Gorelal And Anr vs State Education Departmentors ...
2024 Latest Caselaw 1457 Raj/2

Rajasthan High Court

Gorelal And Anr vs State Education Departmentors ... on 1 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:10648]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 4039/2012

                                       1. Gorelal Son of Shri Devi Ram, aged about 42 years, R/o
                                           Village - Dhoni ka Pura, Post Kotpura, Tehsil - Mania,
                                           District- Dholpur (Rajasthan.
                                       2. Devendra Singh S/o Shri Basant Singh, R/o Aagi, Tehsil -
                                           Baseri, District- Dholpur (Rajasthan).
                                                                                                        ----Petitioner
                                                                         Versus
                                       1. State of Rajasthan through Secretary, Department of
                                           Education, Secretariat, Jaipur.
                                       2. Director, Elementary Education, Rajasthan, Bikaner.
                                       3. District Education Officer, Elementary Education, District
                                           Dholpur.
                                                                                                      ----Respondent

For Petitioner(s) : Mr. Ajay Rajawat For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

01/03/2024

Counsel for the petitioners submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the

petitioners, 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 /258

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