Smt Nanchi Devi vs State Of Raj And Ors ...
2023 Latest Caselaw 5180 Raj/2

                                   [2023:RJ-JP:24196]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 15171/2010
                                   Smt. Nanchi Devi W/o Shri Sajjan Kumar, Presently Working As
                                   A Sarpanch Gram Panchayat Indiali, Panchayat Samiti And
                                   District Jhunjhunu
                                                                                                               ----Petitioner
                                                                              Versus
                                   1.       The State Of Rajasthan Through Principal Secretary
                                            Education Department, Secretariat, Rajasthan., Jaipur.
                                   2.       The Deputy Secretary, Elementary                               Education,    Govt.
                                            Secretariat, Rajasthan, Jaipur.
                                   3.       The Director, Elementary Education, Rajasthan, Bikaner.

                                   4.       The District Education Officer, Elementary Education,
                                            Jhunjhunu.
                                   5.       The Block Elementary Education Officer, Panchayat Samiti
                                            Jhunjhunu, District Jhunjhunu.
                                                                                                            ----Respondents

For Petitioner(s) : Mr. Tarun Choudhary For Respondent(s) : Mr. Aditya Sharma

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

21/09/2023

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 /445

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