Vandana vs State Of Rajasthan
2022 Latest Caselaw 4017 Raj

(1 of 1) [CW-10854/2020]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10854/2020

Vandana D/o Shri Murari Lal, Aged About 27 Years, R/o Ajmeri Gate, Post Didwana, District Nagaur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Secondary Education, Government Of Rajasthan, Bikaner (Raj.).

2. The Rajasthan Public Service Commission, Through Secretary, Ajmer (Raj.).

3. The Deputy Secretary, Rajasthan Public Service Commission, Ajmer (Raj.).

4. The Director, Secondary Education, Rajasthan, Bikaner (Raj.).

                                                                                                        ----Respondents


                                   For Petitioner(s)             :     None present
                                   For Respondent(s)             :

HON'BLE MR. JUSTICE ARUN BHANSALI

Judgment / Order

14/03/2022

None has appeared for the petitioner even in the second

round.

It appears that the petitioner has no interest in petition as

the petition was filed way back on 14.10.2020 and so far notices

have not been issued in the matter.

Consequently, the petition is dismissed for non-prosecution.

(ARUN BHANSALI),J 1-MMA/-

Powered by TCPDF (www.tcpdf.org)