Yashraj Chasta Son Of Shri Kailash ... vs State Of Rajasthan
2021 Latest Caselaw 3401 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 6945/2021

                                   Yashraj Chasta Son Of Shri Kailash Chand Sharma, Aged About
                                   17 Years, Through Legal Guardian Father Kailash Chand Sharma
                                   Son Of Gourishankar Sharma, Aged About 49 Years, Resident Of
                                   Near Raghunath Temple, Banthali, Tonk (Raj.)
                                                                                                         ----Petitioner
                                                                         Versus
                                   1.       State    Of     Rajasthan,         Through          Principal   Secretary,
                                            Department Of Secondary Education, Govt. Secretariat,
                                            Jaipur (Raj.)
                                   2.       The Director, Sr. Secondary Education, Bikaner (Raj.)
                                   3.       The Deputy Director, Board Of Secondary Education
                                            Rajasthan, Ajmer (Raj.)
                                   4.       The Secretary, Board Of Secondary Education Rajasthan,
                                            Ajmer (Raj.)
                                   5.       The Princial, Ravindra Nath Tagore Sr. Secondary School,
                                            Pench Ki Bawadi, Bundi (Raj.)
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Bajrang Lal Choudhary For Respondent(s) :

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Judgment / Order 03/08/2021

Learned counsel submits that notices and some circulars

have been subsequently issued thus he prays to withdraw the writ

petition with liberty to file afresh.

Taking into consideration the aforesaid aspects, the writ

petition is dismissed as withdrawn with liberty to file afresh.

(SANJEEV PRAKASH SHARMA),J

SAURABH YADAV /670/8

Powered by TCPDF (www.tcpdf.org)