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Shri Ram Saini S/O Hari Ram Saini vs State Of Rajasthan Through Principal ...
2024 Latest Caselaw 3613 Raj/2

Citation : 2024 Latest Caselaw 3613 Raj/2
Judgement Date : 7 May, 2024

Rajasthan High Court

Shri Ram Saini S/O Hari Ram Saini vs State Of Rajasthan Through Principal ... on 7 May, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:21531]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 20828/2018

                                   Shri Ram Saini S/o Hari Ram Saini, Aged About 35 Years, R/o
                                   Dhani Naya Kuwa, Ward No. 02, Jyotiba Nagar, Vpo Chala,. Tehsil
                                   Neem Ka Thana, District Sikar, Rajasthan.
                                                                                                         ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan Through Principal Education Secretary,
                                            Government Secretariat, Jaipur
                                   2.       The Director, Primary Education, Bikaner.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini Mr. Aamir Khan 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.

Permission as sought for is allowed.

Accordingly, 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withdrawn.

Since the main petition has been dismissed as withdrawn, all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

ARTI SHARMA /92

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