Managing Committee S D Jain Sr Sec Schoo vs Shri Alok Sethi And Anr ...
2024 Latest Caselaw 339 Raj/2

Rajasthan High Court

Managing Committee S D Jain Sr Sec Schoo vs Shri Alok Sethi And Anr ... on 18 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:3088]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 15696/2016
                                   The Managing Committee, Shri Digamber Jain Senior Secondary
                                   School, Bajaj Road, Sikar Through Its Secretary
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.        Shri Alok Sethi, Son Of Late Shri Atma Prakash Sethi, 29,
                                             Devipura Kothi, Near Jain Temple, Sikar
                                   2.        The    Director/commissioner,               Secondary       Education,
                                             Rajasthan, Bikaner
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Prahlad Singh For Respondent(s) : Mr. S.Zakawat Ali, Addl.G.C. Mr. Pawan Trivedi

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order 18/01/2024

Counsel for the petitioner submits that the petitioner-

institution has made the payment of its share to the concerned

employee. Counsel further submits that the petitioner may be

permitted to withdraw the present writ petition at this stage with

liberty to raise the issue of grant-in-aid before the appropriate

Forum.

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

present writ petition is dismissed as withdrawn with liberty as

prayed.

Since the main petition has been dismissed as withdrawn,

the stay application and all pending application/s, if any, also

stands dismissed.

(GANESH RAM MEENA),J ARTI SHARMA /180

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