Megha vs The State Of Rajasthan ...
2023 Latest Caselaw 10437 Raj

Rajasthan High Court - Jodhpur

Megha vs The State Of Rajasthan ... on 5 December, 2023

[2023:RJ-JD:42491]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 12606/2018

Megha D/o Shri Rakesh Sharma, Aged About 24 Years, Ghikara
Road, Near Brahmkumari Ashram, Ward No. 3, Hari Nagar, Distt.
Charkhi Dadri (Haryana)
                                                                          ----Petitioner
                                        Versus
1.        The State Of Rajasthan, Education Department Through
          Its Secretary, Jaipur
2.        Director Primary Education, Bikaner (Raj.)
3.        Distt. Education Officer (Elementary), Bikaner (Raj.)
                                                                     ----Respondents


For Petitioner(s)             :     None present
For Respondent(s)             :     Mr Dinesh Ojha for Mr P.R. Singh



                   HON'BLE MR. JUSTICE ARUN MONGA

Judgment / Order (oral)

05/12/2023

1. The petition was filed in the year 2018, seeking following

relief:

i) The respondents may kindly be directed to accept the candidature of the petitioner through offline application form.

ii) The respondents may kindly be directed to provide appointment to the petitioner, if she is found otherwise eligible for the post advertised.

iii) Any other order favourable to the petitioner may also be passed.

2. When called for hearing today, there is no representation on

behalf of the petitioner.

3. It appears that owing to interim order dated 21.08.2018 by

which the petitioner was allowed to participate provisionally in the

[2023:RJ-JD:42491] (2 of 2) [CW-12606/2018]

selection process undertaken pursuant to advertisement dated

31.07.2018, further relief sought by the petitioner has been

rendered infructuous by sheer passage of time, or otherwise, the

petitioner has lost interest to pursue her case as she may have

moved on in life for greener pastures.

4. Be that as it may, the petition is dismissed for non-

prosecution, with liberty to revive the proceedings if any cause

survives.

(ARUN MONGA),J 112-MMA/-

Powered by TCPDF (www.tcpdf.org)