Navjeevan College vs National Council For Teacher ...
2023 Latest Caselaw 3292 Raj/2

                                   [2023:RJ-JP:17011]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 12873/2019

                                   Navjeevan College, Khuri Bari, Laxmangarh, Sikar, Through Its
                                   Secretary Sunil Kumar Son Of Shri Banwarilal, Aged About 46
                                   Years, Resident Of Village Bhukharon Ki Bass, Post Rashidpur,
                                   Teh. Dhod Distt. Sikar (Raj.)
                                                                                                         ----Petitioner
                                                                       Versus
                                   1.       National Council For Teacher Education, Hans Bhawan,
                                            Wing Ii, Bahadur Shah Zafar Marg, New Delhi.
                                   2.       Northern Region Committee Of National Council For
                                            Teacher Education, Through Its Regional Director, Hans
                                            Bhawan, Wing Ii, Bahadur Shah Zafar Marg, New Delhi.
                                   3.       State Of Rajasthan Through Principal Secretary,
                                            Department Of Higher Education, Secretariat, Jaipur.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Anil Kumar Mr. Pradeep Bochaliya For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA Judgment / Order

08/08/2023

Counsel for the petitioner seeks permission to withdraw the

present writ petition.

Permission as sought for is allowed.

Accordingly, the present writ petition is dismissed as

withdrawn.

Since the main petition has been dismissed as withdrawn,

stay application and all other pending application/s, if any, also

stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /141

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