Priyanka Kanwar D/O Shri Gopal Singh ... vs State Of Rajasthan (2024:Rj-Jp:12413)
2024 Latest Caselaw 1739 Raj/2

Rajasthan High Court

Priyanka Kanwar D/O Shri Gopal Singh ... vs State Of Rajasthan (2024:Rj-Jp:12413) on 12 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:12413]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                               S.B. Writ Restoration Application No. 208/2024

                                                                                In

                                                      S.B. Civil Writ Petition No. 17197/2023




                                    Priyanka Kanwar D/o Shri Gopal Singh Rajawat, Aged About 28
                                    Years, R/o Village And Post Kapoorwala, Tehsil Sanganer District
                                    Jaipur (Rajasthan).
                                                                                                            ----Petitioner
                                                                            Versus
                                    1.       State      Of   Rajasthan,          Through         Secretary,    Education
                                             Department,         Government           Of     Rajasthan,     Government
                                             Secretariat, Jaipur.
                                    2.       Director,       Primary         Education,           Rajasthan,     Bikaner
                                             (Rajasthan).
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Abhishek Pareek For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

12/03/2024

This restoration application has been filed by the petitioner

for restoration of S.B. Civil Writ Petition No. 17197/2023 which

was dismissed for non-prosecution.

For the reasons mentioned in the application, the restoration

application is allowed and the S.B. Civil Writ Petition No.

17197/2023 is restored to its original number.

(GANESH RAM MEENA),J

DIVYA SAINI /123

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