Manoj Kumar Meena vs State Panchayati Raj Dep Ors ...
2024 Latest Caselaw 1422 Raj/2

Rajasthan High Court

Manoj Kumar Meena vs State Panchayati Raj Dep Ors ... on 29 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:10391]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 8290/2013

                                    Manoj Kumar Meena S/o Late Shri Mohari Lal Meena, Dhani
                                    Meena Wali, Village Hanuman Nagar, Post Bajrangpura, Tehsil
                                    Virat Nagar, District Jaipur Raj.
                                                                                                               ----Petitioner
                                                                              Versus
                                    1.       State Of Rajasthan Through Secretary, Department Of
                                             Panchayati Raj, Government Of Rajasthan, Secretariat,
                                             Jaipur
                                    2.       Director,  Elementary                   Education,            Government     Of
                                             Rajasthan, Bikaner Raj.
                                    3.       District Education Officer, Elementary Education, Jaipur
                                    4.       Block Elementary Education Officer, Panchayat Samiti,
                                             Virat Nagar, District Jaipur Raj.
                                                                                                            ----Respondents

For Petitioner(s) : Mr. Gaurav Gupta 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

DIVYA SAINI /173

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