Seema Jatav D/O Mul Chand Jatav W/O ... vs State Of Rajasthan (2024:Rj-Jp:9447)
2024 Latest Caselaw 1285 Raj/2

Rajasthan High Court

Seema Jatav D/O Mul Chand Jatav W/O ... vs State Of Rajasthan (2024:Rj-Jp:9447) on 23 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:9447]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                    S.B. Civil Writ Petition No. 23589/2018

Seema Jatav D/o Mul Chand Jatav W/o Girdhar Gopal Yadav,
Aged About 34 Years, B/c Jatav, R/o 59, Mahaveer Colony, Aklera
District, Jhalawar
                                                                          ----Petitioner
                                        Versus
1.       State Of Rajasthan, Through Additional Chief Secretary,
         Department          Of      Personnel,           Govt.      Of     Rajasthan,
         Secretariat, Jaipur
2.       District Collector, Jhalawar
3.       Sub Divisional Magistrate, Aklera District Jhalawar
4.       Tahsildar, Tahsil Aklera, District Jhalawar
5.       District Collector, Agar (Madhya Pradesh)
6.       Sub Divisional Magistrate, Susner, District Sajapur (Now
         District Agar (Madhya Pradesh)
7.       Tahsildar, Susner District Sajapur (Now District Agar)
         (Madhya Pradesh)
8.       Director, Elementary Education, Rajasthan, Bikaner
9.       Chief Executive Officer, Zila Parishad, Jhalawar
                                                                     ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

23/02/2024

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.

[2024:RJ-JP:9447] (2 of 2) [CW-23589/2018]

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 /25

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