Amit Mathur S/O Surendra Mathur vs The State Of Rajasthan
2022 Latest Caselaw 7443 Raj/2

Citation : 2022 Latest Caselaw 7443 Raj/2
Judgement Date : 23 November, 2022

Rajasthan High Court

Amit Mathur S/O Surendra Mathur vs The State Of Rajasthan on 23 November, 2022

Bench: Mahendar Kumar Goyal

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 17217/2022

                                   Amit Mathur S/o Surendra Mathur, Aged About 37 Years, R/o
                                   13/48, Swarn Path, Mansarovar, Jaipur, Rajasthan.
                                                                                                            ----Petitioner
                                                                          Versus
                                   1.         The State Of Rajasthan, Through Its Principal Secretary,
                                              Department      Of      Education,       Govt.      Secretariat,     Jaipur,
                                              Rajasthan.
                                   2.         The Director, Secondary Education, Rajasthan, Bikaner.
                                   3.         The District Education Officer, Secondary Education,
                                              Jaipur-I, Jaipur.
                                   4.         The Chief Block Education Officer, Chaksu, District Jaipur.
                                                                                                         ----Respondents

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

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order

23/11/2022 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 the light of judgment of this Court dated 25.11.2021 passed in S.B. Civil Writ Petition No.11023/2021; Dharamveer & Ors. Vs. Principal Secretary, Department of Elementary Education & Ors.

The writ petition is disposed of accordingly. However, if any such representation is made, it is expected from the respondents to decide the same expeditiously in accordance with the law.

(MAHENDAR KUMAR GOYAL),J

Sudha/99