Vandana Saini vs State Of Raj Andors (2023:Rj-Jp:39596)
2023 Latest Caselaw 6748 Raj/2

Citation : 2023 Latest Caselaw 6748 Raj/2
Judgement Date : 14 December, 2023

Rajasthan High Court

Vandana Saini vs State Of Raj Andors (2023:Rj-Jp:39596) on 14 December, 2023

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2023:RJ-JP:39596]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 320/2011

                                    Vandana Saini daughter of Shri Babu Lal Saini, aged about 21
                                    years, resident of Near City Public School, Court Road, Alwar
                                    (Rajasthan).
                                                                                                              ----Petitioner
                                                                              Versus
                                         1. The   State        of   Rajasthan         through       Secretary    Education
                                           Department, Secretariat, Jaipur (Rajasthan).
                                         2. The Rajasthan Public Service Commission through its
                                           Secretary, Ajmer.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Shanker Lal for Mr. G.L. Sharma 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