Rajendra Singh vs State Education Departmentors ...
2024 Latest Caselaw 1170 Raj/2

Rajasthan High Court

Rajendra Singh vs State Education Departmentors ... on 15 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:7775]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 12059/2011

                                   Rajendra Singh S/o Shri Prabhu Dayal Naya Bas Near Jai Paltan
                                   Band Master Ki Gali Jaat Mohalla Alwar, Rajasthan.
                                                                                                             ----Petitioner
                                                                           Versus
                                   1.       State Of Rajasthan Through Principal Secretary, Education
                                            Department, Government Secretariat, Jaipur.rajasthan.
                                   2.       The Director, Elementary Education, Rajasthan, Bikaner,
                                            Rajasthan.
                                   3.       The Deputy Director,                 Elementary             Education,   Jaipur
                                            Divison, Jaipur.
                                   4.       The Chief Executive Officer, Zila Parishad Alwar Raj.
                                   5.       The District Education Officer Elementary Education And
                                            Addl. Chief Executive Officer Elementary Ed, Zila Parishad
                                            Alwar, Rajasthan.
                                                                                                          ----Respondents

For Petitioner(s) : Mr. Zaid Ul Haq on behalf of Mr. Tanveer Ahamad For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

15/02/2024

Counsel for the petitioner seeks permission to withdraw the

present writ petition.

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writ petition is dismissed as withdrawn.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, the stay

application and other pending application/s, if any, also stand

disposed of.

(GANESH RAM MEENA),J

Seema/419

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