Neelmani Gurjar W/O Shri Mahendra ... vs The State Of Rajasthan ...
2023 Latest Caselaw 3128 Raj/2

                                   [2023:RJ-JP:16633]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 15758/2018

                                   Neelmani Gurjar W/o Shri Mahendra Singh, Aged About 52
                                   Years, R/o Pandey Mohalla, Deeg, District Bharatpur
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       The State Of Rajasthan, Through The Principal Secretary,
                                            Department Of Finance, Secretariat, Jaipur
                                   2.       The State Of Rajasthan Through The Principal Secretary,
                                            Department Of School Education, Secretariat, Jaipur
                                   3.       The Director, Directorate Of Secondary Education, Bikaner

                                   4.       The Deputy Director, Office Of Deputy Director, Secondary
                                            Education, Bharatpur
                                   5.       The Principal, K.l. Joshi Government Senior Secondary
                                            School, Deeg District Bharatpur
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Krishna Verma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA Judgment / Order

04/08/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

In view of the statement made by counsel for the petitioner,

the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed as having

become infructuous, all other pending application/s, if any, also

stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA/132

Powered by TCPDF (www.tcpdf.org)