Babu Lal Gurjar vs State Of Raj And Ors (2024:Rj-Jp:22352)
2024 Latest Caselaw 3894 Raj/2

Rajasthan High Court

Babu Lal Gurjar vs State Of Raj And Ors (2024:Rj-Jp:22352) on 10 May, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:22352]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 2364/2010

                                    Babu Lal Gurjar S/o Shri Chotu Lal Gurjar, Village Dev Kheda,
                                    P.o. Rajmahal, Tehsil Deoli Distt. Tonk Raj.
                                                                                                              ----Petitioner
                                                                              Versus
                                    1.       The State Of Rajasthan, Through Secretary To The
                                             Government Of Rajasthan, Department Of Panchayati,
                                             Secretariat, Jaipur
                                    2.       Director, Elementary Education, Rajasthan, Bikaner
                                    3.       District Education Officer Elementary Tonk, District Tonk
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Pranava Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

10/05/2024

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 /195

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