Puja Jain vs State Education Departmentors ...
2024 Latest Caselaw 597 Raj/2

Rajasthan High Court

Puja Jain vs State Education Departmentors ... on 25 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:4466]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                    S.B. Civil Writ Petition No. 17188/2015

Puja Jain D/o Rajesh Jain, aged about 36 years, R/o A-25,
Navjeevan Vihar, 200 Feet, Bye-Pass, Gandhi Path, Lalarpura,
District Jaipur (Raj.).
                                                                        ----Petitioner
                                        Versus
    1. The    State      of    Rajasthan         through        Principal   Education
       Secretary, Government Secretariat, Jaipur.
    2. The Director, Secondary Education, Bikaner.
    3. The District Education Officer (Secondary), Nagaur.
                                                                     ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini Mr. Aamir Khan For Respondent(s) : Mr. Zakawat Ali Mr. S.K. Gupta, AAG

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

25/01/2024

The petitioner has filed this writ petition with the following

prayers:-

"Issue an appropriate writ order or direction in the nature thereof thereby, the respondents be directed to correct the defects in the appointment order dated 20.07.02015 with regard to the name of school, and issue fresh corrected appointment order to the petitioner.

Issue an appropriate writ, order or direction in the nature thereof thereby, the action of the respondents whereby they have issued incorrect and defective appointment order to the petitioner be declared illegal and the same be quashed and set aside."

Counsel appearing for the respondents submits that there

were some typographical errors in the appointment order issued

[2024:RJ-JP:4466] (2 of 2) [CW-17188/2015]

qua the petitioner. However, those typographical errors have been

rectified by the respondents vide order dated 09.12.2015 issued

by the Office of Director Secondary Education Rajasthan, Bikaner

and thereafter the petitioner has joined at the place of posting.

In view of the submissions made by counsel for the

petitioner, no further cause of action survives in petition to pursue

this writ petition. Therefore, this writ petition is dismissed as

having become infructuous.

Since the main petition has been dismissed, all other pending

application(s), if any, also stand dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /117

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