Rajasthan High Court - Jodhpur
Smt. Archana Vyas vs State ( Education ) & Ors on 3 April, 2012
Author: Dinesh Maheshwari
Bench: Dinesh Maheshwari
92
S.B. Civil Writ Petition No.11242/2011
Smt. Archana Vyas
Vs
State of Rajasthan & Ors.
DATE OF ORDER: 3rd April 2012
HON'BLE MR. JUSTICE DINESH MAHESHWARI
Mr.P.K. Lohara, Sr. Advocate with Mr. Nitin Ojha, for the petitioner. Mrs. Vinu Purohit for Dr. G.R.Kalla, Government Counsel for the respondents.
<><><> The learned counsel for the petitioner today submits on instructions that due payment of salary has indeed been received by the petitioner, as was the fact stated by the Government Counsel on the earlier occasion in this Court. The learned counsel further submits that in view of the subsequent events, nothing further of grievance remains with the petitioner and this petition is rendered infructuous.
Though there had been a delay on the part of the respondents in carrying out compliance of the orders earlier passed in this petition but, for the respondents having taken corrective steps before passing of final order; and in view of the submissions made on behalf of the petitioner, the matter is left at that only.
The petition stands dismissed as infructuous.
(DINESH MAHESHWARI), J.
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