State Of Rajasthan vs Anil Kumar Sharma S/O Shri Anant Kumar ...
2024 Latest Caselaw 2348 Raj/2

Rajasthan High Court

State Of Rajasthan vs Anil Kumar Sharma S/O Shri Anant Kumar ... on 28 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:15056]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                        S.B. Civil Writ Petition No. 198/2024

                                    1.       State Of Rajasthan, Through Its Principal Secretary,
                                             Department Of School Education, Govt. Of Rajasthan,
                                             Secretariat, Jaipur.
                                    2.       Director, Secondary Education, Rajasthan, Bikaner.
                                    3.       Joint Director, School Education, Jaipur Circle, Jaipur.
                                    4.       Principal, Mahatma      Gandhi   Government                        School,
                                             Garmohra, Block Nadoti, Ggc (Karauli).
                                                                                                         ----Petitioners
                                                                           Versus
                                    Anil Kumar Sharma S/o Shri Anant Kumar Sharma, Aged About
                                    40 Years, R/o 2077 Somnath Nagar , Agra Road, Dausa,
                                    Presently Posted As Senior Teacher At Mahatma Gandhi
                                    Government School, Garhmora. Block Nadoti, Gcc Karauli.
                                    Employee Id Rjaj201801027967.
                                                                                                        ----Respondent

For Petitioner(s) : Mr. Bharat Saini For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

28/03/2024

Counsel for the petitioners submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the

petitioners, 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 /98

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