Varsha Jain vs The State Of Madhya Pradesh
2024 Latest Caselaw 15565 MP

Madhya Pradesh High Court

Varsha Jain vs The State Of Madhya Pradesh on 24 May, 2024

Author: Vivek Agarwal

Bench: Vivek Agarwal

                                                            1
                          IN     THE       HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                    BEFORE
                                      HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                ON THE 24 th OF MAY, 2024
                                             WRIT PETITION No. 6905 of 2023

                         BETWEEN:-
                         VARSHA JAIN D/O SHRI VIRENDRA KUMAR JAIN,
                         AGED ABOUT 47 YEARS, OCCUPATION: HOUSE WIFE
                         R/O MU8RWAS VI8LLAGE MURWAS DI8ST8RICT
                         VIDISHA (MADHYA PRADESH)

                                                                                        .....PETITIONER
                         (BY SHRI AMBUJ JAIN - ADVOCATE)

                         AND
                         1.    THE STATE OF MADHYA PRADESH THROUGH
                               COLLECTOR   DISTRICT  BETUL  (MADHYA
                               PRADESH)

                         2.    BASANT INTERNATIONAL PUBLIC SCHOOL
                               BETUL DISTRICT BETUL (MADHYA PRADESH)

                         3.    DISTRICT EDUCATION OFFICER BETUL DISTRICT
                               BETUL (MADHYA PRADESH)

                                                                                      .....RESPONDENTS
                         (STATE BY SHRI ATUL DWIVEDI - PANEL LAWYER)
                         (RESPONDENT NO.2 BY SHRI PRAKHAR NAVERIYA - ADVOCATE)

                               This petition coming on for admission this day, th e court passed the
                         following:
                                                             ORDER

Learned counsel for the petitioner in view of the judgment of the Apex Court in St.Mary's Education Society & Another versus Rajendra Prasad Bhargava & Another (2023) 4 SCC 498 prays for withdrawal of this writ petition with liberty to pursue her remedy before the appropriate forum.

Accordingly, this writ petition is disposed of as withdrawn with the aforesaid liberty.

(VIVEK AGARWAL) JUDGE amit