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State Of Rajasthan vs Geeta Goyal (2023/Rjjd/006443)
2023 Latest Caselaw 2144 Raj

Citation : 2023 Latest Caselaw 2144 Raj
Judgement Date : 10 March, 2023

Rajasthan High Court - Jodhpur
State Of Rajasthan vs Geeta Goyal (2023/Rjjd/006443) on 10 March, 2023
Bench: Vijay Bishnoi, Kuldeep Mathur

[2023/RJJD/006443]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 856/2022

1. State Of Rajasthan, Through The Director Elementary Education Government Of Rajastha, Bikaner.

2. Zila Parishad, Chittorgarh, Through The Chief Executive Officer.

----Appellants Versus

1. Geeta Goyal W/o Shri Manoj Kumar Tailor, Aged About 32 Years, By Caste Tailor, R/o Neemuch Road, Badi Sadri, District Chittorgarh.

2. Tehsildar, Chittorgarh.

3. Sub Divisional Officer, Chittorgarh.

----Respondents

For Appellant(s) : Mr. Pankaj Sharma, AAG.

For Respondent(s) : -

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

10/03/2023

Mr. Pankaj Sharma, learned AAG appearing on behalf of the

appellants has submitted that this special appeal is preferred

against the judgment dated 24.09.2018 passed in S.B. Civil Writ

Petition No.14365/2018 whereby, the learned Single Judge has

directed the appellants to consider the case of the respondent-writ

petitioner by treating her as candidate belonging to OBC category

in accordance with the judgments passed in the cases of Rao

Sulochana Kumari vs. State of Rajasthan & Ors. (SBCWP

No.222/2018) decided on 10.01.2018 and Smt. Twarita

[2023/RJJD/006443] (2 of 2) [SAW-856/2022]

Gehlot vs. State of Rajasthan & Ors. (SBCWP

No.15540/2017) decided on 14.12.2017.

Mr. Pankaj Sharma, learned AAG has submitted that the

respondent-writ petitioner has thereafter approached this Court by

way of filing contempt petition claiming that the respondent-

appellants have not complied with the directions given by the

learned Single Judge vide order dated 24.09.2018. It is submitted

that the said contempt petition has been dismissed by this Court

on 10.02.2023 observing that necessary compliance has been

made. Mr. Sharma submitted that in view of the above subsequent

development, this special appeal has rendered infructuous.

Thus, the instant special appeal is dismissed as having

become infructuous.

(KULDEEP MATHUR),J (VIJAY BISHNOI),J

48-Tikam/ Ravi Kh/-

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