Rajasthan High Court - Jodhpur
Smt. Koshalya Devi vs State Of Raj. & Ors on 15 February, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B.Civil Writ Petition No. 6499 / 2013
Smt. Koshalya Devi w/o Shri Murlidhar, aged 46 years, r/o House
No.3 Gha 13, Prabhat Nagar, behind Shitala Mata Mandir, Udaipur.
----Petitioner
Versus
1. State Of Rajasthan through the Director (Secondary),
Department of Education, Bikaner.
2. The Dy. Director (Secondary), Udaipur Divsion, Udaipur.
3. The District Education Officer (Secondary-First), Department
of Education, Udaipur.
----Respondent
_____________________________________________________
For Petitioner(s) : Mr Ram Niwas
For Respondent(s) : Mr B.L. Bhati
_____________________________________________________
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA
Judgment / Order 15/02/2017 Learned counsel for the petitioner wants to withdraw the writ petition to pursue his representation, which he has already made to the respondents.
He may do so and it is expected from the authorities to pass a speaking order on petitioner's representation which is already pending with them, within a period of three weeks from today.
With the aforesaid liberty, the writ petition is dismissed as withdrawn.
(SANJEEV PRAKASH SHARMA)J.