Yogesh Singh Dewal Son Of Shri ... vs State Of Rajasthan
2022 Latest Caselaw 520 Raj/2

Citation : 2022 Latest Caselaw 520 Raj/2
Judgement Date : 20 January, 2022

Rajasthan High Court

Yogesh Singh Dewal Son Of Shri ... vs State Of Rajasthan on 20 January, 2022

Bench: Mahendar Kumar Goyal

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 148/2022

                                    Yogesh Singh Dewal Son Of Shri Bhanwar Singh Dewal, Resident
                                    Of House No. 29, Karni Enclave, Near Karni Park, Tara Nagar,
                                    Jhotwara, District Jaipur-302012, Rajasthan Presently Posted As
                                    Sub-Divisional Officer (Sdo), District Pratapgarh, Rajasthan.
                                                                                                           ----Petitioner
                                                                           Versus
                                    1.         State Of Rajasthan, Through The Principal Secretary,
                                               Department Of Personnel, Government Of Rajasthan,
                                               Government Secretariat, Jaipur.
                                    2.         The Board Of Revenue, Ajmer, Rajasthan Through Its
                                               Secretary.
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Bhrigu Sharma through VC For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

20/01/2022

Learned counsel for the petitioner wants to withdraw this

writ petition with liberty to make a representation with the

respondents in the light of judgment dated 04.05.2015 rendered

by this Court in case of Om Prakash Pandiya versus the State of

Rajasthan & Anr., SB Civil Writ Petition No.4073/2001.

The writ petition is dismissed accordingly with liberty as

aforesaid.

(MAHENDAR KUMAR GOYAL),J