Shalini Charan vs Coordinator Pre-Teachers Education ...
2023 Latest Caselaw 10031 Raj

Rajasthan High Court - Jodhpur

Shalini Charan vs Coordinator Pre-Teachers Education ... on 23 November, 2023

                                   [2023:RJ-JD:40352]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                      S.B. Civil Writ Petition No. 17361/2018

                                   Shalini Charan D/o Shri Narayan Dan Charan, Aged About 20
                                   Years, Village And Post Bikhasar, Tehsil Nokha, District Bikaner,
                                   Rajasthan
                                                                                                          ----Petitioner
                                                                           Versus
                                   1.       Coordinator Pre-Teachers Education Test And Ba Bed, Bsc
                                            Bed 2018, P-5 Maharshi Dayanand Saraswati University
                                            Campus, Ajmer
                                   2.       Swami Vivakanand College For Professional Studies,
                                            Napasar- Gusaisar Road Sinthal, Bikaner
                                   3.       Maharshi Dayanand Saraswati University Ajmer, Through
                                            Its Registrar Maharshi Dayanand Saraswati University
                                            Ajmer
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Ms. Saumya Chowdhary for
                                                                      Mr. Manvendra Singh
                                   For Respondent(s)            :     --



                                                  HON'BLE MR. JUSTICE ARUN MONGA

Judgment

23/11/2023

Learned counsel for the petitioner states that she is under

instructions to withdraw the writ petition.

Ordered accordingly, the writ petitioner is dismissed as

withdrawn.

(ARUN MONGA),J 39-DhananjayS/-

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