Avdhesh Pratap Singh Sengar S/O Shri ... vs State Of Rajasthan (2024:Rj-Jp:12556)
2024 Latest Caselaw 1773 Raj/2

Rajasthan High Court

Avdhesh Pratap Singh Sengar S/O Shri ... vs State Of Rajasthan (2024:Rj-Jp:12556) on 13 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:12556]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 11154/2019
                                    1.       Avdhesh Pratap Singh Sengar S/o Shri Dinesh Singh
                                             Sengar, Aged About 28 Years, R/o Village And Post
                                             Sengarpura, Tehsil And District Karouli (Raj.)
                                    2.       Vijay Singh Meena S/o Shri Chhote Lal Meena, Aged
                                             About 27 Years, R/o Village Ratnapura, Post Lulooj, Tehsil
                                             Sapotara, District Karouli (Raj.)
                                                                                                        ----Petitioners
                                                                         Versus
                                    1.       State Of Rajasthan, Through Its Secretary, Department Of
                                             School Education, Govt. Secretariat, Jaipur (Raj.)
                                    2.       Director, Secondary Education, Bikaner (Raj.)
                                    3.       Chief District Education Officer And Ex-Officio, District
                                             Project Co-Ordinator, Samagra Shiksha Abhiyan, District
                                             Sawai Madhopur (Raj.)
                                    4.       State Project Director, Rajasthan Council Of School
                                             Education, Jawaharlal Nehru Marg, Jaipur.
                                    5.       Commissioner, Rajasthan Council Of School Education,
                                             Jawaharlal Nehru Marg, Jaipur.
                                                                                                      ----Respondents

For Petitioner(s) : Ms. Saroj Singh, Adv.

For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

13/03/2024

Counsel for the petitioners submits that the petitioners seeks

permission to withdraw the present writ petition.

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

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 /97

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