Jayapal Ram S/O Ratna Ram vs State Of Rajasthan Through Principal ...
2024 Latest Caselaw 3655 Raj/2

Rajasthan High Court

Jayapal Ram S/O Ratna Ram vs State Of Rajasthan Through Principal ... on 8 May, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:21756]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 26369/2018
                                   Jayapal Ram S/o Ratna Ram, Aged About 29 Years, R/o Vpo
                                   Butati Via Ren, Tehsil Degana, District Nagaur, Rajasthan.
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan Through Principal Education Secretary,
                                            Govt. Of Rajasthan, Secretariat, Jaipur.
                                   2.       The Director, Primary Education, Rajasthan, Bikaner.

                                   3.       Mukesh Kumar Sandu S/o Vikramaditya Sandu, R/o 73,
                                            Hari Bagh, Civil Lines, Jaipur. Presently Working As
                                            Teacher Grade Iii Level Ii Subject English At G.u.p.s. Ruda
                                            Ka Goliya, Karola, Sanchore, District Jalore.
                                                                                                    ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

08/05/2024

Counsel for the petitioner seeks permission to withdraw the

present writ petition with liberty to raise the grievance before the

Forum having territorial jurisdiction.

In view of the limited prayer made by counsel for the

petitioner, the present writ petition is dismissed as withdrawn with

liberty as prayed for.

Since the main petition has been dismissed as withdrawn,

the stay application and all pending application/s, if any, also

stand dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /130

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