Garima Sharma D/O Ram Kishan vs The State Of Rajasthan
2024 Latest Caselaw 2158 Raj/2

Rajasthan High Court

Garima Sharma D/O Ram Kishan vs The State Of Rajasthan on 20 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 8136/2020

                                   Garima Sharma D/o Ram Kishan, Aged About 27 Years, R/o
                                   Village Lalgarh, Tehsil Bidasar, District Churu, Rajasthan.
                                                                                                            ----Petitioner
                                                                           Versus
                                   1.       The State Of Rajasthan, Through Its Principal Education
                                            Secretary, Government Secretariat, Rajasthan, Jaipur.
                                   2.       The Director, Primary Education, Bikaner.
                                   3.       The       District    Education         Officer,      Primary     Education,
                                            Headquarter, Chittorgarh.
                                   4.       Chief Block Education Officer, Panchayat Samiti Kapasan,
                                            District Chittorgarh.
                                   5.       The Peeo And Principal, Govt. Sr. Secondary School,
                                            Balarada, District Chittorgarh, Rajasthan.
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini Mr. Aamir Khan For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

20/03/2024

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present writ petition is dismissed as withdrawn.

Since the main petition has been dismissed as withdrawn,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

ARTI SHARMA /106

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