Balwant Singh Sainiandors vs State Education Departmentors ...
2024 Latest Caselaw 3524 Raj/2

Rajasthan High Court

Balwant Singh Sainiandors vs State Education Departmentors ... on 3 May, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:20917]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 12250/2015

    1. Balwant Singh Saini S/o Sh. Himmata Ram Saini, aged
       about 40 years, R/o Village Kankariya, Tehsil Khetri, District
       Jhunjhunu.
    2. Shishram Saini S/o Sh. Dataram, aged about 38 years, R/o
       Modi District Jhunjhunu.
    3. Chiranju Lal S/o Sh. Ramjilal Jat, aged about 41 years, R/o
       Village Mehada Jatuwas Tehsil Khetri, District Jhunjhunu.


                                                                        ----Petitioners
                                         Versus
    1. The    State       of    Rajasthan        through        Principal   Secretary,
       Department of Education, Secretariat, Jaipur.
    2. The Director Secondary Education, Bikaner.
    3. The     District        Education       Officer,      Secondary      Education
       Jhunjhunu.
    4. The Director Elementary Education, Bikaner.
    5. The District Education Officer,                       Elementary Education
       Jhunjhunu.
    6. The Block Elementary Education Officer, Panchayat Samiti
       Khetri District Jhunjhunu.


                                                                      ----Respondents

For Petitioner(s) : Mr. Sunil Kumar Singodiya For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

03/05/2024

Counsel for the petitioners submits that the present writ

petition has become infructuous.

[2024:RJ-JP:20917] (2 of 2) [CW-12250/2015]

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 /336

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