Sultana Begum vs The State Of Jharkhand
2023 Latest Caselaw 323 Jhar

Citation : 2023 Latest Caselaw 323 Jhar
Judgement Date : 18 January, 2023

Jharkhand High Court

Sultana Begum vs The State Of Jharkhand on 18 January, 2023

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                       W.P.(S). No. 6699 of 2012
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1. Sultana Begum

2. Balchandra Ram

3. Vishwanath Bhagat

4. Karmu Lakra

5. Suresh Prasad Sah

6. Sambhu Prasad Ray ............ Petitioners Versus

1. The State of Jharkhand

2. The Secretary, Human Resources Development Department, Ranchi.

3. The Director, Primary, Secondary and Mass Education, State of Jharkhand, Ranchi.

............ Respondents

CORAM: THE HON'BLE DR. JUSTICE S.N.PATHAK For the Petitioner : Mr. Arshad Hussain, Advocate For the State : Mr. Sreenu Garapati, SC-III Mr. Sudhanshu Kr. Singh, AC to SC-III

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05/ 18.01.2023 After some arguments, learned counsel for the petitioner seeks permission of this Court for withdrawal of the instant writ application, in view of the Full Bench Judgment of this Hon'ble Court reported in (2017) 3 JCR 795.

Learned counsel for the respondent-State has no objection to the same.

Permission is accorded.

Accordingly, the writ petition stands dismissed as withdrawn.

(Dr. S.N. Pathak, J.) kunal/-