State Of Rajasthan vs Ratan Bhati (2023:Rj-Jd:41278-Db)
2023 Latest Caselaw 10206 Raj

Rajasthan High Court - Jodhpur

State Of Rajasthan vs Ratan Bhati (2023:Rj-Jd:41278-Db) on 30 November, 2023

Bench: Arun Bhansali, Rajendra Prakash Soni

[2023:RJ-JD:41278-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   D.B. Spl. Appl. Writ No. 910/2023

1.       State Of Rajasthan, Through The Principal Secretary,
         Education Department, Government Of Rajasthan, Jaipur
2.       The Director, Secondary Education, Bikaner.
3.       The Divisional Joint Director, School Education, Jodhpur.
4.       The District Education Officer (Secondary), Jodhpur.
                                                                     ----Appellants
                                       Versus
Ratan Bhati S/o Shri Mohan Lal Bhati, Aged About 43 Years, R/o
H.no. 351, Milk Man Coloney, Gali No. 14, Pal Road, Jodhpur.
Khari Kalan Palasni, Jodhpur (Raj.)
                                                                    ----Respondent


For Appellant(s)             :     Mr. Rishi Soni for
                                   Mr. Pankaj Sharma, AAG.
For Respondent(s)            :



            HON'BLE MR. JUSTICE ARUN BHANSALI

HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI

Order

30/11/2023

1. This appeal is directed against the order dated 27.04.2023

passed by learned Single Judge, wherein, in view of the

submissions made by counsel for the parties including counsel

representing the appellants, the writ petition was disposed of in

light of order in the case of Sriram Barupal and Anr. v. State of

Rajasthan & Ors: S.B. Civil Writ Petition No.1024/2018, decided

on 20.11.2021.

2. Learned counsel for the appellants, after attempting to make

submissions on merits of the appeal in view of the fact that

petition was decided on submission made regarding not disputing

[2023:RJ-JD:41278-DB] (2 of 2) [SAW-910/2023]

the fact that the issue raised was covered by judgment in the case

of Sriram Barupal (supra), seeks withdrawal of the appeal with

liberty to file review petition in the matter.

3. In view of the submissions made the appeal is dismissed as

withdrawn with liberty as aforesaid.

(RAJENDRA PRAKASH SONI),J (ARUN BHANSALI),J 1-arunp/-

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