Harshvardhani Awasthi Widow Of Late ... vs The State Of Rajasthan ...
2024 Latest Caselaw 1211 Raj/2

Rajasthan High Court

Harshvardhani Awasthi Widow Of Late ... vs The State Of Rajasthan ... on 16 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:8159]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 2412/2024

                                   Harshvardhani Awasthi Widow Of Late Shri Sunil Sharma, Aged
                                   About 53 Years, Resident Of 5-Kha-51, Manu Marg, Housing
                                   Board, Alwar, Rajasthan.
                                                                                                            ----Petitioner
                                                                          Versus
                                   1.         The State Of Rajasthan, Through Its Principal Secretary,
                                              Rural Development And Panchayati Raj Department,
                                              Government Of Rajasthan, Secretariat, Jaipur.
                                   2.         The Secretary To Government And Commissioner, Rural
                                              Development           And       Panchayati           Raj      Department,
                                              Government Of Rajasthan, Secretariat, Jaipur.
                                   3.         Chief Executive Officer, Zila Parishad, Alwar (Raj.)
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Vigyan Shah For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

16/02/2024

Counsel for the petitioner seeks permission to withdraw the

present writ petition with liberty to approach the Rajasthan Civil

Services Appellate Tribunal.

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

writ petition is dismissed as withdrawn with liberty, as prayed.

Since, the main petition has been dismissed, the other

pending application/s, if any, stand/s disposed of.

(GANESH RAM MEENA),J

Seema/36

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