Pawan Kumar Bajroliya And Anr vs State Education Departmentors ...
2023 Latest Caselaw 6764 Raj/2

Rajasthan High Court

Pawan Kumar Bajroliya And Anr vs State Education Departmentors ... on 14 December, 2023

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2023:RJ-JP:39592]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 11906/2013

                                    1.       Pawan Kumar Bajroliya S/o Nathu Lal, Chainpura Post
                                             Dheegpur Tehsil Dataram Garh, Dist. Sikar.
                                    2.       Prakash Chand Bajdolya S/o Bhura Ram, Chainpura Post
                                             Dheegpur Tehsil Dataram Garh, Dist. Sikar
                                                                                                              ----Petitioners
                                                                            Versus
                                    1.       State      Of     Rajasthan          Through         Principal       Secretary,
                                             Department Of Education, Jaipur.
                                    2.       Director, Elementary Education, Bikaner.
                                    3.       District Education Officer, Elementary Education, Sikar.
                                    4.       Block Elementary Education Officer, Dantaramgarh, Dist.
                                             Sikar.
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Tanmay Dhand For Respondent(s) : Mr. S.N. Kumawat, AAG

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

14/12/2023

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withdrawn.

Since the main petition has been dismissed as withdrawn, all

other pending application/s, if any, also stand dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /27

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