Savita Bai Meena vs R P S C Ajmer And Anr (2023:Rj-Jp:39690)
2023 Latest Caselaw 6761 Raj/2

Rajasthan High Court

Savita Bai Meena vs R P S C Ajmer And Anr (2023:Rj-Jp:39690) on 14 December, 2023

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2023:RJ-JP:39690]

                                           ,HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 11040/2011

                                    Savitri Bai Meena Daughter Of Shri Bajrang Lal Meena, resident
                                    of V & P Karnawar, Tehsil Baswa, District Dausa Raj.
                                                                                                                ----Petitioner
                                                                              Versus
                                    1.       Rajasthan Public Service Commission, Rajasthan, Ajmer
                                             Through Its Secretary.
                                    2.       State      Of       Rajasthan          Through         Director,     Secondary
                                             Education, Rajasthan, Bikaner.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Ajay Gupta For Respondent(s) : Mr. Ashish Kumar Mr. S.N. Kumawat, AAG

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 /170

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