Bharti Singh Tanwar W/O Shri Manjeet ... vs The State Of Rajasthan ...
2024 Latest Caselaw 6013 Raj/2

Rajasthan High Court

Bharti Singh Tanwar W/O Shri Manjeet ... vs The State Of Rajasthan ... on 27 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:41313]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 2868/2022

                                    Bharti Singh Tanwar W/o Shri Manjeet Singh Tanwar D/o Shri
                                    Laxmikant Verma, Aged About 36 Years, R/o Plot No. 97-A, Patel
                                    Nagar, Niwaru Road, Jhotwara, Jaipur, Presently Posted As
                                    Teacher Grade-Iii (Level-2) In Government Upper Primary
                                    School, Balolai, Block-Dudu, District- Jaipur (Raj.). (Employee
                                    Id-Rjjp201218037418)
                                                                                                            ----Petitioner
                                                                         Versus
                                    1.      The State Of Rajasthan, Through Its Principal Secretary,
                                            Panchayati Raj Department, Government Of Rajasthan,
                                            Secretariat, Jaipur, Rajasthan, Jaipur.
                                    2.      Director, Rajasthan Elementary Education, Bikaner.
                                    3.      Panchayat      Elementary           Education             Officer   (P.e.e.o.),
                                            Government Senior Secondary School, Idanka Bas, Post
                                            Pachar, Jaipur-303706.
                                                                                                        ----Respondents

For Petitioner(s) : Dr. Shivendra Singh Rathore For Respondent(s) : Mr. B.S. Chhaba, AAG with Dr. Sajit Jakhar

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

27/09/2024

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/333

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