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Sitaram Sahriya Son Of Shri Sunder Lal vs State Of Rajasthan (2024:Rj-Jp:13350)
2024 Latest Caselaw 1907 Raj/2

Citation : 2024 Latest Caselaw 1907 Raj/2
Judgement Date : 18 March, 2024

Rajasthan High Court

Sitaram Sahriya Son Of Shri Sunder Lal vs State Of Rajasthan (2024:Rj-Jp:13350) on 18 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:13350]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 1281/2021

1.       Sitaram Sahriya Son Of Shri Sunder Lal, Aged About 27
         Years, Resident Of Ward No.7, Amalawada Kharan,
         Amlawada, Baran.
2.       Jugraj Sahriya Son Of Shri Hariram Sahriya, Aged About
         26    Years,    Resident         Of     New      Colony          Sahriya   Basti
         Sambalpur, Baran, Fatehpur, Baran.
3.       Rajendra Kumar Son Of Shri Brajmohan Sahriya, Aged
         About 31 Years, Resident Of Sehriya Basti, Ratanpura,
         Baran.
                                                                          ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through Its Secretary, Education
         Department, Govt. Secretariat, Jaipur (Raj.)
2.       The Director, Elementary Education, Rajasthan, Bikaner
         (Raj.)
3.       Coordinator,         Rajasthan         Eligibility         Examination        For
         Teachers (Reet) - 2021, Board Of Secondary Education
         Rajasthan Ajmer, Rajeev Gandhi Vidya Bhawan, Shiksha
         Board Colony, Civil Lines, Ajmer.
                                                                     ----Respondents

For Petitioner(s) : Mr. Man Singh Meena For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

18/03/2024

Counsel for the petitioners submits that the petitioners seek

permission to withdraw the present writ petition.

Permission as sought for is allowed.

Accordingly, the present writ petition is dismissed as

withdrawn.

[2024:RJ-JP:13350] (2 of 2) [CW-1281/2021]

Since the main petition has been dismissed as withdrawn, all

other pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /127

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