Kailash Khatik vs State Education Departmentors ...
2024 Latest Caselaw 1605 Raj/2

Rajasthan High Court

Kailash Khatik vs State Education Departmentors ... on 6 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:11572]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                        S.B. Civil Writ Petition No. 7247/2015

                                    Kailash Khatik Son of Shri Ladu Lal Ji Khatik, aged about 41
                                    years, resident of Vilalge Kanechhan Kalan, Tehsil Shahpura,
                                    district Bhilwara (Raj.)
                                                                                                           ----Petitioner
                                                                            Versus

                                       1. State of Rajasthan through Secretary, Secondary Education
                                          Department, Govt., Secretariat, Jaipur (Raj.).
                                       2. District   Project  Co-coordinator,     National Secondary
                                          Education Mission, Bhilwara (Raj.).
                                       3. Principal, Govt. Sr. Secondary School, Kanechhan Kalan,
                                          Tehsil Shahpura, district Bhilwara (Raj.).
                                       4. Superintendent, Govt. Girls Hostel, Kanechhan Kalan, Tehsil
                                          Shahpura, district Bhilwara (Raj.).
                                       5. Amrit Dhara Sansthan, D-T-74, Near Shri Guest House,
                                          Vidyut Nagar, Nehru Road, Bhilwara (Raj.) through its
                                          President/Secretary.
                                                                                                        ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

06/03/2024

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.

Since the main petition has been dismissed for non-

prosecution, all other pending application/s, if any, also stands

dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /47

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