Rekha Jain vs State Of Raj And Ors (2023:Rj-Jp:39579)
2023 Latest Caselaw 6769 Raj/2

Rajasthan High Court

Rekha Jain vs State Of Raj And Ors (2023:Rj-Jp:39579) on 14 December, 2023

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2023:RJ-JP:39579]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 11262/2018

                                    Rekha Jain Daughter Of Shri Shanti Lal Jain, Wife Of Late Shri
                                    Ashok Sethi, Resident Of 11/345, Vikram Chowk, Ladpura, Kota
                                    Raj.
                                                                                                              ----Petitioner
                                                                              Versus
                                    1.       State    Of    Rajasthan Through Secretary, Rural
                                             Development And Panchayati Raj Department, Govt.
                                             Secretariat, Jaipur Raj.
                                    2.       Secretary, Department Of Education, Govt. Secretariat,
                                             Jaipur Raj.
                                    3.       Additional Controller Of Examination Cum Chief Executive
                                             Officer, Zila Parishad, Kota Raj.
                                    4.       District Establishment Committee, Through Its Chairman,
                                             Zila Parishad, Kota Raj.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Mahendra Singh Rajput 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.

Since the main petition has been dismissed, all other

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

(GANESH RAM MEENA),J

DIVYA SAINI /4

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