Mahesh Kumar Saini vs State Education Department Ors ...
2024 Latest Caselaw 1099 Raj/2

Rajasthan High Court

Mahesh Kumar Saini vs State Education Department Ors ... on 13 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:7476]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                    S.B. Civil Writ Petition No. 18163/2017

Mahesh Kumar Saini S/o Shri Chanda Ram Saini, By Caste Saini,
R/o Village Ratan Nagar, Post Dabla, Tehsil Neem Ka Thana,
District Sikar
                                                                          ----Petitioner
                                        Versus
1.       State Of Rajasthan Through Principal Secretary, Education
         Department, Government Secretariat, Jaipur.
2.       Principal Secretary, Rural Development And Panchayati
         Raj Department, Government Of Rajasthan, Secretariat,
         Jaipur.
3.       Director, Elementary Education, Rajasthan, Bikaner.
4.       District Collector, Sikar
5.       Chief Executive Officer, Zila Parishad Sikar
6.       District Education Officer, Elementary Education, Sikar
7.       Block       Development         Officer,      Panchayat         Samiti     Patan
         District Sikar
8.       Block Elementary Education Officer, Panchayat Samiti
         Patan, District Sikar
9.       Gram Panchayat Bihar, Panchayat Samiti Patan District
         Sikar Through Sikar
10.      Panchayat        Elementary         Education         Officer    P.e.e.o    And
         Principal Government Senior Secondary School, B, District
         Sikar
                                                                     ----Respondents

For Petitioner(s) : Mr. Mahendra Sharma For Respondent(s) : Mr. Amit Singh Shekhawat Mr. G S Gill, AAG

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

13/02/2024

[2024:RJ-JP:7476] (2 of 2) [CW-18163/2017]

Counsel for the petitioner submits that the present writ

petition has become infructuous.

In view of the statement made by counsel for the petitioner,

the writ petition is dismissed as having become infructuous.

Since, the main petition has been dismissed, other pending

application/s, if any, stand/s disposed of.

(GANESH RAM MEENA),J

DIVYA SAINI/125

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