajasthan vs Praveen Kumar Yadav Son Of Shri ...
2022 Latest Caselaw 7702 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      D.B. Special Appeal Writ No. 740/2020

                                    1.       State     Of   Rajasthan,         Through         Secretary,   Secondary
                                             Education Department, Government Of Rajasthan, Govt.
                                             Secretariat, Jaipur.
                                    2.       The Director, Secondary Education Department, Bikaner
                                             And At Shiksha Sankul, Jaipur.
                                    3.       The Chief District Education Officer, Secondary Education
                                             Department, Alwar.
                                    4.       The Chief Block Education Officer (CBEO), Mundawar,
                                             Alwar.
                                                                                                         ----Appellants
                                                                           Versus
                                    Praveen Kumar Yadav Son Of Shri Sarjeet Singh Yadav, Aged
                                    About 41 Years, Resident Of VPO Sanoli, Mundawar, District
                                    Alwar- 301714.
                                                                                                        ----Respondent

For Appellant(s) : Mr. Ganesh Meena, AAG For Respondent(s) : Mr. Bhrigu Sharma, Advocate

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MRS. JUSTICE SHUBHA MEHTA

Judgment / Order

08/12/2022

Learned Additional Advocate General submits that this

appeal has been rendered infructuous as the writ petition has

been finally disposed off.

Accordingly, the appeal is disposed off as having been

rendered infructuous.

(SHUBHA MEHTA),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /109

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