Rajasthan High Court - Jodhpur
Govind Singh Charan vs State Of Rajasthan on 11 October, 2018
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ No. 10275/2018
Govind Singh Charan S/o Jet Dan, Aged About 58 Years, B/c
Charan, R/o Village And Post Mogra Khurd, Tehsil And District
Jodhpur
----Petitioner
Versus
1. State Of Rajasthan, Through Secretary, Department Of
Panchayati Raj, Government Of Rajasthan, Jaipur.
2. The State Of Rajasthan Through Secretary, Department
Of Elementary Education, Government Of Rajasthan,
Jaipur.
3. The Chief Executive Officer, Zila Parishad, Jodhpur
4. The District Education Officer (Elementary Education),
Jodhpur
5. The Block Elementary Education Officer, Luni, District
Jodhpur
6. Peeo-Cum-Principal Govt., Senior Secondary School,
Kakani Panchayat Samiti Luni, District Jodhpur.
7. The Registrar, Rajasthan Civil Services Appellate Tribunal,
Jodhpur
----Respondents
For Petitioner(s) : Mr. Awar Dan Ujjwal
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 11/10/2018 Learned counsel for the petitioner seeks withdrawal of the writ petition.
In view of the submissions made, the writ petition filed by the petitioner is dismissed as withdrawn.
(ARUN BHANSALI),J A.K. Chouhan/-90 Powered by TCPDF (www.tcpdf.org)