Rajasthan High Court - Jaipur
Bhanu Kumar vs Union Of India And Ors on 29 February, 2012
Author: Ajay Rastogi
Bench: Ajay Rastogi
In The High Court of Judicature for Rajasthan Jaipur Bench, Jaipur O R D E R S.B. Civil Writ Petition No.1595/2008 Bhanu Kumar Vs. Union of India & Ors. Date Of Order :: 29.02.2012 Hon'ble Mr. Justice Ajay Rastogi Mr. Ganesh Meena,for petitioner.
The petitioner was allowed to appear in annual examination of Class-XIIth conducted by CBSE, vide interim order of this Court dt.21.02.2008. It has been informed that since there was no impediment in not permitting the petitioner to appear in the examination, result whereof was also declared, in view thereof, nothing further remains to be examined in the instant petition. Consequently, the petition has become infructuous and accordingly stands dismissed. (Ajay Rastogi),J.
VS Shekhawat/-p.1 1595cw08Feb28InfrFnlDsps.doc Certificate - All corrections have been incorporated in the judgment/order being emailed/Vijay Singh Shekhawat/PAJW