Rajendra Prasad Sharma vs Shri Ashok Sampat Ram ...
2023 Latest Caselaw 5916 Raj/2

[2023:RJ-JP:28995]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

         S.B. Civil Miscellaneous Application No. 1120/2012

                                           In

               S.B. Civil Contempt Petition No.258/2010

                                           In

                   S.B. Civil Writ Petition No.11329/2008

Rajendra Prasad Sharma son of Madanlal Sharma, aged about 49
years, Resident of VPO-Seepur, Vila Ajeetgarh, District Sikar
(Raj.)
                                                                         ----Petitioner
                                         Versus
1.Shri      S.R.      Meena,         Secretary         Education         Department,
Government of Rajasthan, Secretariat, Jaipur.
2.Shri S.S. Bissa, Commissioner/Director, Primary Education,
Rajasthan, Bikaner.
3.Shri     Naringa      Ram        Meghwal,        District         Education    Officer,
Elementary Education, Bikaner.
                                                  ----Respondents/Contemnors

For Petitioner(s) : Mr. G.S. Gouttam for Mr. R.K. Gouttam For Respondent(s) : Mr. C.L. Saini, AAG with Ms. Srijna Shresth

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

12/10/2023

Learned counsel for the petitioner/applicant wants to

withdraw this misc. application with liberty to assail the order

dated 14.02.2013 passed by the District Education Officer, Primary

Education, Barmer rejecting his representation, a copy of which

has been supplied to him along with the reply filed by the

[2023:RJ-JP:28995] (2 of 2) [CMAP-1120/2012]

respondents today, by way of an appropriate remedy available

under the law.

The prayer is not opposed by the learned counsel for the

respondents.

In view thereof, this misc. application is dismissed as

withdrawn with liberty as aforesaid.

(MAHENDAR KUMAR GOYAL),J

Sudha/21

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