Bulkesh Meena vs State Of Raj Rural Dev And Panchayati ...
2024 Latest Caselaw 5435 Raj/2

Rajasthan High Court

Bulkesh Meena vs State Of Raj Rural Dev And Panchayati ... on 23 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:35615]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 16699/2013

                                    Bulkesh Meena D/o Banwari Lal, aged about 21 years, R/o
                                    Village And Post Kishorepura, Dunga Ki Nangal, Tehsil Neem Ka
                                    Thana, Distt. Sikar
                                                                                                            ----Petitioner
                                                                            Versus
                                    1.      State       Of     Rajasthan          Through         Its    Secretary-Cum-
                                            Commissioner, Panchayati Raj, Rajasthan, Jaipur
                                    2.      The Chief Executive Officer-Cum-Additional Examination
                                            Controller, Zila Parishad, Sikar
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini with Mr. Aamir Khan For Respondent(s) : Mr. Kapil Prakash Mathur, AAG with Ms. Pratyushi Mehta Ms. Nikita Gothecha

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

23/08/2024

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/151

Powered by TCPDF (www.tcpdf.org)