Rajasthan High Court - Jaipur
Asha Ram Verma And Ors vs State (Education Department)Ors on 27 February, 2012
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR ORDER IN S.B. Civil Writ Petition No.1727/2012 Asha Ram and Others Vs. State of Rajasthan and Others Date of Order ::: 27.02.2012 Present Hon'ble Mr. Justice Mohammad Rafiq Shri Mahendra Sharma, counsel for petitioners #### By the Court:-
Learned counsel for petitioners prays for withdrawal of this writ petition with liberty to make a representation to the respondents in the light of the Circular/Order dated 15.12.2011. The writ petition is dismissed as withdrawn. If any representation is made by the petitioners, respondents shall consider and decide the same in the light of the Circular/Order dated 15.12.2011.
(Mohammad Rafiq) J.
//Jaiman//47 All corrections made in the judgment/order have been incorporated in the judgment/order being emailed. Giriraj Prasad Jaiman PS-cum-JW