Rajasthan High Court - Jaipur
Smt Chandra Kanwar vs State Of Raj And Ors on 12 July, 2022
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 9892/2005
Smt Chandra Kanwar W/o Shri Bod Singh, R/o Village Kherana,
P.O. Pindwana, Distt. Jhalawar
----Petitioner
Versus
1. State of Rajasthan through Secretary to Government,
Women & Child Development Department, Rajasthan Secretariat,
Jaipur.
2. The Director, Women & Child Development Department,
Rajasthan, Jaipur.
3. The Dy. Director, ICDS & Project Director, District Women
Development Agency, Jhalawar.
----Respondent
For Petitioner(s) : None
For Respondent(s) : Ms. Priyanka Pareek
HON'BLE MR. JUSTICE INDERJEET SINGH Order 12/07/2022 Counsel for the respondent(s) submits that during pendency of the present writ petition, the petitioner has retired from service after attaining the age of 60 years vide order dated 05.11.2019.
A copy of the order dated 05.11.2019 is taken on record. In view of the order dated 05.11.2019 this writ petition has become infructuous and the same is dismissed as having become infructuous.
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