Kedar Mal Sharma S/O Girdhari Lal Sharma vs State Of Rajasthan (2024:Rj-Jp:13351)
2024 Latest Caselaw 1908 Raj/2

Rajasthan High Court

Kedar Mal Sharma S/O Girdhari Lal Sharma vs State Of Rajasthan (2024:Rj-Jp:13351) on 18 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:13351]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 3800/2024

                                   Kedar Mal Sharma S/o Girdhari Lal Sharma, Aged About 60
                                   Years, Resident Of 47/4 Kiran Path, Manasarovar, Jaipur.
                                                                                                         ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through The Secretary, Elementary,
                                            Education Department, Government Secretariat, Jaipur.
                                   2.       Director, Elementary Education, Bikaner, Rajasthan.
                                   3.       Deputy Director, Elementary Education, Jaipur Division,
                                            Jaipur.
                                   4.       District Education Officer, (Head Quarters), Elementary
                                            Education, Jaipur, Rajasthan.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Rakesh Choudhary For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

18/03/2024

Counsel for the petitioner submits that the petitioner seeks

permission to withdraw the present writ petition with liberty to file

fresh one in case need arises on the basis of fresh cause of action.

Permission as sought for is allowed.

Accordingly, the present writ petition is dismissed as

withdrawn with liberty as prayed for.

Since the main petition has been dismissed as withdrawn, all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 /15

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