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Nisha Sharma Daughter Of Shri Arun ... vs State Of Rajasthan (2024:Rj-Jp:11014)
2024 Latest Caselaw 1535 Raj/2

Citation : 2024 Latest Caselaw 1535 Raj/2
Judgement Date : 4 March, 2024

Rajasthan High Court

Nisha Sharma Daughter Of Shri Arun ... vs State Of Rajasthan (2024:Rj-Jp:11014) on 4 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:11014]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 13970/2020

Nisha Sharma Daughter Of Shri Arun Sharma, Aged About 23
Years, Resident Of Gali No. 01, Durga Colony, Bilram Gate,
Kasganj, Uttar Pradesh.
                                                                      ----Petitioner
                                      Versus
1.       State Of Rajasthan, Through Its Principal Secretary,
         Department Of Medial And Health, Secretariat, Jaipur
         (Raj.)
2.       Rajasthan Para Medical Council, G-1, Kisaan Bhawan,
         Lalkothi, Jaipur, Through Its Registrar.
3.       Director,    Medical      And     Health       Department,      Swasthya
         Bhawan, Tilak Marg, Jaipur (Raj.)
4.       Secretary, Rajasthan Subordinate And Ministerial Service
         Selection    Board,       Rajasthan,         Agriculture     Management
         Institute Campus, Durgapura, Jaipur.
5.       The National Council For Vocation Training, Through Its
         Secretary,     Ministry        Of      Labour        And    Employment,
         Directorate General Of Employment And Training, Sharm
         Shakti Bhawan, Rafi Marg, New Delhi - 11001.
                                                                   ----Respondents

For Petitioner(s) : None present For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/03/2024

No one has put in appearance on behalf of the petitioner

even in the second round.

Therefore, the present writ petition is dismissed for non-

prosecution.

[2024:RJ-JP:11014] (2 of 2) [CW-13970/2020]

Since the main petition has been dismissed for non-

prosecution, the say application and all pending application/s, if

any, also stand dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /26

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