Ms. Raveena Bai D/O Deshraj Singh vs The Principal Secretary, School ...
2023 Latest Caselaw 3514 Raj/2

[2023:RJ-JP:17718]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 15022/2019

Ms. Raveena Bai D/o Deshraj Singh, Aged About 15 Years,
Resident Of Gram Panchayat Norangabad, Tehsil Hindon City,
District Karoli (Rajasthan) Minor Through Her Father Mr. Deshraj
Singh S/o Shri Kanhaiya Ram Aged About 38 Years Resident Of
Gram Panchayat Norangabad, Post Norangabad, Tehsil Hindon
City, District Karauli (Rajasthan).
                                                                           ----Petitioner
                                           Versus
1.       The Principal Secretary, School Education Department,
         Government Secretariat, Jaipur (Rajasthan).
2.       The Primary Education Department Through Its Director,
         Primary Education, Bikaner (Rajathan).
3.       The Office Of Co-Ordinator, Pre D.el.ed. Exam. And
         Registrar,         Deptl.      Exams.        (Edu.)       Rajasthan,    Bikaner
         Through        The          Co-Ordinator         Cum       Registrar,   Bikaner
         (Rajasthan).
                                                                        ----Respondents

For Petitioner(s) : Mr. Tej Singh Gurjar For Respondent(s) : Mr. Chiranji Lal Saini, AAG

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

14/08/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

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

the present writ petition is dismissed as having become

infructuous.

[2023:RJ-JP:17718] (2 of 2) [CW-15022/2019]

Since the main petition has been dismissed, the stay

application and all other pending application/s, if any, also stands

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /221

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