Rajasthan High Court - Jaipur
Ranjeet Pvt. Iti vs Union Of India on 7 January, 2020
Author: Ashok Kumar Gaur
Bench: Ashok Kumar Gaur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 15020/2019
Ranjeet Pvt. ITI, Tijara, District Alwar, Ranjeet Audhyogik
Prashikshan Sansthan, Tijara Through Secretary, Ranjeet Yadav
Son Of Shrichangi Ram, Aged 51 Years, Resident Of Ward No.
15, Tijara, Alwar, Rajasthan.
----Petitioner
Versus
1. Union Of India, Through Its Secretary, Ministry Of Skill
Development And Entrepreneurship, New Delhi-110001.
2. Director General Of Employment And Training (Dget),
Shram Shakti Bhawan, Rafi Marg, New Delhi-100001.
3. The National Council For Vocational Training (Ncvt),
Department Of Industrial Training, Government Of India,
New Delhi.
4. State Of Rajasthan, Through Principal Secretary,
Department Of Technical Education, Government Of
Rajasthan, Secretariat, Jaipur.
5. Director Of Technical Education, Rajasthan, Jodhpur.
----Respondents
For Petitioner(s) : Ms. Aradhana Swami, Adv.
HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order 07/01/2020 Counsel for the petitioner submits that the present writ petition has become infructuous.
In view of the above statement made, the writ petition is dismissed as having become infructuous.
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