Priyanka Kumari vs State Finance Departmentors ...
2024 Latest Caselaw 6037 Raj/2

Rajasthan High Court

Priyanka Kumari vs State Finance Departmentors ... on 7 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:42132]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 9961/2017

                                    Priyanka Kumari D/o Shri Kedar Nath, aged about 22 years, R/o
                                    111/70, Agrawal Farm, Mansarovar, Jaipur.
                                                                                                           ----Petitioner
                                                                           Versus
                                    1.         State Of Rajasthan (Finance Dept.), Through Secretary,
                                               Department        Of   Finance,       Government          Of   Rajasthan,
                                               Secretariat, Jaipur.
                                    2.         Rajasthan    Public      Service        Commission,        Through     Its
                                               Secretary, Ajmer.
                                    3.         Finance     And    Accounts        Department,           Government    Of
                                               Rajasthan, Vittya Bhawan, Janpath, Jaipur, Through Its
                                               Director.
                                                                                                        ----Respondents

For Petitioner(s) : None present For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

07/10/2024

None for the petitioner even in second round. None had

appeared on her behalf on last date, i.e., 17.09.2024 as well.

In view thereof, this civil writ petition is dismissed for non-

prosecution. Pending application(s), if any, also stands disposed

of.

(MAHENDAR KUMAR GOYAL),J

Manish/25

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