Rajasthan High Court - Jaipur
Prabha Sharma Daughter Of Shri Bharat ... vs State Of Rajasthan (2023/Rjjp/002306) on 9 February, 2023
Author: Sudesh Bansal
Bench: Sudesh Bansal
[2023/RJJP/002306]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 1551/2023
Prabha Sharma Daughter Of Shri Bharat Bhushan Sharma, Aged
About 34 Years, Resident Of A-74, 80Ft. Road, Mahesh Nagar,
Jaipur (Raj.)
----Petitioner
Versus
1. State Of Rajasthan, Through Its Joint Secretary,
Department Of Personnel, Govt. Secretariat, Jaipur (Raj.)
2. Secretary, Rajasthan Service Selection Board, Durgapura,
Jaipur (Raj.)
3. President, Rajasthan Service Selection Board, Durgapura,
Jaipur (Raj.)
4. Director, Secondary Education, Rajasthan Bikaner.
----Respondents
For Petitioner(s) : Ms. Preeti Sharma For Respondent(s) : Mr. Nalin G. Narain HON'BLE MR. JUSTICE SUDESH BANSAL Order 09/02/2023
1. Counsel for petitioner, on instructions of petitioner, submits that petitioner has already got selection on the post of Basic Computer Instructor, hence the relief prayed for by petitioner has rendered infructuous. In this regard, petitioner seeks permission to withdraw the instant writ petition.
3. In view of contentions made by counsel for petitioner, the instant writ petition is dismissed as withdrawn.
4. Stay application and other pending application(s), if any, stand(s) disposed of.
(SUDESH BANSAL),J SACHIN/86 (Downloaded on 11/02/2023 at 12:42:56 AM) Powered by TCPDF (www.tcpdf.org)