Rajasthan High Court - Jodhpur
Sunita Janweja & Ors vs State (Education ) & Ors on 21 March, 2012
Author: Dinesh Maheshwari
Bench: Dinesh Maheshwari
SBCWP No. 6663/2011.
Sunita Janweja & Ors.
Vs.
State of Rajasthan & Ors.
[ 1 ]
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S.B. CIVIL WRIT PETITION NO. 6663/2011.
Sunita Janweja & Ors.
Vs.
State of Rajasthan & Ors.
....
Date of Order :: 21st March 2012.
HON'BLE MR. JUSTICE DINESH MAHESHWARI
None present.
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BY THE COURT:
In this writ petition, on 26.07.2011, the Court issued notices while passing an interim order.
On 03.08.2011, the Office reported that the process fees and notices had not been filed. However, on 08.08.2011, the matter was adjourned for two weeks. Then, on 16.11.2011, the Court granted one opportunity for putting in the requisites by the next date failing which the matter was to be listed for rejection; and compliance having not been carried out, the matter was listed before the Court for rejection on 28.11.2011. However, by way of indulgence, yet another opportunity was granted to do the needful. Compliance was not carried out yet and the matter was again listed for rejection before the Court on 19.12.2011 when the Court granted yet another SBCWP No. 6663/2011.
Sunita Janweja & Ors.
Vs. State of Rajasthan & Ors.
[ 2 ] opportunity. Then, the matter was listed on 12.01.2012 and though nobody was present for the petitioner, was adjourned to next week.
Thereafter, on 19.01.2012, the Court granted another two week's time for doing the needful.
The matter has been placed before the Court today with the same report that the process fees and notices have not been filed.
It is apparent that the petitioners have lost interest in prosecuting this writ petition; and there appears absolutely no reason to keep this writ petition pending any further when requisite compliance has not been carried out despite repeated orders of the Court and when nobody has chosen to appear for the petitioners.
The writ petition is, accordingly, dismissed.
(DINESH MAHESHWARI), J.
/Mohan/