Rajasthan High Court - Jodhpur
Vimla Saini vs State Of Rajasthan And Ors on 16 September, 2022
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 3332/2018
Vimla Saina D/o Shri Bhanwarlal Saini, R/o Opposite Nani Bai
Marda School, Ward No. 2, Pankha Road, Churu, District Churu,
Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan Through The Secretary, Department
Of Education, Government Of Rajasthan, Jaipur,
Rajasthan.
2. Director, Elementary Directorate Education, Bikaner,
Rajasthan.
3. Convener Rajasthan Eligibility Examination For Teachers
Reet, Examination And Secretary Board Of Secondary
Education, Rajasthan, Ajmer, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Mrigraj Singh
For Respondent(s) : Mr. Pankaj Sharma, AAG.
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order 16/09/2022 Learned counsel for the parties submit that the grievances raised by the petitioner in the instant writ petition have already been redressed by the respondent-department, hence, the present writ petition has become infructuous.
In view of the aforesaid submission, nothing remains to be adjudicated upon in the writ petition. Accordingly, the instant writ petition is disposed of as having rendered infructuous.
Stay application also stands disposed of.
(KULDEEP MATHUR),J 156-Prashant/-
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