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Smt. Asha Sharma W/O Amrish Kumar Sharma vs The State Of Rajasthan ...
2024 Latest Caselaw 3958 Raj/2

Citation : 2024 Latest Caselaw 3958 Raj/2
Judgement Date : 13 May, 2024

Rajasthan High Court

Smt. Asha Sharma W/O Amrish Kumar Sharma vs The State Of Rajasthan ... on 13 May, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:22612]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 13201/2019

Smt. Asha Sharma W/o Amrish Kumar Sharma, Aged About 39
Years, R/o 86, Tulsi Nagar, Behind Chaudhary Petrol Pump,
Sanganer, Jaipur Presently Working On The Post Of Teacher
Grade-Iii, Level-Ii (Science) In Govt. S.s. School Sujanpura,
Bassi, District Jaipur.
                                                                        ----Petitioner
                                      Versus
1.       The State Of Rajasthan, Through Principal Secretary,
         School Education, Secretariat, Rajasthan, Jaipur.
2.       The Director, Secondary Education, Rajasthan, Bikaner.
3.       The Joint Director, School Education, Jaipur Division,
         Jaipur.
4.       The     Deputy      Director,       Secondary             Education,   Jaipur
         Division, Jaipur.
5.       Smt. Sarita Upadhyay, Senior Teacher, Presently Posted
         At Government Adarsh S.s. School, Dhani Boraj, Dudu,
         District Jaipur
6.       Smt.      Kamlesh,      Senior     Teacher,       Presently Posted        At
         Government Adarsh S.s. School Tholia, Jamwa Ramgarh,
         District Jaipur.
                                                                     ----Respondents

For Petitioner(s) : Mr. Hanuman Choudhary For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

13/05/2024

Counsel for the petitioner submits that the present writ

petition has become infructuous.

[2024:RJ-JP:22612] (2 of 2) [CW-13201/2019]

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, the stay

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

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /131

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