Kailashc Chandra Sharma vs State Panchayati Raj Dep Ors ...
2024 Latest Caselaw 1697 Raj/2

Rajasthan High Court

Kailashc Chandra Sharma vs State Panchayati Raj Dep Ors ... on 11 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:12070]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 1126/2016
                                    Kailash Chandra Sharma S/o Shri Vishawa Nath Sharma B/c
                                    Brahmin, Vandp Nagan Nathusar Via Mundra Tehsil Srimadhopur,
                                    District Sikar, Rajasthan.
                                                                                                          ----Petitioner
                                                                        Versus
                                    1.       State Of Rajasthan Through The Principal Secretary,
                                             Panchayati Raj Department Government Secretaria,
                                             Jaipur.
                                    2.       The Principal Secretary, Education, Bikaner, Rajasthan.
                                    3.       The Director, Elementary Education, Bikaner, Rajasthan.
                                    4.       The Deputy Director,             Elementary             Education,   Jaipur
                                             Division, Jaipur.
                                    5.       The District Education Officer, Elementary Education,
                                             Sikar.
                                    6.       Zila Parishad, Sikar Through Its Executive Officer.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Tanveer Ahamad For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA Judgment / Order 11/03/2024

Counsel for the petitioner submits that the petitioner seeks

permission to withdraw the present writ petition with liberty to file

fresh one.

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

present writ petition is dismissed as withdrawn with liberty to the

petitioner to file fresh one in case need arises, on the basis of

fresh cause of action.

Since the main petition has been dismissed as withdrawn,

all other pending application/s, if any, also stands disposed of.

(GANESH RAM MEENA),J

DIVYA SAINI /14

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