ANJU NEHRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition was filed by the petitioner aggrieved against the respondents not calling her for interview pursuant to advertisement dtd. 13/1/2022.

(2.) In view of fact situation, the writ petition filed by the petitioner has been rendered infructuous, the same is therefore, dismissed as having become infructuous. The respondents may now declare the result of the petitioner.