Smt Priyanka Pachori vs State Of Raj And Ors (2024:Rj-Jp:12075)
2024 Latest Caselaw 1698 Raj/2

Rajasthan High Court

Smt Priyanka Pachori vs State Of Raj And Ors (2024:Rj-Jp:12075) on 11 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:12075]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 14501/2017
                                   Smt. Priyanka Pachori W/o Late Sh. Vishnu Kumar, R/o Mohalla
                                   Vamanpura, Bayana, District Bharatpur At Present Resident Of
                                   Chandan Colony, Bhusawar, Tehsil Bhusawar, Distt. Bharatpur,
                                   Raj.
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       The State Of Rajasthan Through Principle Secretary
                                            Secondary Education, Secretariat, Jaipur Raj.
                                   2.       Director Secondary Education, Bikaner Raj.

                                   3.       District Education                 Officer       Secondary        Education-Ii,
                                            Bharatpur Raj.
                                   4.       Headmaster, State Adarsh Secondary School, Karwari,
                                            Bayana, District Bharatpur Raj.
                                                                                                           ----Respondents

For Petitioner(s) : Ms. Harshita Sharma for Dr. Mahesh Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

11/03/2024

Counsel for the petitioner submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the petitioner,

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

ARTI SHARMA /105

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