Smt Sheo Bai vs Principal Secretary Edu Ors ...
2024 Latest Caselaw 2152 Raj/2

Rajasthan High Court

Smt Sheo Bai vs Principal Secretary Edu Ors ... on 20 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:13963]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 17047/2011

                                    Smt. Sheo Bai Wife Of Late Shri Ramdhan, V.p.o. Narhad Tehsil
                                    Chirawa District Jhunjhunu Rajasthan
                                                                                                              ----Petitioner
                                                                              Versus
                                    1.       Principal Secretary, Education Department, Government
                                             Of Rajasthan, Secretariat, Jaipur
                                    2.       Director, Pension               Department,           Jyoti    Nagar,   Jaipur
                                             Rajasthan
                                    3.       Commissioner, Elementary Education, Secretariat, Jaipur
                                             Rajasthan
                                    4.       District Collector, Jhunjhunu Rajasthan
                                    5.       District Education Officer Elementary Panchayat Samiti,
                                             Jhunjhunu Rajasthan
                                    6.       Block Education Officer Elementary Panchayat Samiti,
                                             Chirawa Rajasthan
                                                                                                           ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order 20/03/2024

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

DIVYA SAINI /212

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