Govind Sahai Sharma S/O Shri Babu Lal ... vs State Of Rajasthan (2024:Rj-Jp:42206)
2024 Latest Caselaw 6056 Raj/2

Rajasthan High Court

Govind Sahai Sharma S/O Shri Babu Lal ... vs State Of Rajasthan (2024:Rj-Jp:42206) on 8 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:42206]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 3333/2021

                                    Govind Sahai Sharma S/o Shri Babu Lal Sharma, Aged About 58
                                    Years, R/o Village And Post Salempur, Tehsil Sapotra, District
                                    Karauli At Present Posted On The Post Of Teacher Grade-III
                                    Level-II (Social Science), At Govt. Varishtha Upadhyay Sanskrit
                                    School Nai Basti Sukar, District Sawaimadhopur
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.         State Of Rajasthan, Through Secretary, Department Of
                                               Sanskrit Education, Rajasthan, Secretariat, Jaipur
                                    2.         Director, Sanskrit Education, Rajasthan, IInd Floor, Block-
                                               6, Shiksha Sankul, J.l.n. Marg, Jaipur.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. G.L. Sharma for Mr. Narendra Kumar Saini For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

08/10/2024

Learned counsel for the petitioner submits that this civil writ

petition is rendered infructuous.

The civil writ petition is dismissed accordingly. Pending

application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/17

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