Shishpal S/O Munshi Ram vs The State Of Rajasthan Through ...
2024 Latest Caselaw 1318 Raj/2

Rajasthan High Court

Shishpal S/O Munshi Ram vs The State Of Rajasthan Through ... on 26 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:9556]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 14672/2018

1.        Shishpal S/o Munshi Ram, Aged About 37 Years, R/o 2
          Kwsm, Khairuwala, Gram Panchayat Pechlwan Ka Bera,
          Tehsil Pugal, District Bikaner At Present Working As Para-
          Teacher/ Shiksha Sahyogi In Gups Khairuwala Bikaner
2.        Suman D/o Richhapal Singh W/o Budharam, R/o Village
          Chak, 2 Lkd, Tehsil Pugal, District Bikaner At Present
          Working As Para-Teacher/ Shiksha Sahyogi In Gps 1 Lkd,
          Bikaner
3.        Suman Kumari W/o Ramawatar Yadav, R/o Village Ratane
          Wala, Tehsil Srivijaynagar, District Ganganagar At Present
          Working As Para-Teacher/ Shiksha Sahyogi In Gps 1 Cdm,
          Ganganagar
4.        Bhanwar Lal Bishnoi S/o Manohar Lal, R/o Chak 3 Ngm,
          179 Ki Fal, Pugal Branch, Dantor Road, Khajuwala,
          District Bikaner At Present Working As Para-Teacher/
          Shiksha Sahyogi Gps 19 Kjd (Khajuwala) Bikaner
                                                                                  ----Petitioners
                                              Versus
1.        The State Of Rajasthan Through Secretary To The Govt.
          Education Department, Govt. Of Rajasthan Secretariat,
          Jaipur
2.        Director, Elementary Education, Rajasthan, Bikaner (Raj.)
3.        District Education Officer (Elementary Education), Bikaner
          (Raj.)
4.        District        Education           Officer         (Elementary             Education),
          Sriganganagar (Raj.)
                                                                              ----Respondents

For Petitioner(s) : Mr. Om Prakash Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

26/02/2024

(D.B. SAW/826/2019 has been filed in this matter. Please refer the same for further orders)

[2024:RJ-JP:9556] (2 of 2) [CW-14672/2018]

Counsel appearing for the petitioners submits that the

petitioners seek 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withdrawn.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 /48

(D.B. SAW/826/2019 has been filed in this matter. Please refer the same for further orders)

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