Mukesh Jangid vs State Of Raj And Ors (2024:Rj-Jp:22066)
2024 Latest Caselaw 3690 Raj/2

Rajasthan High Court

Mukesh Jangid vs State Of Raj And Ors (2024:Rj-Jp:22066) on 9 May, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:22066]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 10209/2018

Mukesh Jangid S/o Arjun Lal Jangid, aged about 31 years, R/o
Village Dhunwaliya, Post Parwan, Tehsil Phagi, District Jaipur,
Rajasthan.
                                                                          ----Petitioner
                                        Versus
1.       The State Of Rajasthan Through Its Secretary-Cum-
         Commissioner, Rural Development And Panchayati Raj,
         Jaipur.
2.       The Chief Executive Officer, Zila Parishad Jodhpur.
3.       The District Elementary Education Officer, Jodhpur.
4.       The Chief Executive Officer, Zila Parishad Jaipur.
5.       The District Elementary Education Officer, Jaipur.
6.       The Block Elementary Education Officer, Panchayat Samiti
         Shergarh, District Jodhpur.
7.       The Block Elementary Education Officer, Panchayat Samiti
         Phagi, District Jaipur.
8.       The     Block      Development            Officer,          Panchayat   Samiti
         Shergarh, District Jodhpur.
9.       The Block Development Officer, Panchayat Samiti Phagi,
         District Jaipur.
10.      The Paden Elementary Education Officer, Gram Panchayat
         Pabusar, Panchayat Samiti Shergarh, District
11.      The Paden Elementary Education Officer, Gram Panchayat
         Mendwas, Panchayat Samiti Phagi, District Ja
                                                                       ----Respondents

For Petitioner(s) : Mr. Aamir Khan For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

09/05/2024

[2024:RJ-JP:22066] (2 of 2) [CW-10209/2018]

Counsel appearing for the petitioner submits that the present

writ petition has become infructuous.

In view of the statements made by counsel appearing 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

ARTI SHARMA /153

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