Sanju D/O Shri Phool Chand W/O Shri ... vs The State Of Rajasthan
2021 Latest Caselaw 1393 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 20206/2019

Sanju D/o Shri Phool Chand W/o Shri Prem Prakash, Aged About
37    Years,     R/o   Village     Ghandawa           Post         Bigodhana   Tehsil-
Surajgarh Distt. Jhunjhunu (Raj.)
                                                                        ----Petitioner
                                      Versus
1.      The State Of Rajasthan, Through Secretary, Department
        Of Rural Development And Panchayati Raj, Government
        Of Rajasthan, Secretariat, Jaipur (Raj.)
2.      Director, Elementary Education, Bikaner (Raj.)
3.      Chief Executive Officer, Zila Parishad Jhunjhunu.
4.      Chief Executive Officer, Zila Parishad Barmer.
5.      Chief District Education Officer, Jhunjhunu (Raj.)
6.      Chief District Education Officer, Barmer (Raj.)
7.      Chief Block Education Officer, Panchayat Samiti Chirawa,
        District Jhunjhunu (Raj.)
8.      Chief     Block      Education          Officer,       Panchayat       Samiti
        Dhorimanna, District Barmer (Raj.)
9.      B.d.o. Panchayat Samiti Chirawa, District Jhunjhunu
        (Raj.)
10.     B.d.o. Panchayat Samiti Dhorimanna, Distt. Barmer (Raj.)
                                                                     ----Respondents

For Petitioner(s) : Mr. Vinod Jhajharia For Respondent(s) : Ms. Sunita Satyarthi Mr. Bharat Saini

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

08/02/2021 Learned counsel for the petitioner/s prays for

withdrawal of the present writ petition.

The writ petition is accordingly dismissed as withdrawn.

(2 of 2) [CW-20206/2019]

All pending applications stand disposed of.

(SANJEEV PRAKASH SHARMA),J

Anu /96

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