Ritambhara Pareek vs State Of Rajasthan
2021 Latest Caselaw 17414 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14483/2019

Ritambhara Pareek D/o Prabhu Dayal Pareek, Aged About 27 Years, Wife Of Vishal Pareek, R/o Pareeko Ka Naya Mohalla, Near Bhutoria School, Ladnun, District Nagaur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary, Department Of Women And Child Development, Government Of Rajsthan, Jaipur.

2. The Director, Directorate, Integrated Child Development Services, 2, Janpath, Gandhi Nagar, Jaipur.

3. The Deputy Director (Administration), Integrated Child Development Services, Rajasthan, Jaipur.

4. The Deputy Director, Women And Child Development Department, Udaipur.

5. The Child Development Project Officer, Women And Child Development Department, Sarada Udaipur.

6. Rajasthan Subordinate And Ministerial Services Selection Board, State Institute Of Agriculture Management Premises, Durgapura, Jaipur, Through Its Secretary.

                                                                   ----Respondents


For Petitioner(s)           :     Mr. K.R. Saharan
For Respondent(s)           :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

22/11/2021

The application (IA No.1/21) preferred on behalf of the

petitioner for early listing of writ petition is considered and

disposed of.

(2 of 2) [CW-14483/2019]

The application (IA No.2/21) preferred on behalf of the

petitioner for withdrawal of the writ petition is considered and

allowed.

Accordingly, this writ petition is dismissed as withdrawn.

(VIJAY BISHNOI),J

50-Arun/-

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