Bharati Sharma vs State Of Raj And Anr (2024:Rj-Jp:12985)
2024 Latest Caselaw 1828 Raj/2

Rajasthan High Court

Bharati Sharma vs State Of Raj And Anr (2024:Rj-Jp:12985) on 15 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:12985]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 4198/2018

                                   Bharati Sharma D/o Shri Chand Sharma, Resident Of Village
                                   Sundayana, Tehsil Nadbai, District Bharatpur
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan Through Principal Secretary, Education
                                            Department, Rajasthan, Government Secretariat, Jaipur
                                   2.       Director Education Elementary, Education Bikaner Raj.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Pankaj Kumar for Mr. Manoj Kumar Bhardwaj For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

15/03/2024

Counsel appearing for the petitioner submits that the present

writ petition has become infructuous.

In view of the statements made by counsel appearing for the

petitioner, the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed, all pending

application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /508

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