Rajasthan High Court - Jaipur
Smt Nanchi Devi vs State Of Raj And Ors (2023:Rj-Jp:24196) on 21 September, 2023
Author: Ganesh Ram Meena
Bench: Ganesh Ram Meena
[2023:RJ-JP:24196]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 15171/2010
Smt. Nanchi Devi W/o Shri Sajjan Kumar, Presently Working As
A Sarpanch Gram Panchayat Indiali, Panchayat Samiti And
District Jhunjhunu
----Petitioner
Versus
1. The State Of Rajasthan Through Principal Secretary
Education Department, Secretariat, Rajasthan., Jaipur.
2. The Deputy Secretary, Elementary Education, Govt.
Secretariat, Rajasthan, Jaipur.
3. The Director, Elementary Education, Rajasthan, Bikaner.
4. The District Education Officer, Elementary Education,
Jhunjhunu.
5. The Block Elementary Education Officer, Panchayat Samiti
Jhunjhunu, District Jhunjhunu.
----Respondents
For Petitioner(s) : Mr. Tarun Choudhary For Respondent(s) : Mr. Aditya Sharma HON'BLE MR. JUSTICE GANESH RAM MEENA Judgment / Order 21/09/2023 Counsel for the petitioner submits that the present writ petition has become infructuous.
In view of the statements made by counsel for the petitioner, the present writ petition is dismissed as having become infructuous.
Since the main petition has been dismissed, all other pending application/s, if any, also stands dismissed.
(GANESH RAM MEENA),J ARTI SHARMA /445 (Downloaded on 11/11/2023 at 08:14:17 PM) Powered by TCPDF (www.tcpdf.org)