Kumari Rinik vs R P S C Ajmer Andanr (2023:Rj-Jp:39595)
2023 Latest Caselaw 6747 Raj/2

Rajasthan High Court

Kumari Rinik vs R P S C Ajmer Andanr (2023:Rj-Jp:39595) on 14 December, 2023

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2023:RJ-JP:39595]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 14082/2010

                                    Kumari Rinki daughter of Shri Bhagat Singh, aged about 19
                                    years and three months, resident of Deeg district Bharatpur.

                                                                                                              ----Petitioner
                                                                              Versus
                                         1. Rajasthan          Public      Service        Commission,         through    its
                                           Secretary, Ajmer.
                                         2. State     of   Rajasthan           through        its    Principal   Secretary,
                                           Education Department, Government Secretariat, Jaipur.

                                                                                                           ----Respondents

For Petitioner(s) : Mr. Ashok Bansal For Respondent(s) : Mr. S.N. Kumawat Mr. Ashish Kumar

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

14/12/2023

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 /164

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