Rajasthan High Court - Jodhpur
Ms. Manjeet Kanwar vs Coordinator Ptet - 2010 & Ors on 11 April, 2012
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
:ORDER:
S.B. CIVIL WRIT PETITION NO.9959/2010 (Ms. Manjeet Kanwar Vs. Coordinator, PTET & Anr.) Date of Order :: 11.04.2012 PRESENT HON'BLE MR JUSTICE GOPAL KRISHAN VYAS Mr. Nikhil Dungawat, for the petitioner. Mr. P.R. Singh, for respondents.
In view of the fact that after passing interim order on 28.10.2010, the petitioner was allowed to pursue B.Ed. course at Buniyadi Shikshak Prakshikshan Mahavidhyalaya, Sardarsahar and she has completed the said course, therefore, this writ petition become infructuous because petitioner has already acquired the qualification of B.Ed. Therefore, the stay order granted by this Court on 28.10.2010 is hereby made absolute. Accordingly, this writ petition is disposed of.
(Gopal Krishan Vyas), J.
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