Vineeta Kumari D/O Shri Veer Singh vs State Of Rajasthan ...
2023 Latest Caselaw 1383 Raj/2

                                   [2023/RJJP/001345]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 10071/2019

                                   1.         Vineeta Kumari D/o Shri Veer Singh, Aged About 26
                                              Years,     R/o    Mundiya         Kheda,        Post      Rajwada,   Tehsil
                                              Mundawar, District Alwar.
                                   2.         Mukesh Kumar S/o Mahavir Prasad, Aged About 31 Years,
                                              R/o Village And Post Mundawar, Tehsil Mundawar, District
                                              Alwar.
                                                                                                          ----Petitioners
                                                                           Versus
                                   1.         State Of Rajasthan, Through Principal Secretary, Higher
                                              Education, Govt. Of Rajasthan, Govt. Secretariat, Jaipur.
                                   2.         University Of Rajasthan, J.l.n. Marg, Jaipur Through
                                              Registrar.
                                   3.         Controller Of Exam, University Of Rajasthan, J.l.n. Marg,
                                              Jaipur.
                                   4.         Secretary,       Karm    Vidhya       Mandir        Shikshan    Sansthan,
                                              Mundawar, Shyopur Choraha, Alwar.
                                                                                                        ----Respondents

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

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment

02/02/2023

Learned counsel for the petitioners submits that this writ

petition is rendered infructuous.

The same is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Sudha/57

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