Pooran Singh Gurjar S/O Shri Malla ... vs Registrar, University Of ...
2023 Latest Caselaw 3733 Raj/2

                                   [2023:RJ-JP:18274]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 13507/2020

                                   Pooran Singh Gurjar S/o Shri Malla Ram Gurjar, Aged About 41
                                   Years, R/o Village Upreda Post Baswa, District- Dausa,
                                   Rajasthan.
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       Registrar, University Of Rajasthan, J.l.n Marg, Jaipur,
                                            Rajasthan.
                                   2.       Director, Pandit Badri Parsad T.t. Collage, E-1, Ricco
                                            Industrial  Area   Kolana,   Bandikui,   District-Dausa,
                                            Rajasthan.
                                   3.       Principal, Pandit Badri Parsad T.t. Collage, E-1, Ricco
                                            Industrial   Area   Kolana,  Bandikui,    District-Dausa,
                                            Rajasthan
                                   4.       Commissioner Collage Education, Shiksha Sankul, J.l.n.
                                            Marg, Jaipur.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Bhawani Singh Shekhawat For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

18/08/2023

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.

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 /83

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