Kailash Chand Dhaka vs State Education Departmentors ...
2024 Latest Caselaw 778 Raj/2

Rajasthan High Court

Kailash Chand Dhaka vs State Education Departmentors ... on 1 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:5286]                       (1 of 1)                        [CW-5140/2015]


                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 5140/2015

                                    Kailash    Chand      Dhaka      S/o      Shri     Raghunath        Dhaka   Village
                                    Gokulpura, Post Kalakh Via Jobner, District Jaipur Raj. At Present
                                    Posted As Teacher Grade-Ii, At Govt. Primary School Potala Pana,
                                    Bichhiwada, District Dungarpur Raj.
                                                                                                          ----Petitioner
                                                                           Versus
                                    1.       State Of Rajasthan Through Its Secretary, Secondary
                                             Education Department, Govt. Secretariat, Jaipur Raj.
                                    2.       Director, Secondary Education, Rajasthan, Bikaner Raj.
                                    3.       Dy. Director, Secondary Education Department, Udaipur
                                             Division, Udaipur.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Om Prakash Meena for Mr. Subhash Sharma For Respondent(s) : Mr. Rajendra Soni, AAG with Mr. S.M. Sharma

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.

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present writ petition is dismissed as withdrawn.

Since the main petition has been dismissed as withdrawn,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

DIVYA SAINI /5

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