Mamta Kumari Gahanoliaandanr vs State Education Departmentors ...
2023 Latest Caselaw 6766 Raj/2

Rajasthan High Court

Mamta Kumari Gahanoliaandanr vs State Education Departmentors ... on 14 December, 2023

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2023:RJ-JP:39578]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 6536/2015

      1. Mamta Kumari Gahanolia D/o Bhola Ram Ghanolia, aged
        about 26 years, resident of Ward No. 16, Village & Post
        Bara Gaon, Tehsil Udaipurwati, District Jhunjhunu (Raj.).
      2. Renu D/o Shri Lal Chand, aged about 26 years, R/o 29,
        Baba Deepsingh Colony, Gali No. 4, Near Ganpati Chowk,
        Shri Ganganagar.
                                                                          ----Petitioners
                                            Versus
      1. The State of Rajasthan through its Principal Education
        Secretary, Government Secretariat, Rajasthan, Jaipur.
      2. The Director, Secondary Education, Rajasthan, Bikaner.
      3. The Dy. Director, Secondary Education, Jodhpur Division,
        Jodhpur.
      4. The Dy. Director, Secondary Education, Churu Division,
        Churu.
      5. The Dy. Director, Secondary Education, Bikaner Division,
        Bikaner.
                                                                        ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini with Mr. Aamir Khan 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 statement made by counsel for the petitioner,

the present writ petition is dismissed as having become

infructuous.

[2023:RJ-JP:39578] (2 of 2) [CW-6536/2015]

Since the main petition has been dismissed, all other

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

(GANESH RAM MEENA),J

DIVYA SAINI /3

Powered by TCPDF (www.tcpdf.org)