Tak Shiksha Niketan Girls ... vs The State Of Rajasthan
2021 Latest Caselaw 132 Raj/2

                                                HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                            BENCH AT JAIPUR

                                                 D.B. Civil Special Appeal Writ No. 952/2020

                                                                            In

                                                   S.B. Civil Writ Petition No. 13048/2020

                                   Tak Shiksha Niketan Girls B.S.T.C. College, Ajmer Through Secretary,
                                   Veer Singh Mahawar S/o Sh. Gabru Lal Mahawar, Aged About 84
                                   Years, R/o Shastri Nagar, Ajmer (Rajasthan).

                                                                                                        ----Appellant

                                                                         Versus

                                   1.       The State Of Rajasthan, Through Its Principal Secretary
                                            (School Education), Government Of Rajasthan, Main Building,
                                            Secretariat, R.No. 1212, 2Nd Floor, Jaipur-302005

                                   2.       Director, Elementary Education, Bikaner (Rajasthan)

                                   3.       The Coordinator, Pre- D.EI.Ed - 2020, Elementary Education,
                                            Bikaner

                                   4.       Western Regional Committee, National Council For Teacher
                                            Education, Through Its Regional Director, G-7, Sector-10,
                                            Dwarka, Landmark - Near Metro Station Sector-10, Dwarka,
                                            Delhi - 110075.

                                                                                                     ----Respondents

For Appellant(s) : Mr. M.S. Raghav, Advocate with Mr. Vishivas Saini, Advocate through video conferencing

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA Judgment / Order

07/01/2021

Learned counsel for the appellant submits that he may be

permitted to withdraw the appeal.

Ordered accordingly.

(CHANDRA KUMAR SONGARA),J (SABINA),J

Mohita /27

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