Ramesh Kumar vs State Of Raj And Anr (2024:Rj-Jp:35418)
2024 Latest Caselaw 5418 Raj/2

Rajasthan High Court

Ramesh Kumar vs State Of Raj And Anr (2024:Rj-Jp:35418) on 22 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:35418]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 5305/2010

                                    Ramesh Kumar, S/o Damodar Meghwal, aged 22 yeasr, resident
                                    of Salasar, Tehsil Sujangarh, Dist. Sikar
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.      State Of Rajasthan Through Secretary, Department Of
                                            Education, Secretariat, Jaipur
                                    2.      Rajasthan Public Service Commission, Ajmer Through
                                            Secretary
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Tanmay Dhand For Respondent(s) : Mr. B.S. Chhaba, AAG with Dr. Sajit Jakhar Mr. Ashish Kumar

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/149

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