Rajasthan High Court - Jodhpur
State & Ors vs Brijesh Chandra Mishra on 14 July, 2017
Author: Chief Justice
Bench: Chief Justice
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Spl. Appl. Writ No. 406 / 2017
1. State of Rajasthan, Through the Director (Secondary)
Education Department, Government of Rajasthan, Bikaner
2. The Deputy Director (Secondary-I), Government of
Rajasthan, Udaipur Division, Udaipur.
3. The District Education Officer (Secondary-I), Udaipur
Division, Udaipur.
----Appellants
Versus
Brijesh Chandra Mishra S/o Shri Prabhu Dayal Mishra, R/o 3-D-32,
Gupteshwar Nagar, Sector-7, Hiran Magri, Udaipur.
----Respondent
_____________________________________________________
For Appellant(s) : Mr. B.L. Bhati, G.C.
For Respondent(s) : Ms. Apoorva Mathur on behalf of
Mr. Sanjeet Purohit.
_____________________________________________________
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE RAMCHANDRA SINGH JHALA
Order 14/07/2017
1. Learned counsel for the appellants states that he has been instructed not to press the writ appeal.
2. The writ appeal is accordingly dismissed as not pressed.
(RAMCHANDRA SINGH JHALA)J. (PRADEEP NANDRAJOG)CJ.
Mohit Tak