Hemakshi Kumari Rathore D/O Shri Suresh ... vs State Of Rajasthan (2024:Rj-Jp:2688)
2024 Latest Caselaw 326 Raj/2

Rajasthan High Court

Hemakshi Kumari Rathore D/O Shri Suresh ... vs State Of Rajasthan (2024:Rj-Jp:2688) on 17 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:2688]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 12426/2023
                                    Hemakshi Kumari Rathore D/o Shri Suresh Chandra Rathore,
                                    Aged About 37 Years, R/o Gandhi Park Ke Pass, Gandhi Pura,
                                    Lakheri Rural, Bundi Rajasthan.
                                                                                                           ----Petitioner
                                                                           Versus
                                    1.       State Of Rajasthan, Through Principal Govt. Secretary,
                                             Education Department, Govt. Secretariat, Rajasthan,
                                             Jaipur.
                                    2.       District Education Officer, Secondary Education Bundi.
                                    3.       Headmaster Govt. Girls Senior Secondary School, Lakheri
                                             Ward No 2, Bundi.
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Dharmendra Jain For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA Judgment / Order 17/01/2024

Counsel for the petitioner seeks to withdraw this writ petition

with liberty to avail the appropriate legal remedy of appeal before

the Rajasthan Civil Services Appellate Tribunal.

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

present writ petition is disposed of with liberty to the petitioner to

file an appeal before the Rajasthan Civil Services Appellate

Tribunal in regard to his grievances which have been raised in the

present petition.

In case the petitioner files an appeal before the Rajasthan

Civil Services Appellate Tribunal, the concerned Tribunal is

expected to dispose the appeal expeditiously.

(GANESH RAM MEENA),J

DIVYA SAINI /45

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