Rajasthan High Court - Jaipur
Ranveer Singh Maan vs State Of Raj And Ors on 26 July, 2021
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 7022/2018
Ranveer Singh Maan Son Of Shri Ram Narain Maan, By Caste Jat
Obc, R/o G-1-200, Industrial Area Phase Ii, Riico Jhunjhunu, Raj.
----Petitioner
Versus
1. The State Of Rajasthan Through Its Principal Secretary,
Secondary Education Department, Government
Secretariat, Jaipur, Raj.
2. Director, Secondary Education Bikaner, Raj
3. Deputy Director, Secondary Education, Churu Division,
Churu, Raj
4. District Education Officer, Secondary/primary Education,
Jhunjhunu
5. Block Elementary Education Officer, Udaipurwati,
Jhunjhunu
----Respondents
For Petitioner(s) : Dr. Sonia Saini, Adv. on behalf of Mr. Bharat Saini, Adv.
For Respondent(s) : Mr. C.L. Saini, AAG HON'BLE MR. JUSTICE INDERJEET SINGH Order 26/07/2021 Dr. Sonia Saini, Advocate appearing on behalf of Mr. Bharat Saini, Advocate wants to withdraw this writ petition.
In that view of the matter, this writ petition is dismissed as withdrawn.
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