Narotam Kumar Verma S/O Late Sh. Nathu ... vs State Of Rajasthan (2024:Rj-Jp:20702)
2024 Latest Caselaw 3435 Raj/2

Rajasthan High Court

Narotam Kumar Verma S/O Late Sh. Nathu ... vs State Of Rajasthan (2024:Rj-Jp:20702) on 2 May, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:20702]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 10645/2020

                                    Narotam Kumar Verma S/o Late Sh. Nathu Ram Verma, Aged
                                    About 28 Years, R/o Ward No. 12, Near Tanki, Village Bay, Tehsil
                                    Danta Ramgarh, District Sikar.
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.       State Of Rajasthan, Through Its Secretary, Elementary
                                             Education Department, Secretariat, Jaipur.
                                    2.       Director, Elementary Education Department, Rajasthan,
                                             Bikaner.
                                    3.       Director, Secondary Education Department, Rajasthan,
                                             Bikaner.
                                    4.       District Education Officer, Elementary Education, Sikar,
                                             Rajasthan.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Yogendra Singh for Mr. C.P. Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

02/05/2024

Counsel for the petitioner submits that he pleads no

instruction in the matter from his client.

In view of the statements made by counsel for the petitioner,

the present writ petition is dismissed for non-prosecution.

Since the main petition has been dismissed, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /65

Powered by TCPDF (www.tcpdf.org)