Citation : 2023 Latest Caselaw 3133 Raj/2
Judgement Date : 4 August, 2023
[2023:RJ-JP:16731]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 17630/2017
Rekha Kumari D/o Shri Balram Singh, R/o Sogar, Tehsil Kumher,
Distt. Bharatpur Raj..
----Petitioner
Versus
1. The State Of Rajasthan Through Its Principal Secretary,
Rural Development And Panchayati Raj Depart,
Secretariat, Jaipur Raj.
2. The Deputy Secretary To The Government Administration
Ist Panchayat Raj Elementary Education, Secretariat,
Jaipur.
3. The Chief Executive Officer, Zila Parishad, Dholpur, Distt.
Dholpur Raj..
----Respondents
For Petitioner(s) : None present For Respondent(s) :
HON'BLE MR. JUSTICE GANESH RAM MEENA
Judgment / Order
04/08/2023
No one has put in appearance on behalf of the petitioner in
the second round also.
Therefore, the present writ petition is dismissed for non-
prosecution.
Since the main petition has been dismissed for non-
prosecution, stay application and all other pending application/s, if
any, also stands dismissed.
(GANESH RAM MEENA),J
ARTI SHARMA/24
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