Kavita Kumari Sharma D/O Shri Mkukut ... vs The State Of Rajasthan ...
2024 Latest Caselaw 1541 Raj/2

Rajasthan High Court

Kavita Kumari Sharma D/O Shri Mkukut ... vs The State Of Rajasthan ... on 4 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:11076]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 19250/2023

                                    Kavita Kumari Sharma D/o Shri Mkukut Bihari Sharma, Aged
                                    About 33 Years, Resident Of Village Dangriya, District Karauli,
                                    Rajasthan.
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.       The State Of Rajasthan, Through Its Secretary, Education
                                             Department, Govt Of Rajasthan, Government Secretariat,
                                             Jaipur.
                                    2.       The Director, Secondary Education, Rajasthan, Bikaner.
                                    3.       Chief District Education Offcier, District Sawaimadhopur.
                                    4.       District Education Officer Secondary, Sawaimadhopur.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Bal Ram Vashisth Mr. Devendra Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/03/2024

Counsel for the petitioner submits that the petitioner seeks

permission to withdraw the present writ petition with liberty to

avail the appropriate legal alternative remedy available to her.

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present writ petition is dismissed as withdrawn with liberty, as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, the stay

application and the other pending application/s, if any, also stand

dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /125

Powered by TCPDF (www.tcpdf.org)