Rajasthan High Court - Jaipur
Hans Vidhya Mandir Jaipur vs State Of Raj And Ors on 29 September, 2021
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 7710/2015
Hans Vidhya Mandir Jaipur (Regd.) through its Secretary, Nemi
Chand Sharma S/o Shri Jaman Lal Sharma by caste Brahmin
aged about 56 years, R/o 100-D, Avadhpuri, Mahesh Nagar,
Jaipur.
----Petitioner
Versus
1. State Of Rajasthan through its Pr. Secretary, UDH,
Department, Govt. of Rajasthan, Govt. Secretariat, Jaipur.
2. National Council for Teacher Education through its Secretary,
NCTE, Hans Bhawan, Wing-II Bhadurshah Zafar Marg, New
Delhi-110002
3. The Regional Director, Northern Regional Committee, National
Council for Teacher Education, 4th floor Jeevan Nidhi-II LIC
Building, Ambedkar Circle, Bhawani Singh Marg, Jaipur-302005
4. Jaipur Development Authority through its Commissioner,
Jaipur Development Authority, JLN Marg, Jaipur.
----Respondents
For Petitioner(s) : Mr. Rajendra Soni For Respondent(s) : -
JUSTICE DINESH MEHTA Order 29/09/2021 I.A. No.1/2021:
For the reasons stated, the application seeking withdrawal of the writ petition with a liberty to file fresh writ petition, is allowed.
The writ petition is dismissed as withdrawn with the aforesaid liberty.
Stay petition also stands dismissed.
(DINESH MEHTA),J 93-RAMESH GOYAL JODH /-(Downloaded on 29/09/2021 at 09:49:46 PM)
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