Savita Rani vs State Panchayati Raj Dep Ors ...
2024 Latest Caselaw 3608 Raj/2

Rajasthan High Court

Savita Rani vs State Panchayati Raj Dep Ors ... on 7 May, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:21567]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 18149/2016

                                    Savita Rani Wife Of Late Shri Kailash Chand Verma, Daughter Of
                                    Shri Gori Shankar, 3, Siddharth Nagar, 60Ft. Road, Alwar, Raj.
                                                                                                              ----Petitioner
                                                                              Versus
                                    1.       State Of Rajasthan, Through Secretary, Department Of
                                             Panchayati Raj, Secretariat, Jaipur
                                    2.       Director, Elementary Education, Bikaner
                                    3.       Additional Examination Controller And Chief Executive
                                             Officer, Zila Parishad, Alwar
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Aklesh Jain For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

07/05/2024

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.

Since the main petition has been dismissed, all other

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

(GANESH RAM MEENA),J

DIVYA SAINI /140

Powered by TCPDF (www.tcpdf.org)