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Manaswin Kumar Yadav S/O Sh. Moola ... vs The State Of Rajasthan
2022 Latest Caselaw 7715 Raj/2

Citation : 2022 Latest Caselaw 7715 Raj/2
Judgement Date : 8 December, 2022

Rajasthan High Court
Manaswin Kumar Yadav S/O Sh. Moola ... vs The State Of Rajasthan on 8 December, 2022
Bench: Mahendar Kumar Goyal
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 10912/2022

                                   Manaswin Kumar Yadav S/o Sh. Moola Ram Yadav, Aged About
                                   36 Years, R/o A 89, Todi Nagar Sikar Posted At Phc Jhigar Chhoti
                                   Block Kudan, District Sikar, Rajasthan.
                                                                                                            ----Petitioner
                                                                            Versus
                                   1.          The State Of Rajasthan, Through Its Principal Secretary
                                               Medical And Family Welfare Department, Government
                                               Secretariat, Rajasthan, Jaipur, Rajasthan.
                                   2.          Director (Adm.) Medical And Family Welfare Department,
                                               Rajasthan, Jaipur.
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Jai Kumar Yadav For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order

08/12/2022

Learned counsel for the petitioner wants to withdraw this

writ petition as he has instructions to submit a representation for

redressal of his grievance(s) in the light of the judgment of this

Court dated 22.01.2019 in S.B. Civil Writ Petition No.1326/2019:

Vinod Kumar Mehra Vs. The State of Rajasthan & Ors.

The writ petition is disposed of accordingly.

However, it goes without saying that if any such

representation is filed by the petitioner, it is expected from the

respondents to decide the same expeditiously in accordance with

the law.

(MAHENDAR KUMAR GOYAL),J

Sudha/117

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