Banbari Lal S/O Kumar Pal vs State Of Rajasthan (2024:Rj-Jp:36880)
2024 Latest Caselaw 5660 Raj/2

Rajasthan High Court

Banbari Lal S/O Kumar Pal vs State Of Rajasthan (2024:Rj-Jp:36880) on 3 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:36880]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 14148/2024

                                    Banbari Lal S/o Kumar Pal, Aged About 36 Years, R/o Vpo Rajora
                                    Khurd, Tehsil Saipau, District Dholpur, Rajasthan.
                                                                                                           ----Petitioner
                                                                           Versus
                                    1.         State Of Rajasthan, Through Principal Secretary, School
                                               Education, Rajastha
                                    2.         The Director, Secondary Education, Rajasthan, Bikaner.
                                    3.         The Joint Director, School Education, Bharatpur Division,
                                               Bharatpur.
                                                                                                        ----Respondents

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

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

03/09/2024

Learned counsel for the petitioner wants to withdraw this

civil writ petition.

The civil writ petition is dismissed accordingly. Pending

application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/58

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