Dinesh Kumar Meena vs State Education Departmentors ...
2024 Latest Caselaw 3607 Raj/2

Rajasthan High Court

Dinesh Kumar Meena vs State Education Departmentors ... on 7 May, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:21562]

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 6182/2013

                                    Dinesh Kumar Meena S/o Shri Makhan Lal Meena, aged about 34
                                    years, Resident of Village & Post Kerpura, Via Khandela, District
                                    Sikar.
                                                                                                         ----Petitioner
                                                                         Versus
                                       1. The     State   of    Rajasthan         through        Director,   Education
                                           Department, Government of Rajasthan, Biakner.
                                       2. The Deputy Director, (Secondary Education), Jaipur Zone,
                                           Jaipur.
                                       3. The District Education Officer, Elementary Education, Sikar.
                                       4. Satish Chand Meena S/o Shri Harji Ram Meena, aged about
                                           33 years, posted as Teacher Grade- III at Government
                                           Upper Primary School, Gari Khanpur, District Sikar.


                                                                                                      ----Respondents

For Petitioner(s) : Ms. Neha Swami for Mr. Sandeep Saxena For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

07/05/2024

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present writ petition is dismissed as withdrawn.

Since the main petition has been dismissed as withdrawn,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 /137

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