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Monika D/O Parveen Kumar vs The State Of Rajasthan ...
2024 Latest Caselaw 1100 Raj/2

Citation : 2024 Latest Caselaw 1100 Raj/2
Judgement Date : 13 February, 2024

Rajasthan High Court

Monika D/O Parveen Kumar vs The State Of Rajasthan ... on 13 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:7438]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 1219/2021

                                   Monika D/o Parveen Kumar, Aged About 27 Years, R/o Vpo
                                   Bhangarh, Tehsil Bhadra, District Hanumangarh, Rajasthan.
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.         The State Of Rajasthan, Through Its Principal Education
                                              Secretary, Government Secretariat, Rajasthan, Jaipur.
                                   2.         The Director, Primary Education, Rajasthan, Bikaner.
                                   3.         The District Education Officer (Primary), Hanumangarh.
                                   4.         Sachin S/o Jagdish, Teacher Gr. Iii Level I Through District
                                              Education Officer, Elementary Education, Hanumangarh.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Aamir Khan on behalf of Mr. Ram Pratap Saini For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

13/02/2024

Counsel for the petitioner seeks permission to withdraw the

present writ petition.

Permission as sought for is granted.

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

writ petition is dismissed as withdrawn.

Since, the main petition has been dismissed, other pending

application(s), if any, also stand(s) disposed of.

(GANESH RAM MEENA),J

Seema/85

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