Smt. Madhu Gaur vs State Of Rajasthan And Ors
2021 Latest Caselaw 17931 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12865/2017

Smt. Madhu Gaur Daughter Of Shri Kailash Chandra Gaur Wife Of Shri Jagdish Gaur, By Caste Brahmin, Resident Of Village Dudasar, Tehsil Dhorimanna, District Barmer Rajasthan.

----Petitioner Versus

1. State Of Rajasthan Through The Secretary, Department Of Elementary Education, Government Of Rajasthan, Secretariat, Jaipur.

2. The Principal Secretary To The Government, Rural Development And Panchayati Raj Department Panchayati Raj, Government Of Rajasthan, Secretariat, Jaipur.

3. Director, Elementary Education, Rajasthan, Bikaner.

4. Vardhman Mahaveer Open University, Kota Through Its Registrar.

                                                                                                    ----Respondents


                                   For Petitioner(s)          :    Mr. Prakash Raika for Mr. Mukesh
                                                                   Rajpurohit
                                   For Respondent(s)          :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

29/11/2021

Learned counsel for the petitioner has submitted that he

wants to withdraw this writ petition.

Accordingly, this writ petition is dismissed as withdrawn.

(VIJAY BISHNOI),J

17-mohit/-

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