Goverdhan Singh vs State (2023:Rj-Jp:39387)
2023 Latest Caselaw 6711 Raj/2

Rajasthan High Court

Goverdhan Singh vs State (2023:Rj-Jp:39387) on 13 December, 2023

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2023:RJ-JP:39387]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 5721/2006

                                    Goverdhan Singh S/o Shri Mali Ram age around 49 years, R/o
                                    Village & Post - Togar Akaln, Distt- Jhunjhunu, Rajasthan.
                                                                                                               ----Petitioner
                                                                              Versus
                                         1. State of Rajasthan Through Secretary Deptt. of Education,
                                           State Secreatoriate, Jaipur.
                                         2. Director, Secondary Education, Bikaner.
                                         3. Principal, Govt. Sr. Sec. School, Ranasar, Distt- Jhunjhunu.
                                         4. Distt. Education Officer, Jhunjhunu.
                                                                                                           ----Respondentws

For Petitioner(s) : Mr. Aditya Sharma for Mr. Satish Khandal For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

13/12/2023

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, all other

pending application/s, if any, also stand dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /80

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