Sunita Devi vs State Education Departmentors ...
2024 Latest Caselaw 1418 Raj/2

Rajasthan High Court

Sunita Devi vs State Education Departmentors ... on 29 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:10486]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 18193/2013

                                   Sunita Devi D/o Hanman Ram, Wd./o Late Goverdhan Singh, C/o
                                   Ram Karan Singh Dhaka, Kehswa Nand Nagar, Nawalgarh Road,
                                   Sikar.
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       State        Of      Rajasthan          Through         Principal    Secretary,
                                            Department Of Education, Secretariat, Jaipur.
                                   2.       Director, Elementary Education, Rajasthan, Bikaner.
                                   3.       District Education Officer Elementary Sikar, Sikar.
                                   4.       District Education Officer Elementary Jaipur, Jaipur.
                                   5.       District Education Office Elementary Nagaur, Nagaur.
                                   6.       Additional Deputy Director Elementary Education, Bikaner.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Tanmay Dhand For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

29/02/2024

Counsel for the petitioner submits that the present writ

petition has become infructuous.

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

the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed, all other

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

(GANESH RAM MEENA),J

ARTI SHARMA/331

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