Dinesh Kumar Sharma S/O Sh. Siyaram ... vs State Of Rajasthan (2024:Rj-Jp:6387)
2024 Latest Caselaw 961 Raj/2

Rajasthan High Court

Dinesh Kumar Sharma S/O Sh. Siyaram ... vs State Of Rajasthan (2024:Rj-Jp:6387) on 7 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:6387]                       (1 of 2)                        [CW-1345/2024]


        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                    S.B. Civil Writ Petition No. 1345/2024

Dinesh Kumar Sharma S/o Sh. Siyaram Sharma, Aged About 28
Years, Near To Power House, Birasana Road, Andhi, Tehsil Jamwa
Ramgarh, District Jaipur-303001 Presently Posted And Working
As Junior Assistant (Formerly Known As Clerk Grade-Ii Post) At
The Office Of District Officer Secondary Education, Legal, Nbd
School Campus, Mahaveer Marg, C-Scheme, Jaipur 302001.
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through The Principal Secretary Edu-
         cation Department Rajasthan, Secretariat, Jaipur.
2.       Principal Secretary, Department Of Administrative And
         Reforms And Co-Ordination Department, Government
         Secretariat, Jaipur.
3.       Principal Secretary Law And Legal Affairs Department, Ra-
         jasthan, Secretariat, Jaipur.
4.       The Director Secondary Education, Rajasthan, Bikaner.
5.       Joint Director, School Education, Jaipur Range, Jaipur.
6.       The District Education Officer, Secondary Education Hq,
         Jaipur.
7.       The District Education Officer, Secondary Education Legal,
         Jaipur
                                                                    ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

07/02/2024

Counsel for the petitioner submits that the present writ

petition has become infructuous.

[2024:RJ-JP:6387] (2 of 2) [CW-1345/2024]

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

the writ petition is dismissed as having become infructuous.

Since, the main petition has been dismissed, the other

pending application/s, if any, stand/s disposed of.

(GANESH RAM MEENA),J

Seema/101

Powered by TCPDF (www.tcpdf.org)