Rekha Yadav vs State Of Raj And Ors (2024:Rj-Jp:35419)
2024 Latest Caselaw 5411 Raj/2

Rajasthan High Court

Rekha Yadav vs State Of Raj And Ors (2024:Rj-Jp:35419) on 22 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:35419]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 9363/2018

                                    Rekha Yadav D/o Shankar Lal Yadav, aged about 33 years, R/o
                                    Hirawas Yadav Mohalla, Ward No. 20, Fatehnager, District
                                    Udaipur, Rajasthan.
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.      State Of Rajasthan Through Principal Education Secretary,
                                            Government Secretariat, Jaipur
                                    2.      The Director, Secondary Education, Bikaner.
                                    3.      Rajasthan      Public      Service        Commission        Through     Its
                                            Secretary, Ajmer.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini with Mr. Aamir Khan For Respondent(s) : Mr. B.S. Chhaba, AAG with Dr. Sajit Jakhar Mr. Nitin Jain

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

22/08/2024

Learned counsel for the petitioner wants to withdraw this

civil writ petition.

The civil writ petition is dismissed accordingly. Pending

application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/208

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