Girija Shankar vs State Education Departmentors ...
2024 Latest Caselaw 5448 Raj/2

Rajasthan High Court

Girija Shankar vs State Education Departmentors ... on 23 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:35597]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 19224/2012

                                    fxfjtk 'kadj iq= Jh HkS: yky vk;q&42 o"kZ] fuoklh ckiw uxj] cfyrk
                                    jksM] dUgkM+h iSVªksy iEi ds ikl] larks"k lkbZfdy okyh xyh] dUgkM+h]
                                    ftyk dksVkA
                                                                                                          -----------izkFkhZ
                                                                          cuke
                                    1-jktLFkku ljdkj] tfj;s 'kklu lfpo] dkWyst f'k{kk] jktLFkku ljdkj
                                    lfpoky;] t;iqjA
                                    2-funs'kd] dkWyst f'k{kk] jktLFkku] t;iqjA
                                    3-izkpk;Z jktdh; fof/k egkfo|ky; dksVkA
                                                                                                     ---------vizkFkhZx.k

                                   For Petitioner(s)          :     Mrs. Nidhi Sharma
                                   For Respondent(s)          :     Mr. Aditya Singh, DGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

23/08/2024

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/138

Powered by TCPDF (www.tcpdf.org)