Dr. Bharti Jain W/O Shri Rajendra Kumar ... vs State Of Rajasthan (2024:Rj-Jp:22078)
2024 Latest Caselaw 3691 Raj/2

Rajasthan High Court

Dr. Bharti Jain W/O Shri Rajendra Kumar ... vs State Of Rajasthan (2024:Rj-Jp:22078) on 9 May, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:22078]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 6783/2021

Dr. Bharti Jain W/o Shri Rajendra Kumar Jain, Aged About 57
Years, R/o - 8- Vardhaman, Suraj Vihar, Near New Kayastha
Colony, Lohagal Road, Ajmer, Rajasthan-305009
                                                                      ----Petitioner
                                      Versus
1.       State Of Rajasthan, Through Principal Secretary, Higher
         Education, Government Secretariat, Jaipur
2.       Maharshi Dayanand Saraswati University, Ajmer, Through
         Registrar,    Pushkar       By-Pass        Road,      Ajmer,     Rajasthan-
         305009
3.       Principal Accountant General (General And Social Sector
         Audit),     Department        Of     Indian       Audit    And    Accounts
         (Rajasthan), Janpath, Jaipur, Rajasthan-302005
                                                                   ----Respondents

For Petitioner(s) : Mr. Ajatshatru Mina Mr. Himanshu Kala Mr. Movil Jenwal For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

09/05/2024

1. By filing this writ petition the petitioner has challenged the

order dated 15.06.2021 (Annexure-1), issued by the Office of

Registrar, Maharshi Dayanand Saraswati University, Ajmer.

2. Counsel for the petitioner submits that in view of issuance of

order dated 30.07.2021 by the respondents, no further cause of

action survives in the present writ petition and the writ petition

has become infructuous.

[2024:RJ-JP:22078] (2 of 2) [CW-6783/2021]

3. Accordingly, this writ petition is disposed of having become

infructuous.

4. Since the main petition has been disposed of, the stay

application and all pending application/s, if any, also stand

disposed of.

(GANESH RAM MEENA),J

ARTI SHARMA /391

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