Sunita vs State Of Raj And Ors (2024:Rj-Jp:42225)
2024 Latest Caselaw 6061 Raj/2

Rajasthan High Court

Sunita vs State Of Raj And Ors (2024:Rj-Jp:42225) on 8 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:42225]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 9295/2018

                                    Sunita D/o Ranjeet Budaniya, aged about 31 years, R/o Village-
                                    Post- Ghassu, Teh- Laxmangarh, Vaya- Khuri Badi, District-
                                    Sikar, Rajasthan.
                                                                                                        ----Petitioner
                                                                        Versus
                                    1.      State Of Rajasthan Through Principal Education Secretary,
                                            Government Secretariat, Jaipur.
                                    2.      The Director, Secondary Education, Bikaner.
                                    3.      Rajasthan     Public      Service        Commission        Through     Its
                                            Secretary, Ajmer.
                                    4.      The Dy. Director, Secondary Education, Churu Division,
                                            Churu.
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini with Mr. Aamir Khan For Respondent(s) : Mr. B.S. Chhaba, AAG with Dr. Sajit Jakhar Mr. Nitin Jain

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/238

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