Sharda International School vs State Of Rajasthan (2024:Rj-Jp:20490)
2024 Latest Caselaw 3344 Raj/2

Rajasthan High Court

Sharda International School vs State Of Rajasthan (2024:Rj-Jp:20490) on 1 May, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:20490]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 6363/2024
                                    Sharda International School, Situated At 1-5, Om Shiv Nagar,
                                    Keshav Vidyapeeth Road, Jaisinghpura, Khor, Jaipur, Rajasthan
                                    Through Its Principal, Satish Kumar Chauhan, S/o Rajpal Singh,
                                    Aged About 64 Years, R/o P.no. 6, Sharda Colony, Jaisinghpura
                                    Khor, Jaipur-302036.
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.         State Of Rajasthan, Through Principal Secretary, School
                                               Education, Government Of Rajasthan, Secretariat, Jaipur.
                                    2.         State Of Rajasthan, Department Of School Education,
                                               Office Of District Education Officer (HQ), Elementary
                                               Education, Jaipur, Block No. 7, Shiksha Sankul, Jawahar
                                               Lal Nehru Marg, Jaipur.
                                    3.         Director, Elementary And Secondary Education, Near
                                               Lalgarh Palace, Samta Nagar, Bikaner, Rajasthan.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Prateek Kasliwal with Ms. Anushka Jain For Respondent(s) : Mr. Vigyan Shan, AAG assisted by Mr. Pulkit Bhardwaj

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 01/05/2024

Learned Additional Advocate General submits that they may

be permitted to withdraw the notice dated 04.04.2024 with liberty

to issue a fresh notice.

Learned counsel for the petitioner has no objection to the

aforesaid prayer.

In view thereof, this civil writ petition is disposed of and the

notice impugned dated 04.04.2024 is quashed and set aside as

withdrawn with liberty to the respondents to issue a fresh notice in

accordance with law. Pending application(s), if any, also stands

disposed of.

(MAHENDAR KUMAR GOYAL),J Manish/44

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