Chesta Sharma vs Union Of India And Ors ...
2023 Latest Caselaw 5616 Raj/2

                                   [2023:RJ-JP:27064]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 9921/2018

                                   Chesta Sharma D/o Subhash Sharma Minor Aged About 6 Years
                                   Through Her Natural Guardian Father Shri, R/o Plot No. B-115,
                                   Mahesh Nagar, Jaipur.
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       Union Of India Through The Principal Secretary Ministry
                                            Of Human Resources And Development, New Delhi.
                                   2.       Commissioner,               Kendria      Vidhyalya         Organation    Jaipur,
                                            Regional Office, 92, Gandhi Nagar Marg, Bajaj Nagar,
                                            Jaipur.
                                   3.       Principal,         Kendria      Vidhyalya-Iii,         Mrec,    Near    Jhalana
                                            Doongari, Jaipur.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Siyaram Sharma For Respondent(s) : Mr. Krishna Verma

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

06/10/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

In view of the statements 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 stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /136

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