Sharmila vs State Rural Develp And Panchayati Ors ...
2024 Latest Caselaw 1317 Raj/2

Rajasthan High Court

Sharmila vs State Rural Develp And Panchayati Ors ... on 26 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:9649]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 16375/2017

                                    Sharmila D/o. Shri Bhagirath Singh, Resident Of Village Tokhaka
                                    Bass, Post Dhindwa, Aguna, P.s. Surajgarh, District Jhunjhunu
                                    Raj.
                                                                                                              ----Petitioner
                                                                             Versus
                                    1.       State       Of       Rajasthan            Through            Secretary    Cum
                                             Commissioner, Rural Development And Panchayati Raj
                                             Departm, Government Of Rajasthan, Secretariat, Jaipur.
                                    2.       Additional Examination Controller Cum Chief Executive
                                             Officer, Zila Parishad, Barmer Raj.
                                    3.       Kusum Lakhera D/o. Prem Naayan Lakhera Roll No.
                                             15224660 Through Chief Executive Officer, Zila Parishad,
                                             Barmer Raj.
                                                                                                           ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

26/02/2024

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.

Since the main petition has been dismissed, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /13

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