Smt Radha Saxena vs State Of Raj Andors (2024:Rj-Jp:20894)
2024 Latest Caselaw 3522 Raj/2

Rajasthan High Court

Smt Radha Saxena vs State Of Raj Andors (2024:Rj-Jp:20894) on 3 May, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:20894]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 13447/2011

Smt.     Radha       Saxena,w/o         Krishan       Kumar          Raizada,   Raizada
Bhawan,mohalla Bhikam Saiyad,alwarraj.
                                                                         ----Petitioner
                                        Versus
1.       The State Of Rajasthan,through Principal Secretary To
         Government,department Of Education, Rajasthan, Jaipur
2.       The         Commissioner/director,               Secondary         Education,
         Rajasthan,bikaner
                                                                      ----Respondents

For Petitioner(s) : Mr. Bhuwnesh Tiwari for Mr. Sandeep Saxena For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

03/05/2024

Learned counsel for the petitioner submits that this petition

has been filed with a challenge to the charge-sheet issued to the

petitioner. Counsel also submits that the department has

completed the disciplinary proceedings and has passed the

punishment order.

In view of the subsequent developments, counsel for the

petitioner seeks permission to withdraw this writ petition with

liberty to challenge the punishment order.

In view of the prayer made by counsel for the

petitioner, the present writ petition is dismissed as withdrawn with

liberty, as prayed.

[2024:RJ-JP:20894] (2 of 2) [CW-13447/2011]

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 /71

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