Rajasthan High Court - Jaipur
Bhupendra Kumar Dadheech S/O Shri Ravi ... vs State Of Rajasthan on 31 October, 2022
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 15855/2022
Bhupendra Kumar Dadheech S/o Shri Ravi Datt Dadheech, Aged
About 30 Years, Resident Of 124, Badakheda Mukhya Bazar,
Badakheda, Bundi 323603(Raj.)
----Petitioner
Versus
1. State Of Rajasthan, Through The Principal Secretary,
Higher Education Department, Government Secretariat,
Jaipur (Raj)
2. Commissioner, Commissionerate Of College Education,
Block Iv, Dr. S Radhkrishnan Shiksha Sankul, Jawahar Lal
Nehru Marg, Jaipur
3. Rajasthan Public Service Commission, Through Its
Secretary, Ghooghara Ghati, Jaipur Road, Ajmer,
Rajasthan.
4. University Grants Commission (Ugc), Throught Its
Secretary, Bahadur Shah Zafar Marg, New Delhi 110002
5. National Testing Agency (Nta), Throught Its Secretary,
First Floor, Nsic-Mdbp Building, Okhla Industrial Estate,
New Delhi, Delhi 110020
----Respondents
For Petitioner(s) : Ms. Malti.
For Respondent(s) :
HON'BLE MR. JUSTICE INDERJEET SINGH Order 31/10/2022 Counsel for the petitioner submits that by efflux of time, the present writ petition has become infructuous.
In that view of the matter, this writ petition is dismissed as having become infructuous.
All the pending applications stand disposed of.
(INDERJEET SINGH),J MG/361 (Downloaded on 03/11/2022 at 08:59:42 PM) Powered by TCPDF (www.tcpdf.org)