Citation : 2024 Latest Caselaw 6151 Raj/2
Judgement Date : 17 October, 2024
[2024:RJ-JP:43438]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 16963/2011
Smt. Mamta Agrawal Daughter Of Shri Chhitarmal Widow Of Late
Shri Radha Mohan Gupta, aged about 29 years, resident of C/o
Brij Mohan Gupta, Advocate, Near H.P. Petrol-Pump, Bus Stand,
Bayana, District Bharatpur Rajasthan
----Petitioner
Versus
1. The Rajasthan Public Service Commission, Ajmer Through
Its Secretary
2. The Controller Of Examination, Teacher Grade-II
Examination, 2011, Rajasthan Public Service Commiss,
Ajmer Rajasthan
----Non Petitioners/Respondents
For Petitioner(s) : Ms. Chanchal for Mr. Rajneesh Gupta For Respondent(s) : Mr. Ashish Kumar
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
Judgment / Order
17/10/2024
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/96
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