Mukesh Chand Meena vs State Education Departmentors ...
2023 Latest Caselaw 6760 Raj/2

Rajasthan High Court

Mukesh Chand Meena vs State Education Departmentors ... on 14 December, 2023

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2023:RJ-JP:39836]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 10424/2011

                                    Mukesh Chand Meena S/o Ratti Ram Meena, Sarapada Wale,
                                    Near Rambabu Ki Bagichi, Bharatpur Road, Mahwa, Distt. Dausa
                                    Raj. Worked As Vidyarthi Mitra At Govt. Secondary School,
                                    Bishanpura, Via Senthal, Tehsil And Distt. Dausa Raj.
                                                                                                              ----Petitioner
                                                                              Versus
                                    1.       State Of Rajasthan Through Principal Secretary, School
                                             And Sanskrit Education, Govt. Secretraiat, Jaipur
                                    2.       Director, Secondary Education, Rajasthan, Bikaner
                                    3.       The District Education Officer, Secondary Education,
                                             Dausa Raj.
                                    4.       Head Master, Govt. Secondary School, Bishanpura, Via
                                             Senthal, Tehsil And Distt. Dausa Raj.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. R.D. Meena For Respondent(s) :

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 statements 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 /333

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