Rajasthan High Court - Jaipur
Ashwani Kumar Son Of Shri Sher Singh vs The State Of Rajasthan on 20 May, 2022
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 3988/2022
Ashwani Kumar Son Of Shri Sher Singh, Aged About 42 Years,
R/o Paras Wala Mohalla, Nareda Khurd, Akimpur Behror, District
Alwar (Raj.)
----Petitioner
Versus
1. The State Of Rajasthan, Through The Principal Secretary,
Education Department Rajasthan, Secretariat, Jaipur
(Raj.)
2. Director, Secondary Education, Rajasthan, Bikaner (Raj.)
3. District Education Officer, Secondary Education, Alwar
(Rajasthan)
4. Principal, Govt. Senior Secondary School, Kaysa, Block
Neemrana, District Alwar (216205)
5. Ram Kripal Yadav S/o Rampat Yadav, Aged About 46
Years, R/o Village Majri Khurd, Tehsil Neemrana, District
Alwar (216205)
----Respondents
For Petitioner(s) : Mr. Sanjay Khedar For Respondent(s) : Mr. Ganesh Meena, AAG Mr. Sudhir Yadav HON'BLE MR. JUSTICE INDERJEET SINGH Order 20/05/2022 Counsel for the respondents submitted that during pendency of the present writ petition, the State-respondents have passed the order dated 29.04.2022.
At this stage, counsel for the petitioner wants to withdraw this writ petition with liberty to challenge the order dated 29.04.2022 before the Rajasthan Civil Services Appellate Tribunal. (Downloaded on 24/05/2022 at 09:37:07 PM)
(2 of 2) [CW-3988/2022] In that view of the matter, this writ petition stands disposed of with liberty, as prayed for.
All the pending applications stand disposed of.
(INDERJEET SINGH),J JYOTI /1 (Downloaded on 24/05/2022 at 09:37:07 PM) Powered by TCPDF (www.tcpdf.org)