Rajasthan High Court - Jaipur
Laxmi Narayan Bhargava Son Of Shri ... vs The State Of Rajasthan on 8 March, 2022
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 3333/2022
Laxmi Narayan Bhargava Son Of Shri Kanhaiya Lal, Aged About
48 Years, Resident Of Village And Post Chandrana, Tehsil And
District Dausa, At Present Posted As Lecturer- Geography,
Government Senior Secondary School, Sankotara, Jamva
Ramgarh, District Jaipur (Rjda19961301307)
----Petitioner
Versus
1. The State Of Rajasthan, Through Its Principal Secretary,
School Education, Government Of Rajasthan, Secretariat,
Jaipur.
2. Director, Secondary Education Rajasthan, Bikaner.
3. Principal, Government Senior Secondary School,
Sankotra, Jamva Ramgarh, District Jaipur
4. Bhagirath Ram Meena, Lecturer- Geography, Government
Senior Secondary School, Badwa, Bassi, District Jaipur
----Respondents
For Petitioner(s) : Mr. Akhil Simlote. For Respondent(s) : Mr. Ganesh Meena, AAG.
HON'BLE MR. JUSTICE INDERJEET SINGH Order 08/03/2022 Counsel for the petitioner submits that the relief desired in the writ petition has already been granted to the petitioner by the respondents.
In that view of the matter, this writ petition is dismissed as having become infructuous.
(INDERJEET SINGH),J MG/62 (Downloaded on 11/03/2022 at 09:20:58 PM) Powered by TCPDF (www.tcpdf.org)