Madhuri Jain W/O Sushil Jain vs State Of Rajasthan
2022 Latest Caselaw 1916 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 12648/2020

                                    1.       Madhuri Jain W/o Sushil Jain, Aged About 43 Years, R/o
                                             Sathdiya Bazar, Bhinder, District Udaipur, Rajasthan
                                    2.       Indra Singh Shaktawat S/o Unkar Singh, Aged About 43
                                             Years,     R/o     Village      Sagatpura,          Post       Kundai,   District
                                             Udaipur, 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 INDERJEET SINGH Order

03/03/2022

Learned counsel for the petitioner wants to withdraw this

writ petition as he has instructions to submit a representation for

redressal of his grievance(s) in light of the judgment of this Court

dated 01.04.2021 passed in S.B. Civil Writ Petition

No.3006/2021:Guddi Kumari Meena& Ors. Vs. State of Rajasthan

& Ors.

The writ petition is disposed of accordingly.

All the pending applications are also disposed of accordingly.

(INDERJEET SINGH),J

Upendra Pratap Singh /18

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