Pooja Bunkar Wife Of Shri Mukesh Kumar ... vs State Of Rajasthan (2024:Rj-Jp:14513)
2024 Latest Caselaw 2263 Raj/2

Rajasthan High Court

Pooja Bunkar Wife Of Shri Mukesh Kumar ... vs State Of Rajasthan (2024:Rj-Jp:14513) on 22 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:14513]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 2643/2024

                                    Pooja Bunkar Wife Of Shri Mukesh Kumar Verma, Aged About 36
                                    Years, Resident Of Bunkaron Ka Mohalla, Morija, Via Morija,
                                    Tehsil Amer, Rudal, Jaipur, Rajasthan.
                                                                                                        ----Petitioner
                                                                        Versus
                                    1.       State Of Rajasthan, Through Principal                         Secretary,
                                             Secondary Education, Secretariat, Jaipur.
                                    2.       Director, Integrated Child Development Services, Women
                                             And Child Development Department, 2, Jalpath, Gandhi
                                             Nagar, Jaipur.
                                    3.       District Education Officer, Secondary, Jaipur Rural, Jaipur.
                                    4.       Principal Mahatama Gandhi Govt. School, Karera, District
                                             Bhilwara.
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Ashok Kumar Verma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

22/03/2024

Counsel for the petitioner submits that the petitioner seeks

permission to withdraw the present writ petition with liberty to file

appeal before the Rajasthan Civil Services Appellate Tribunal.

In view of the limited prayer made by counsel for the

petitioner, the present writ petition is dismissed as withdrawn with

liberty, as prayed.

Since the main petition has been dismissed, the stay

application and the other pending application/s, if any, also stand

dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /19

Powered by TCPDF (www.tcpdf.org)