Amarchand Meena S/O Shri Badri ... vs State Of Rajasthan
2022 Latest Caselaw 7552 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 3191/2022

Amarchand Meena S/o Shri Badri Prasad, Aged About 46 Years,
Resident Of Bhopan Ki Dhani, Nasuva, Tehsil And Post Baswa,
District Dausa (Raj.)
                                                                   ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through Chief Secretary, Govt.
       Secretariat, Jaipur (Raj.)
2.     The Principal Secretary, Department Of Education, Govt.
       Secretariat, Jaipur (Raj.)
3.     Director     Of   Secondary           Education,         Department    Of
       Education, Bikaner (Raj.)
4.     Deputy Director, Secondary Education, Shiksha Sankul
       J.L.N. Marg, Jaipur (Raj.)
                                                                ----Respondents

For Petitioner(s) : Mr. Dharmendra Sharma For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

30/11/2022 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 13.08.2020 passed in SBCWP No.4001/2020: Bhagwan

Swaroop Pathak & Ors. vs. Board of Secondary Education,

Bikaner & Ors.

The writ petition is dismissed accordingly.

However, it goes without saying that if any representation is

filed by the petitioner for redressal of his grievance(s), the

(2 of 2) [CW-3191/2022]

respondents are expected to decide the same expeditiously in

accordance with law.

(MAHENDAR KUMAR GOYAL),J

MADAN/95

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