Mahesh Kumar S/O Ram Chander Singh vs The State Of Rajasthan ...
2024 Latest Caselaw 737 Raj/2

Rajasthan High Court

Mahesh Kumar S/O Ram Chander Singh vs The State Of Rajasthan ... on 1 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:5332]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 26921/2018
Mahesh Kumar S/o Ram Chander Singh, Aged About 31 Years,
R/o Village Shastri Nagar, Post Seengar Chhoti, Tehsil Dhodh,
District Sikar, Rajasthan.
                                                                    ----Petitioner
                                    Versus
1.       The State Of Rajasthan, Through Its Education Secretary,
         Govt. Secretariat, Rajasthan, Jaipur.

2.       The Director, Primary Education, Rajasthan, Bikaner.

3.       The Chief Executive Officer, Zila Parishad, Jhalawar.

4.       The District Elementary Education Officer, Jhalawar.

5.       The Chief Executive Officer, Zila Parishad, Nagaur.

6.       The District Elementary Education Officer, Nagaur.

7.       The Block Elementary Education Officer, Panchayat Samiti
         Dag, District Jhalawar.

8.       The Block Elementary Education Officer, Panchayat Samiti
         Jayal, Nagar, District Nagaur.

9.       The Block Development Officer, Panchayat Samiti Dag,
         District Jhalawar.

10.      The Block Development Officer, Panchayat Samiti Jayal,
         District Nagaur.

11.      The Paden Elementary Education Officer (P.e.e.o.), Govt.
         Sr. Secondary School, Kayasara, Panchayat Samiti Dag,
         District Jhalawar.

                                                                 ----Respondents

For Petitioner(s) : Mr. Aamir Khan For Respondent(s) : Mr. C.L. Saini, AAG

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

01/02/2024

Counsel for the petitioner submits that the petitioner seeks

permission to withdraw the present writ petition.

[2024:RJ-JP:5332] (2 of 2) [CW-26921/2018]

In view of the prayer made by counsel for the petitioner, 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present writ petition is dismissed as withdrawn.

Since the main petition has been dismissed as withdrawn,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 /58

Powered by TCPDF (www.tcpdf.org)