Rajasthan High Court - Jaipur
Rakesh Kumar Yadav S/O Shri Samsher ... vs State Of Rajasthan on 8 January, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 15034/2020
1. Rakesh Kumar Yadav S/o Shri Samsher Singh Yadav,
Aged About 38 Years, R/o Vill Rajdhoki, Post Hingwahera,
Tehsil Tijara, District Alwar (Rajasthan)
2. Vikram Singh Shekhawat S/o Shr. Moti Singh Shekhawat,
R/o H No 126, Ranjeet Nagar, Khatipura, Jaipur
3. Banwari Lal Kumhar Kumawat S/o Sh. Suraj Mal Kumhar,
Aged About 40 Years, R/o Indra Colony, Ward No.1,
Ajeetgarh, Sikar Rajasthan
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary, Department Of
Secondary Education, Government Secretariat, Jaipur
2. Director, Secondary Education ,bikaner Rajasthan
3. Joint Director, Secondary Education, Jodhpur Rajasthan
4. Joint Director, Secondary Education, Pali Rajasthan
----Respondents
For Petitioner(s) : Ms. Savita Khalia For Respondent(s) :
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Order 08/01/2021 Counsel for the petitioner prays to withdrawn the writ petition as having become infructuous.
Prayer is allowed.
The writ petition is dismissed as withdrawn.
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