Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Rajasthan High Court - Jaipur

Smt Suman Devi vs State (Women And Child )Ors on 16 January, 2017

Author: Alok Sharma

Bench: Alok Sharma

  HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
                       JAIPUR
                   S.B. Civil Writ Petition No.2333/2013

Smt. Suman Devi W/o Shri Mukesh Kumar Budania, aged about 29 Years, B/C

Jat, R/o village Kesripura, Post Sithal, Via Badagaon, Teh. Udaipurwati, Distt.

Jhunjhunu (Raj.) presently working either on the post of Aanganbari Worker at

Govt. Primary School Kesripura, Distt. Jhunjhunu (Raj.)


                                                                   ...Petitioner


                                     Versus


1. The State of Rajasthan through Secretary, Women and Child Department,

Govt. Secretariat, Jaipur.


2. The Secretary, Medical & Health Services, Govt. Secretariat, Jaipur.


3. The Director, Integrated Child Development Services, Jaipur.


4. The Child Development project Officer, Integrated, Child Development

Services, Udaipurwati, Jhunjhunu.


5. The Chief Medical & Health Officer, Jaipur-I, Mini Health Bhawan, Behind

mental Hospital, Sathi Colony, Jaipur.


                                                             ...Respondents

_____________________________________________________ For Petitioner(s) : Mr. Vijay Jangid.

_____________________________________________________ HON'BLE MR. JUSTICE ALOK SHARMA Order 16/01/2017 Counsel for the petitioner seeks permission to withdraw the writ petition.

(2 of 2) [CW-2333/2013] Permission as sought is granted.

The writ petition is dismissed as withdrawn.

(ALOK SHARMA) J.

Karan