Shaitan Lal Kurach Son Of Shri ... vs State Of Rajasthan
2021 Latest Caselaw 6265 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 11977/2021

Shaitan Lal Kurach Son Of Shri Sourab Kurach, Aged About 27
Years,    R/o   Village   Post-Khera         Prithviraj,         Post-Gola,    Tehsil-
Pingasan, District Ajmer Rajasthan.
                                                                      ----Petitioner
                                      Versus
1.       State Of Rajasthan, Through Principal Secretary (Home)
         Department Of Home, Rajasthan Govt. Secretariat, Jaipur
         (Rajasthan)
2.       Director   General      Of    Police,      Rajasthan,        Police    Head
         Quarters, Jaipur (Rajasthan)
3.       Inspector General Of Police (Recruitment), Rajasthan
         Police Head Quarters, Jaipur (Rajasthan)
4.       Commandant Second Battalion Rac, Kota Rajasthan
                                                                   ----Respondents

For Petitioner(s) : Mr. Shribhan Gurjar For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

08/11/2021

In view of his acquittal in Sessions Case No.49/2016 vide

judgment dated 05.10.2021 post rejection of his candidature vide

order dated 24.09.2021, learned counsel for the petitioner

submits that he has instructions to approach the authorities for

consideration of his candidature for appointment in terms of

circular No.P-2(1)Personnel/Ka-2/2003 dated 02.03.2020 issued

by the State Government through Department of Personnel and

wants to withdraw the writ petition for the aforesaid purpose.

The writ petition is dismissed as withdrawn.

                                                                              (2 of 2)                   [CW-11977/2021]



                                         However,   it    goes       without       saying        that   if   any   such

representation is made, the respondents are expected to decide

the same expeditiously in accordance with law.

(MAHENDAR KUMAR GOYAL),J

PRAGATI/114

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