Upasna Kumari vs State Panchayati Raj Dep Anr ...
2024 Latest Caselaw 5260 Raj/2

Rajasthan High Court

Upasna Kumari vs State Panchayati Raj Dep Anr ... on 7 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:33756]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 19252/2012

                                    Upasna Kumari D/o Shri Mool Chand, W/o Shri Rajkumar, Aged
                                    About 27 Years, Resident Of VPO Maonda Khurd, P.O. Neem-Ka-
                                    Thana, District Sikar, (Raj.) (Teacher Grade-III) Level-II Subject:
                                    English
                                                                                                        ----Petitioner
                                                                        Versus
                                    1. State Of Rajasthan Through Its Principal Secretary, Panchayat
                                    Raj Department Govt. Secretariat, Jaipur (Raj.)
                                    2. The Chief Executive Officer, Zila Parishad, Jalore.
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Tanveer Ahamad with Mr. Rakesh Dhawan For Respondent(s) : Mr. Kapil Prakash Mathur, AAG with Ms. Pratyushi Mehta Ms. Nikita Gothecha Mr. Ashutosh Udawat

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

07/08/2024

Learned counsel for the petitioner submits that this civil writ

petition is rendered infructuous.

The civil writ petition is dismissed accordingly. Pending

application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/136

Powered by TCPDF (www.tcpdf.org)