Madhya Pradesh High Court
Ku Alka Shrivastava vs State Of M.P. Through General ... on 21 January, 2022
Author: Chief Justice
Bench: Ravi Malimath, Pranay Verma
1
IN THE HIGH COURT OF MADHYA PRADESH AT INDORE
BEFORE
HON'BLE SHRI JUSTICE RAVI MALIMATH,
CHIEF JUSTICE
&
HON'BLE SHRI JUSTICE PRANAY VERMA
ON THE 21st OF JANUARY, 2022
WRIT PETITION No. 17185 of 2019
Between:-
KU ALKA SHRIVASTAVA D/O LATE SHRI
DEVENDRA KUMAR SHRIVASTAVA , AGED
ABOUT 54 YEARS, OCCUPATION: NIL 99,
JAWAHAR MARG, DIVERSION ROAD,
BADNAGAR, (MADHYA PRADESH)
.....PETITIONER
(BY SHRI CHANDRAKANT VERMA, ADVOCATE )
AND
1. STATE OF M.P. THROUGH GENERAL
ADMINISTRATION DEPARTMENT PRINCIPAL
SECRETARY MANTRALAYA, VALLABH
BHAWAN, BHOPAL (MADHYA PRADESH)
2. STATE OF MP THROUGH PRINCIPAL
SECRETARY SCHOOL EDUCATION
D EPARTM EN T, MANTRALAYA VALLABH
BHAWAN (MADHYA PRADESH)
3. COMMISSIONER DIRECTORATE OF PUBLIC
E D U C A T I O N M.P. NAGAR (MADHYA
PRADESH)
4. D I S TR I C T EDUCATION OFFICER UJJAIN
DISTRICT UJJAIN (MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI ADITYA GARG, GOVERNMENT ADVOCATE )
(Heard through Video Conferencing)
This petition coming on for admission this day, Hon'ble Shri Justice
Ravi Malimath, Chief Justice passed the following:
ORDER
At request of petitioner's counsel, this petition is dismissed as withdrawn with liberty to pursue such remedy as available in law.
(RAVI MALIMATH) (PRANAY VERMA)
Signature Not Verified
SAN
Digitally signed by SOUMYA RANJAN
DALAI
Date: 2022.01.21 17:55:44 IST
2
CHIEF JUSTICE JUDGE
soumya
Signature Not Verified
SAN
Digitally signed by SOUMYA RANJAN
DALAI
Date: 2022.01.21 17:55:44 IST