Rajasthan High Court - Jaipur
Smt. Sohanlata Mathur W/O Sunder Lal ... vs The State Of Rajasthan on 16 May, 2019
Author: Ashok Kumar Gaur
Bench: Ashok Kumar Gaur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 8578/2019
Smt. Sohanlata Mathur W/o Sunder Lal Mathur, Aged About 70
Years, B/c Kayasth, R/o Ward No. 15, Behind Vikram School,
Chhota Talab Road, District Sikar (Raj.) Presently Retired From
The Post Of Teacher.
----Petitioner
Versus
1. The State Of Rajasthan, Through Secretary, Secondary
Education, Government Secretariat, Jaipur.
2. The Director, Secondary Education, Bikaner.
3. The Director, Pension And Pensioners Welfare
Department, Jyoti Nagar, Jaipur.
4. The District Education Officer, Secondary-I, Sikar.
----Respondents
For Petitioner(s) : Mr. Tarun Choudhary Adv.
HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order 16/05/2019 Counsel for the petitioner after making submissions for some time sought permission from this Court to withdraw the present writ petition.
Counsel for the petitioner submitted that the instant writ petition has been filed by the petitioner without making any representation and further without any legal notice served to the respondents, raising the demand of selection scale to the petitioner.
This is an admitted fact that petitioner has already attained the age of superannuation in the year 2009 and she did not raise (Downloaded on 29/06/2019 at 01:51:49 AM) (2 of 2) [CW-8578/2019] any grievance at any point of time and even for seeking mandamus, notice of demand for justice has also not been sent.
Counsel for the petitioner sought liberty from this Court to file fresh petition after serving proper legal notice to the respondents.
The prayer made by learned counsel for the petitioner is accepted.
Accordingly, the present writ petition is dismissed as withdrawn with liberty as prayed for.
(ASHOK KUMAR GAUR),J Monika/34 (Downloaded on 29/06/2019 at 01:51:49 AM) Powered by TCPDF (www.tcpdf.org)