Rajesh Kumar Sharma S/O Murari Lal ... vs State Of Rajasthan (2024:Rj-Jp:1502)
2024 Latest Caselaw 124 Raj/2

Rajasthan High Court

Rajesh Kumar Sharma S/O Murari Lal ... vs State Of Rajasthan (2024:Rj-Jp:1502) on 9 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:1502]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 4338/2021

                                   Rajesh Kumar Sharma S/o Murari Lal Sharma, Aged About 38
                                   Years, R/o Vpo New Basti Sukar, Tehsil Bamanwas District Sawai
                                   Madhopur.
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.       State Of Rajasthan, Through Its Principal Secretary
                                            Ministry Of Education Department, Secretariat, Jaipur.
                                   2.       Director, Department Of Primary Education, Bikaner.
                                   3.       Chief Executive Officer, Zila Parishad Alwar.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Sumit Kumar Soni on behalf of Mr. Sumit Khandelwal For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

09/01/2024

Counsel for the petitioner submits that the present writ

petition has become infructuous.

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 and other

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

(GANESH RAM MEENA),J

Seema/103

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