Mauhammad Shahid Son Of Shri Ataullah vs State Of Rajasthan (2024:Rj-Jp:1856)
2024 Latest Caselaw 206 Raj/2

Rajasthan High Court

Mauhammad Shahid Son Of Shri Ataullah vs State Of Rajasthan (2024:Rj-Jp:1856) on 11 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:1856]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 18987/2022

                                    1.       Mauhammad Shahid Son Of Shri Ataullah, Aged About 29
                                             Years, Resident Of Ajijpura, Gumat, Baadi, District
                                             Dholpur (Raj.)
                                    2.       Govind Agarwal Son Of Shri Mahaveer Prasad, Aged
                                             About 43 Years, Resident Of Via Majhab Ka Bag, Kothi
                                             Dholpur, District Dholpur (Raj.)
                                                                                                          ----Petitioners
                                                                           Versus
                                    1.       State Of Rajasthan, Through Its Dy. Secretary
                                             (Administration), Department Of Personnel (A-2), Govt.
                                             Secretariat, Jaipur (Raj.)
                                    2.       Director, Secondary Education Department, Rajasthan,
                                             Bikaner.
                                    3.       Joint Director, School              Education,         Bharatpur   Division
                                             Bharatpur (Raj.)
                                                                                                        ----Respondents

For Petitioner(s) : Ms. Komal Kuamri Giri For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order 11/01/2024

Counsel for the petitioner seeks to withdraw the present writ

petition with liberty to approve the Rajasthan Civil Services

Appellate Tribunal for the grievances raised in the present petition

by filing an appeal.

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

present writ petition is withdrawn with liberty as prayed for.

Since the main petition has been dismissed as withdrawn, all

other pending application/s, if any, also stand dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /17

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