Suman Lata vs State Of Raj And Anr (2024:Rj-Jp:43780)
2024 Latest Caselaw 6346 Raj/2

Rajasthan High Court

Suman Lata vs State Of Raj And Anr (2024:Rj-Jp:43780) on 19 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:43780]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 4359/2018

                                    Suman Lata D/o Balwant Singh W/o Suresh Kumar, aged about
                                    27 years, R/o Village Jhanjha, Tehsil Buhana, District Jhunjhunu
                                    Raj.
                                                                                                        ----Petitioner
                                                                        Versus
                                    1.       State Of Rajasthan Through The Director, Secondary
                                             Education, Rajasthan, Bikaner.
                                    2.       The Secretary, Rajasthan Public Service Commission,
                                             Ajmer
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Sudhir Yadav For Respondent(s) : Ms. Namita Parihar, Dy.G.C. Mr. Nitin Jain

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

19/10/2024

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/225

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