Mahaveer Prasad S/O Shri Nathu Ram ... vs The State Of Rajasthan ...
2024 Latest Caselaw 2574 Raj/2

Rajasthan High Court

Mahaveer Prasad S/O Shri Nathu Ram ... vs The State Of Rajasthan ... on 5 April, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:16243]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 668/2024
                                   Mahaveer Prasad S/o Shri Nathu Ram Meghwal, Aged About 44
                                   Years, R/o Jakhal, Tehsil- Nawalgarh, District Jhunjhunu,
                                   Rajasthan.
                                                                                                           ----Petitioner
                                                                         Versus
                                   1.       The State Of Rajasthan, Through Secretary Department
                                            Of Panchayati Raj, Secretariat, Jaipur.
                                   2.       The Director, Elementary Education, Bikaner.

                                   3.       The District Education Officer, Elementary Education,
                                            Jhunjhunu.
                                   4.       Investigating Officer, Office Of District Education Officer,
                                            Jhunjhunu, Distt-Jhunjhunu.
                                   5.       Veerpal Singh Shekhawat, Director, Tagore Bal Niketan
                                            (School), Gudha Gorji, Distt-Jhunjhunu.
                                   6.       Principal, Gudha Gorji, Distt-Jhunjhunu.

                                                                                                      ----Respondents

For Petitioner(s) : Mr. Rohitash Kumar Saini for Ms. Kamlesh Kumari For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order 05/04/2024

Counsel appearing for the petitioner submits that 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withdrawn.

Since the main petition has been dismissed as withdrawn, all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 stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /39

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