Altaf vs State Education Department Ors ...
2024 Latest Caselaw 3525 Raj/2

Rajasthan High Court

Altaf vs State Education Department Ors ... on 3 May, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:20913]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 552/2017

                                   Altaf S/o Shri Najar Ali, aged about 32 years, R/o Nai Basti, Kota
                                   Road, Panwad, Tehsil And Police Station Khanpur, District
                                   Jhalawar Rajasthan
                                                                                                                 ----Petitioner
                                                                            Versus
                                   1.       The      State     Of       Rajasthan      Through           Secretary,     School
                                            Education         Department,            Government             Of     Rajasthan,
                                            Secretariat, Jaipur, Rajasthan
                                   2.       The Director, Secondary Education, Bikaner Rajasthan,
                                            District Education Officer, Secondary Education, Jhalawar
                                            Rajasthan
                                   3.       The Principal, Government Secondary School, Sojpur,
                                            District Jhalawar, Rajasthan
                                                                                                           ----Respondents

For Petitioner(s) : Mr. R.M. Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

03/05/2024

Counsel appearing for the petitioner submits that he pleads

no instruction in the matter from his client.

In view of the statements made by counsel for the appearing

petitioner, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /25

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