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Anil Kumar Yadav vs State Of Raj And Anr (2024:Rj-Jp:2693)
2024 Latest Caselaw 320 Raj/2

Citation : 2024 Latest Caselaw 320 Raj/2
Judgement Date : 17 January, 2024

Rajasthan High Court

Anil Kumar Yadav vs State Of Raj And Anr (2024:Rj-Jp:2693) on 17 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:2693]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 21787/2017

                                    Anil Kumar Yadav S/o Shri Tara Chand Yadav, Resident Of Village
                                    Maharajpura,         Post   Shahabad,          Tehsil     Tizara,        District   Alwar
                                    Rajasthan
                                                                                                              ----Petitioner
                                                                           Versus
                                    1.       The State Of Rajasthan Through Director Secondary
                                             Education, Education Department, Bikaner.
                                    2.       Secretary,      Rajasthan          Sub-     Ordinate       And       Ministerial
                                             Services Selection Board, State Agriculture Management
                                             Institute Campus, Durgapura, Jaipur
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Sandeep Saxena For Respondent(s) : Mr. Sandeep Maheshwari Mr. Sanjay Kumar Sharma Mr. Sandeep Taneja Mr. S. Zakawat Ali

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

17/01/2024

Counsel for 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withdrawn.

Since the main petition has been dismissed as withdrawn, all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 stand dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /134

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