Nitesh Kumar Sharma S/O Shri Ramgopal ... vs The State Of Rajasthan ...
2024 Latest Caselaw 3576 Raj/2

Rajasthan High Court

Nitesh Kumar Sharma S/O Shri Ramgopal ... vs The State Of Rajasthan ... on 6 May, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:21205]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 18825/2023

                                    Nitesh Kumar Sharma S/o Shri Ramgopal Sharma, Aged About
                                    29 Years, R/o Vpo Jalsu, Via Jahota, Tehsil Amer, District Jaipur,
                                    Rajasthan.
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.       The State Of Rajasthan, Through Its Principal Secretary,
                                             School Education Department, Govt. Of Rajasthan,
                                             Government Secretariat, Jaipur.
                                    2.       The Director, Elementary Education, Rajasthan, Bikaner.
                                    3.       The District Education Officer, Headquarter, Elementary
                                             Education, Jaipur.
                                    4.       The Chief Executive Officer, Zila Parishad, Jaipur.
                                    5.       Block Development             Officer,      Panchayat       Samiti   Jober
                                             District Jaipur Rural.
                                    6.       The Principal/ Peeo, Govt. Sr. Secondary School, Kudiyon
                                             Ka Bas, Jobner, District Jaipur.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Sandeep Kalwania For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

06/05/2024

Counsel for the petitioner submits that the petitioner seeks

permission to withdraw the present writ petition.

In view of the prayer made by counsel for the petitioner, the

present writ petition is dismissed as withdrawn.

Since the main petition has been dismissed as withdrawn,

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

(GANESH RAM MEENA),J

DIVYA SAINI /223

Powered by TCPDF (www.tcpdf.org)