Ms Suman Kumari Meena D/O Pappu Ram Meena vs State Of Rajasthan (2024:Rj-Jp:14245)
2024 Latest Caselaw 2203 Raj/2

Rajasthan High Court

Ms Suman Kumari Meena D/O Pappu Ram Meena vs State Of Rajasthan (2024:Rj-Jp:14245) on 21 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:14245]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 19381/2018

                                    Ms Suman Kumari Meena D/o Pappu Ram Meena, Aged About 29
                                    Years, R/o Reethouli, Tehsil Hindaun City, District Karauli.
                                                                                                            ----Petitioner
                                                                            Versus
                                    1.       State      Of   Rajasthan,         Through        Secretary,    Elementary
                                             Education, Secretariat, Jaipur.
                                    2.       Director, Elementary Education, Rajasthan, Bikaner.
                                    3.       Board Of Secondary Education, Civil Lines, Ajmer Through
                                             Its Chairmen.
                                    4.       The Co-Ordinator Reet-2017, Bser, Civil Lines, Ajmer
                                             (Raj.).
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Kuldeep Aswal For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

21/03/2024

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present writ petition is dismissed as withdrawn.

Since the main petition has been dismissed as withdrawn,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

DIVYA SAINI /230

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