Sahdev Singh Kishanawat vs State Of Raj And Ors (2024:Rj-Jp:9508)
2024 Latest Caselaw 1312 Raj/2

Rajasthan High Court

Sahdev Singh Kishanawat vs State Of Raj And Ors (2024:Rj-Jp:9508) on 26 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:9508]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 9218/2009

                                    Sahdev Singh Kishanawat son of Shri Kan Singh Kishanawat
                                    aged about 35 years R/o 194, Shyam Charan ka Bass, Mundwara
                                    Tehsil Phulera district Jaipur at present posted Teacher Grade-III
                                    at Govt. Primary School, Shyorono ka Bara (Moondwara)
                                    Panchayat Samiti Sambharlek district Jaipur.
                                                                                                         ----Petitioner
                                                                          Versus
                                       1. State of Rajasthan through the Principal Secretary, School
                                           Education Rajasthan, Jaipur.
                                       2. Director, Primary Education, Bikaner.
                                       3. District Education Officer, (Primary Education), Jaipur.
                                       4. Block Elementary Education Officer, Sambhar Lek, District
                                           Jaipur.
                                       5. Head Master, Govt. Primary School, Shyorano ka Bass,
                                           (Moondwara) district Jaipur.
                                                                                                       ----Respondent

For Petitioner(s) : Mr. Ashir Gauri for Mr. Ripu Daman Singh Naruka For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

26/02/2024

Counsel for the petitioner pleads no instructions.

Hence this writ petition is dismissed for non-prosecution.

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 /61

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