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Ravika W/O Navdeep Bharia vs State Of Rajasthan
2022 Latest Caselaw 1438 Raj/2

Citation : 2022 Latest Caselaw 1438 Raj/2
Judgement Date : 10 February, 2022

Rajasthan High Court
Ravika W/O Navdeep Bharia vs State Of Rajasthan on 10 February, 2022
Bench: Mahendar Kumar Goyal
        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 12856/2020

1.       Ravika W/o Navdeep Bharia, Aged About 30 Years, R/o
         Village    Jeeni,       Tehsil        Surajgarh,       District      Jhunjhunu,
         Rajasthan.
2.       Balwan Singh S/o Dharmpal, Aged About 40 Years, R/o
         Vpo Hamirwas, Tehsil Rajgarh, District Churu, Rajasthan.
3.       Kamlesh Kumar Meena S/o Laddu Ram Meena, Aged
         About 33 Years, R/o Village Tikhuti, Post Amagarh, Tehsil
         Sapotara, District Karauli, Rajasthan
4.       Seema Jain D/o Dangal Jain, Aged About 43 Years, R/o
         House No. 1-N-17, Mahaveer Nagar, Extension, Kota,
         Rajasthan.
5.       Vikram Singh S/o Ramavatar Singh, Aged About 38 Years,
         R/o Ranasar, District Jhunjhunu, Rajasthan.
                                                                           ----Petitioners
                                       Versus
1.       State     Of     Rajasthan,            Through       Principal        Education
         Secretary, Govt. Of Rajasthan, Secretariat, Jaipur.
2.       The Director, Primary Education, Rajasthan, Bikaner.
3.       The District Education Officer, Elementary Education,
         Udaipur.
                                                                      ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

10/02/2022

Learned counsel for the petitioners wants to withdraw the

writ petition as he has instructions to submit a representation for

redressal of their grievances in light of the judgment of this Court

dated 01.04.2021 passed in S.B. Civil Writ Petition No.

(2 of 2) [CW-12856/2020]

3006/2021; Guddi Kumari Meena and Ors. v. State of Rajasthan

and Ors.

The writ petition is disposed of accordingly.

The pending application is also disposed of accordingly.

(MAHENDAR KUMAR GOYAL),J

SAHIL SONI /27

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