Kamlesh Kumar Joshi vs State Of Raj And Ors (2023:Rj-Jp:39593)
2023 Latest Caselaw 6758 Raj/2

Rajasthan High Court

Kamlesh Kumar Joshi vs State Of Raj And Ors (2023:Rj-Jp:39593) on 14 December, 2023

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2023:RJ-JP:39593]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 8896/2009

                                    Kamlesh Kumar Joshi S/o Shri Kailash Chand Joshi, Village Post
                                    Kala Kho, Via Dubbi, Tehsil And Distt. Dausa Rajasthan
                                                                                                            ----Petitioner
                                                                          Versus
                                    1.       The State Of Rajasthan Through Secretary To Medical And
                                             Health Department, Secretariat, Jaipur
                                    2.       The Deputy Secretary To The Government, Government
                                             Of Rajasthan, Department Of Personnel A-Group Ii,
                                             Secretariat, Jaipur Raj.
                                    3.       The Director, Directorate Of Medical And Health Services,
                                             Rajasthan, Jaipur
                                    4.       Additional Director Admn., Medical And Health Services,
                                             Rajasthan, Jaipur
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Harsh Dadhich for Mr. Sunil Kumar Singodiya For Respondent(s) : Dr. Vivek Tyagi

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

14/12/2023

Counsel for the petitioner seeks permission to withdraw the

present writ petition.

Permission as sought for is allowed.

Accordingly, the present writ petition is dismissed as

withdrawn.

Since the main petition has been dismissed as withdrawn, all

other pending application/s, if any, also stand dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /85

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