Ashok Kumar Meena vs State Of Rajasthan
2021 Latest Caselaw 18080 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13701/2019 Ashok Kumar Meena S/o Shri Ramji Lal Meena, Aged About 43 Years, R/o House No. 86 B, Vivekanand Colony, Gali No. 10 Vridh Asram Road, Sri Ganganagar, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary (Adm.), Department Of School Education, Government Of Rajasthan, Secretariat, Jaipur.

2. The Director, Secondary Education, Rajasthan, Directorate, Bikaner.

3. The Deputy Director, Secondary Education, Bikaner Division, Bikaner.

4. The Senior Accountant, Secondary Education, Bikaner Rajasthan.

5. The District Education Officer (Headquarters), Secondary Education, Sri Ganganagar, Rajasthan.

                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. Sourabh Soni
                                   For Respondent(s)         :

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 01/12/2021

After attempting to argue the matter on merits for quite

some time, learned counsel for the petitioner has submitted that

he does not want to press this writ petition, however, seeks liberty

for the petitioner to avail remedy available under the Rajasthan

Civil Services (Service Matters Appellate Tribunal) Act, 1976.

Accordingly, this writ petition is dismissed as not pressed

with the liberty sought for.

(VIJAY BISHNOI),J

8-mohit/-

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