Priyanka Sharma D/O Radheshyam Sharma vs The State Of Rajasthan ...
2024 Latest Caselaw 3529 Raj/2

Rajasthan High Court

Priyanka Sharma D/O Radheshyam Sharma vs The State Of Rajasthan ... on 3 May, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:20915]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 8040/2022

Priyanka Sharma D/o Radheshyam Sharma, Aged About 24
Years, R/o Village Satana, Post Jodhula Via Maid, Tehsil Virat
Nagar, District Jaipur, Rajasthan.
                                                                             ----Petitioner
                                           Versus
1.       The State Of Rajasthan, Through Its Principal Education
         Secretary, Government Of Rajasthan, Secretariat, Jaipur.
2.       The Director, Primary Education, Rajasthan, Bikaner.
3.       The Coordinator, Rajasthan Eligibility Examination For
         Teacher        (Reet)-2021,             Secondary              Education   Board,
         Rajasthan, Rajeev Gandhi Vidhya Bhawan, Secondary
         Education Board Colony, Civil Lines, Ajmer, Rajasthan.
4.       The Coordinator, Rajasthan Eligibility Examination For
         Teacher        (Reet)-2022,             Secondary              Education   Board,
         Rajasthan, Rajeev Gandhi Vidhya Bhawan, Secondary
         Education Board Colony, Civil Lines, Ajmer, Rajasthan.
                                                                          ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini Mr. Aamir Khan Mr. Giriraj Rajoria For Respondent(s) : Mr. Pulkit Bhardwaj for Mr. Vigyan Shah, AAG

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

03/05/2024

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.

[2024:RJ-JP:20915] (2 of 2) [CW-8040/2022]

Since the main petition has been dismissed, all other

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

(GANESH RAM MEENA),J

DIVYA SAINI /358

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