Deva Ram vs State Of Rajasthan
2022 Latest Caselaw 1830 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1636/2022

Deva Ram S/o Shri Hariram, Aged About 31 Years, At Present Posted As Teacher Grade - Iii, Govt. Primary School, Deepaniyo Ki Dhani, Block Gida, District Barmer.

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Department Of Elementary Education, Govt. Of Rajasthan, Jaipur.

2. The Director, Elementary Education, Dist. Bikaner.

3. The Chief Executive Officer, Zila Parishad, Barmer.

4. The Joint Director (School Education), Jodhpur Division, Jodhpur.

5. The District Education Officer (Headquarter), Elementary Education, Dist. Barmer.

                                                                                                     ----Respondents


                                   For Petitioner(s)          :     Mr O.P. Sangwa (VC)
                                   For Respondent(s)          :

HON'BLE MR. JUSTICE ARUN BHANSALI

Judgment / Order

04/02/2022

Learned counsel for the petitioner seeks to withdraw the writ

petition with liberty to file an appeal before the Rajasthan Civil

Services Appeal Tribunal.

In view of the submission, the writ petition is dismissed as

withdrawn, with the liberty as aforesaid.

(ARUN BHANSALI),J 36-MMA/-

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