Mangal Bai vs State Of Rajasthan And Ors. ...
2024 Latest Caselaw 2687 Raj/2

Rajasthan High Court

Mangal Bai vs State Of Rajasthan And Ors. ... on 8 April, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:16795]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                        S.B. Civil Writ Petition No. 2339/2014

                                    Smt. Mangal Bai W/o Late Shri Lakhan Lal Meena, aged about 46
                                    years, R/o 341, Kotari Gurdah, Tehsil Mandrail, District Karauli.


                                                                                                              ----Petitioner
                                                                               Versus
                                         1. State of Rajasthan through Principal Secretary, Education
                                           Department, Secretariat, Jaipur.
                                         2. The Director, Elementary Education, Bikaner.
                                         3. The Direction, Pension Department, Jyoti Nagar, Jaipur.
                                         4. The District Education Officer, Karauli.
                                         5. The Block Elementary Education Officer, Panchayat Samiti
                                           Sapotara, District Karauli.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Raj Kumar Goyal For Respondent(s) : Mr. Chander Shekhar for Mr. Bharat Saini

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

08/04/2024

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

DIVYA SAINI /195

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