Riyanshi Jat D/O Suresh Chandra Jat vs State Of Rajasthan (2024:Rj-Jp:16199)
2024 Latest Caselaw 2554 Raj/2

Rajasthan High Court

Riyanshi Jat D/O Suresh Chandra Jat vs State Of Rajasthan (2024:Rj-Jp:16199) on 5 April, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:16199]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 19327/2023

Riyanshi Jat D/o Suresh Chandra Jat, Aged About 23 Years, R/o
Jato Ka Mohalla, Jeewakhera, Railmagra, District Rajsamand,
Rajasthan.
                                                                         ----Petitioner
                                         Versus
1.       State       Of     Rajasthan,          Through         Principal    Education
         Secretary, Government Secretariat, Jaipur, Rajasthan.
2.       The     Director,      Primary        Education        Rajasthan,    Bikaner,
         Rajasthan.
3.       Rajasthan Staff Selection Board, Through Its Secretary,
         Agriculture Management Institute Building, Durgapura,
         Jaipur, Rajasthan.
4.       Rajasthan Staff Selection Board, Through Its Chairman,
         Agriculture Management Institute Building, Durgapura,
         Jaipur, Rajasthan.
5.       Rehabilitation Council Of India, B-22, Qutub Institutional
         Area, New Delhi-110016 Through Secretary.
6.       National Council For Teacher Education, Hans Bhawan,
         Wing 2, 1 Bahadur Shah Zafar Marg, New Delhi- 110002
         Through Secretary
                                                                      ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini Mr. Aamir Khan For Respondent(s) : Mr. Kapil Vyas

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

05/04/2024

Counsel for the petitioner submits that the petitioner seeks

permission to withdraw the present writ petition.

In view of the prayer made by counsel for the petitioner, the

present writ petition is dismissed as withdrawn.

[2024:RJ-JP:16199] (2 of 2) [CW-19327/2023]

Since the main petition has been dismissed as withdrawn,

all other pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /102

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