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Smt. Kavita Wife Of Vijay Kumar vs Principal Secretary, School Education ...
2024 Latest Caselaw 3532 Raj/2

Citation : 2024 Latest Caselaw 3532 Raj/2
Judgement Date : 3 May, 2024

Rajasthan High Court

Smt. Kavita Wife Of Vijay Kumar vs Principal Secretary, School Education ... on 3 May, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:20893]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 15393/2023

                                    Smt. Kavita Wife Of Vijay Kumar, Aged About 38 Years, R/o
                                    Karoli Tehsil Kishangarh Bas District Alwar At Present Teacher
                                    Grade Iii Govt. Upper Primary School, Chak -3 B M 476543
                                    Bikaner Rajasthan
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.       Principal Secretary, School Education, Govt. Secretariat,
                                             Jaipur.
                                    2.       Director, Elementary Education, Bikaner.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Sudhir Gupta For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

03/05/2024

Learned counsel for the petitioner submits that the

petitioner seeks permission to withdraw the present writ petition

with liberty to avail the remedy of appeal before the Rajasthan

Civil Services Appellate Tribunal.

In view of the 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present writ petition is dismissed as withdrawn with liberty as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 /38

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