Rajasthan High Court - Jodhpur
Smt. Usha Devi Pareek & Ors. vs . State Of Rajasthan & Ors. on 12 May, 2014
Author: Vineet Kothari
Bench: Vineet Kothari
S.B. Civil Writ Petition No.11230/2010
Smt. Usha Devi Pareek & Ors. Vs. State of Rajasthan & Ors.
Order dated 12/05/2014
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IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
ORDER
S.B. Civil Writ Petition No.11230/2010
Smt. Usha Devi Pareek & Ors. Vs. State of Rajasthan & Ors.
Date of Order :::: 12th May, 2014
PRESENT
HON'BLE Dr. JUSTICE VINEET KOTHARI
Appearance:
Mr. N.R. Choudhary, for the petitioners.
Mrs. R.R. Kanwar, Govt. Counsel.
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BY THE COURT:
1. Learned counsel for the petitioner submits that the present writ petition has become infructuous as the claimed relief has already been granted by the respondents and the petitioners have been granted the benefit of notional benefit of seniority.
2. Counsel for the respondents has not controverted these submissions.
3. Accordingly, the present writ petition is dismissed as having become infructuous. No costs. A copy of this order be sent to the concerned parties forthwith.
(Dr. VINEET KOTHARI), J.
DJ/-
97