Ganga Ram vs State Of Rajasthan
2022 Latest Caselaw 304 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1750/2019

Ganga Ram S/o Shri Gordhan Ram, Aged About 40 Years, Resident Of Village Post Kushlawa, Tehsil Dechu, District Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Panchayati Raj Department, Government Of Rajasthan, Secretariat, Jaipur.

2. Director, Elementaryj Education, Bikaner.

3. District Education Officer, Elementary Education, Jodhpur.

                                                                                                      ----Respondents


                                   For Petitioner(s)           :     Mr. C.R. Choudhary for Mr. Hanuman
                                                                     Singh through VC
                                   For Respondent(s)           :     -

HON'BLE MS. JUSTICE REKHA BORANA

Order

05/01/2022

Counsel for the petitioner states that in view of the

subsequent developments and judgment of Hon'ble Apex Court,

the present petition has rendered infructuous and therefore, he

seeks permission to withdraw the present petition.

Permission as sought is granted.

Petition is dismissed as withdrawn.

(REKHA BORANA),J 3-/Akshay/-

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