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Afjal Hussain S/O. Shri Bashir ... vs State Of Rajasthan
2021 Latest Caselaw 766 Raj/2

Citation : 2021 Latest Caselaw 766 Raj/2
Judgement Date : 25 January, 2021

Rajasthan High Court
Afjal Hussain S/O. Shri Bashir ... vs State Of Rajasthan on 25 January, 2021
Bench: Sanjeev Prakash Sharma
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 6476/2020

                                   Afjal Hussain S/o. Shri Bashir Mohammed, Resident Of Gayatri
                                   Nagar, Atru, District Baran (Raj.) At Present Working As Teacher
                                   (Suspended) In The Office Of Chief Block Education Officer,
                                   Kishanganj, District Baran (Raj.)
                                                                                                           ----Petitioner
                                                                           Versus
                                   1.       State Of Rajasthan, Through Its Secretary, Education
                                            Department,         Government            Of     Rajasthan,     Secretariat,
                                            Jaipur (Raj.)
                                   2.       Director, Secondary Education, Rajasthan, Bikaner.
                                   3.       District Education Officer, Head Quarter (Secondary),
                                            Baran (Raj.)
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Mahendra Meena for Mr. N. K.

Singhal For Respondent(s) : Mr. S. Zakawat Ali, Addl.GC

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

25/01/2021

Learned counsel for the petitioner prays to withdraw the

petition. Granting liberty aforesaid, the writ petition is dismissed

as withdrawn.

All pending applications also stands disposed of.

(SANJEEV PRAKASH SHARMA),J

SAURABH YADAV /670/132

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