Manoj Kumar S/O Sh. Subhash Chandra vs State Of Rajasthan (2024:Rj-Jp:8390)
2024 Latest Caselaw 1229 Raj/2

Rajasthan High Court

Manoj Kumar S/O Sh. Subhash Chandra vs State Of Rajasthan (2024:Rj-Jp:8390) on 19 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:8390]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 11030/2021

                                    Manoj Kumar S/o Sh. Subhash Chandra, Aged About 31 Years,
                                    R/o Village And Post Bishanpura, Post Jakhod, Tehsil Surajgarh
                                    District Jhunjhunu (Raj.)
                                                                                                           ----Petitioner
                                                                           Versus
                                    1.       State Of Rajasthan, Through Principal                           Secretary,
                                             Department      Of   Personnel, Govt. Of                        Rajasthan,
                                             Secretariat, Jaipur (Raj.).
                                    2.       Director, Medical And Health Services, Rajasthan, Jaipur.
                                    3.       Chief Medical And Health Officer, Jhunjhunu.
                                    4.       Sub Division Chief Medical Officer, Surajgarh, District
                                             Jhunjhunu.
                                    5.       Sh. Rahul Sharma, Data Operator, P.h.c. Baloda, Tehsil
                                             Surajgarh, District Jhunjhunu.
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Anil Mahala For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

19/02/2024

Counsel for the petitioner submits that the petitioner seeks

permission to withdraw the present writ petition.

In view of the prayer made by counsel for the petitioner, 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present writ petition is dismissed as withdrawn.

Since the main petition has been dismissed as withdrawn,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

DIVYA SAINI /21

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