Jyoti Chauhan D/O Shri J.K. Chauhan vs State Of Rajasthan (2024:Rj-Jp:15427)
2024 Latest Caselaw 2401 Raj/2

Rajasthan High Court

Jyoti Chauhan D/O Shri J.K. Chauhan vs State Of Rajasthan (2024:Rj-Jp:15427) on 2 April, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:15427]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 12284/2020

                                    Jyoti Chauhan D/o Shri J.k. Chauhan, Aged About 26 Years,
                                    Resident Of Village Saraunda, Mau, Chiraia Kot, U.p.
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.       State Of Rajasthan, Through Principal Secretary, Medical
                                             And Health Govt. Secretariat, Jaipur.
                                    2.       Rajasthan Para-Medical Council, Jaipur, Plot No. 6-7
                                             Everest Colony Near Apex Mall, Lal Kothi, Tonk Road,
                                             Jaipur.
                                    3.       Rajasthan Employee Selection Board, Jaipur, Rajasthan
                                             Agriculture Management, Institute Campus, Durgapura,
                                             Jaipur.
                                    4.       Board Of      Secondary         Education,         Ajmer    Through    Its
                                             Secretary.
                                                                                                      ----Respondents

For Petitioner(s) : None present For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

02/04/2024

No one has put in appearance on behalf of the petitioner

even in the second round.

Therefore, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed for non-

prosecution, all other pending application/s, if any, also stands

dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /33

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