Citation : 2024 Latest Caselaw 5182 Raj/2
Judgement Date : 2 August, 2024
[2024:RJ-JP:33026]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 11796/2011
Dharma Pal S/o Shri Ranjeet Singh (Kukna), aged about 28
years, resident of V-8 S.T.B. (Doulta Wali), P.O. Badopal, via
Suratgarh, Tehsil Pilibangan, Distt. Hanumangarh (Raj.)
----Petitioner
Versus
1. State of Rajasthan through Principal Secretary, Department of
Higher Education, Govt Secretariat, Jaipur
2. The Secretary, Rajasthan Public Service Commission,
Ghooghara Ghati, Ajmer
----Non-Petitioners
For Petitioner(s) : Mr. Tanveer Ahmed
For Respondent(s) : Mr. Aditya Singh, DGC
Mr. Kapil Bardhar
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
Judgment / Order
02/08/2024
Learned counsel for the petitioner wants to withdraw this
civil writ petition with liberty to get it revived if the need so arises.
The civil writ petition is dismissed as withdrawn with liberty
as aforesaid. Pending application(s), if any, also stands disposed
of.
(MAHENDAR KUMAR GOYAL),J
Manish/187
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