Jawahar Lal Jaiman vs R C S A T Jaipur And Ors (2024:Rj-Jp:6755)
2024 Latest Caselaw 1037 Raj/2

Rajasthan High Court

Jawahar Lal Jaiman vs R C S A T Jaipur And Ors (2024:Rj-Jp:6755) on 9 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:6755]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 4705/2008

                                       1. Shri Jawahar Lal Jaiman (Now Deceased) through his Lrs:-
                                          1/1- Smt. Basanti Devi W/o. Shri Jawahar Lal Jaiman
                                          1/2- Shri Hemant Jaiman S/o. Shri Jawahar Lal Jaiman
                                          1/3- Smt. Pushpa W/o. Shri Ramesh Chand Sharma D/o.
                                          Shri Jawahar Lal Jaiman
                                          1/4- Shri Deepak Jaiman S/o. Shri Jawahar Lal Jaiman
                                          All R/o. Village Tehla, Tehsil Rajgarh, District Alwar.
                                                                                                         ----Petitioners
                                                                       Versus
                                       1. The Rajasthan Civil Services Appellate Tribunal, Rajasthan,
                                          Jaipur, Through its Registrar.
                                       2. The Director, Medical & Health Services, Rajasthan, Jaipur.
                                       3. The Chief Medical & Health Officer, (Malaria), Bharatpur.
                                       4. The Director, State Insurance and General Provident Fund,
                                          Rajasthan, Jaipur.
                                       5. The Director Pension, Rajasthan, Jaipur.
                                                                                                    ----Respondents

For Petitioner(s) : Ms. Shruti Singh for Ms. Manju Joshi For Respondent(s) : Dr. Vivek Tyagi

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

09/02/2024

Counsel appearing for the petitioner submits that 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 stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /262

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