Sewta Jadawat vs State Education Departmentors ...
2024 Latest Caselaw 1799 Raj/2

Rajasthan High Court

Sewta Jadawat vs State Education Departmentors ... on 14 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:12793]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 8280/2015

                                   Sweta Jadawat Daughter Of Shri Narayan Singh Jadawat, 124,
                                   Rajat Griha Colony, Gate No. 3, Nainwa Road, Bundi Rajasthan.
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       State       Of     Rajasthan,           Through      Secretary,    Elementary
                                            Education Department, Government Of Rajasthan, Jaipur.
                                   2.       The Director, Elementary Education, Rajasthan, Bikaner.
                                   3.       District Education Officer Elementary Education, Bundi.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Pawan Kumar Sharma For Respondent(s) : Mr. Bharat Saini

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

14/03/2024

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 /39

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