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Shikha Jain vs State Panchayati Raj Dep Ors ...
2024 Latest Caselaw 2155 Raj/2

Citation : 2024 Latest Caselaw 2155 Raj/2
Judgement Date : 20 March, 2024

Rajasthan High Court

Shikha Jain vs State Panchayati Raj Dep Ors ... on 20 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:13995]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 14302/2012

                                   Shikha Jain Daughter Of Shri Naresh Chand Jain, Roy Shahab Ka
                                   Badha, Gadarpura, Dholpur, District Dholpur Raj.
                                                                                                             ----Petitioner
                                                                          Versus
                                   1.       The State Of Rajasthan, Through Principal Secretary,
                                            Rural       Development        And      Panchayati         Raj    Departmen,
                                            Government Of Rajasthan, Secretariat, Jaipur Raj.
                                   2.       Zila Parishad, Dholpur Through Its Chief Executive Officer
                                   3.       The Additional Examination Controller And Chief Executive
                                            Officer, Zila Parishad, Dholpur Raj.
                                                                                                       ----Respondents

For Petitioner(s) : None present For Respondent(s) : Mr. Basant Singh Chhaba, AAG with Mr. Avinash Choudhary, Mr. Ayush Sharma & Mr. Aditya Raj

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

20/03/2024

No one has put in appearance on behalf of the petitioner

even in the second round.

Therefore, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed for non-

prosecution, all other pending application/s, if any, also stands

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /281

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