Manju Bakoliya Daughter Of Shri ... vs State Of Rajasthan
2021 Latest Caselaw 1510 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 411/2021

                                   Manju Bakoliya Daughter Of Shri Bal Chand Bakoliya Wife Of Shri
                                   Sarjeet Kumar, Aged About 41 Years, Resident Of Azad Market,
                                   Khetri Nagr, District Jhunjhunu (Raj)
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.       State Of Rajasthan, Through Its Principal Secretary,
                                            Education Department, Govt. Secretariat, Jaipur (Raj)
                                   2.       Director, Secondary Education, Rajasthan, Bikaner (Raj)
                                   3.       Dy. Director, Secondary Education, Department, Ajmer
                                            Division, Ajmer
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Rajendra Kumar Saini For Respondent(s) :

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment

10/02/2021

Learned counsel for the petitioner prays to withdraw the

petition with liberty to file a representation.

Granting liberty aforesaid, the writ petition is dismissed as

withdrawn.

All pending applications shall also stand disposed of.

(SANJEEV PRAKASH SHARMA),J

SAURABH YADAV /670/89

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