Rajaram Gochar S/O Ramkalyan ... vs The State Of Rajasthan
2022 Latest Caselaw 675 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 235/2022

                                   Rajaram Gochar S/o Ramkalyan Gochar, Aged About 52 Years,
                                   R/o Village Nandgaon, Post Getpur, Tehsil Nainwan, District
                                   Bundi, Rajasthan.
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       The State Of Rajasthan, Through Its Secretary And
                                            Commissioner, Department Of Agriculture, Pant Krishi
                                            Bhawan, Rajasthan, Jaipur.
                                   2.       The     Joint    Director         (Administration),          Agriculture
                                            Commissionerate, Govt. Of Rajasthan, Jaipur.
                                   3.       The Joint Director, Agriculture (Extension), Kota Division,
                                            Kota.
                                   4.       The Assistant Director, Agriculture (Extension), Bundi.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini with Mr. Aamir Khan through VC For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order

25/01/2022

Learned counsel for the petitioner wants to withdraw this

writ petition with liberty to submit a representation for redressal

of his grievance in the light of judgment of this Court dated

16.07.2014 passed in S.B. Civil Writ Petition No.7283/2014:

Manoj Khandelwal & Ors. Vs. State of Rajasthan & Ors.,

which has been followed in other cases.

This writ petition is disposed of with liberty as aforesaid.

(MAHENDAR KUMAR GOYAL),J

PRAGATI/89

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