Suman Kumari vs State Education Department Ors ...
2024 Latest Caselaw 5848 Raj/2

Rajasthan High Court

Suman Kumari vs State Education Department Ors ... on 19 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:39525]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                         S.B. Civil Writ Petition No. 8208/2018

                                    Suman Kumari W/o Shri Hanumendra Singh, D/o Shri Bagchand,
                                    aged about 49 years, Resident Of 360, Rajnivihar, Heerapura,
                                    Ajmer Road, Jaipur Rajasthan
                                                                                                              ----Petitioner
                                                                              Versus
                                    1.         State      Of    Rajasthan          Through         Secretary,    Education
                                               Department,         Government            Of     Rajasthan,      Secretariat,
                                               Jaipur.
                                    2.         The     Director,     Secondary          Education,         Government    Of
                                               Rajasthan, Bikaner.
                                    3.         Rajasthan        Public      Service        Commission        Through     Its
                                               Secretary, Ajmer
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Sandeep Saxena For Respondent(s) : Ms. Namita Parihar, DGC Mr. Nitin Jain

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

19/09/2024

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/11

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