Manisha Kumari Sharma W/O Dr. Manish ... vs State Of Rajasthan (2024:Rj-Jp:11262)
2024 Latest Caselaw 1572 Raj/2

Rajasthan High Court

Manisha Kumari Sharma W/O Dr. Manish ... vs State Of Rajasthan (2024:Rj-Jp:11262) on 5 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:11262]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 2200/2019

                                    Manisha Kumari Sharma W/o Dr. Manish Gudeniya, Aged About
                                    28 Years, R/o Plot No. 10, Ganesh Nagar A, Behind Collectorate,
                                    Near Mother Children School, Mantown, Sawai Madhopur (Raj.)
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.       State Of Rajasthan, Through The Principal Secretary,
                                             Higher Education Department, Government Secretariat,
                                             Jaipur
                                    2.       The      Commissionerate,          College       Education,    Rajasthan,
                                             Jaipur (Raj.)
                                    3.       The Principal Janki Devi Bajaj Government Girls College,
                                             Kota (Raj.)
                                                                                                       ----Respondents

For Petitioner(s) : Ms. Palak Verma for Mr. Tanveer Ahamad For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

05/03/2024

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present writ petition is dismissed as withdrawn.

Since the main petition has been dismissed as withdrawn,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 /334

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