Dr. Ram Bilas Singh S/O Late Shri ... vs Principal Secretary, Department Of ...
2024 Latest Caselaw 3900 Raj/2

Rajasthan High Court

Dr. Ram Bilas Singh S/O Late Shri ... vs Principal Secretary, Department Of ... on 10 May, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:22149]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 17/2024
                                   Dr. Ram Bilas Singh S/o Late Shri Jangjeet Singh, Resident Of In
                                   Front Of Sikarbagh, Gawailor Road, Dholpur.
                                                                                                           ----Petitioner
                                                                         Versus
                                   1.       Principal Secretary,   Department       Of                       Personnel,
                                            Government Of Rajasthan, Secretariat, Jaipur
                                   2.       Principal Secretary, Medical And Health Department,
                                            Government Of Rajasthan, Secretariat, Jaipur.
                                   3.       Director, Medical And Health Department, Behind
                                            Secretariat (C- Scheme), Government Of Rajasthan,
                                            Secretariat, Jaipur.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. R.R. Baisla For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

10/05/2024

Counsel for the petitioner seeks permission to withdraw the

present writ petition with liberty to file fresh one against any order

or grievance arises out of the disciplinary proceedings.

Permission as sought for is allowed.

Accordingly, the present writ petition is dismissed as

withdrawn with liberty to file fresh one in case need arises on the

basis of fresh cause of action

Since the main petition has been dismissed as withdrawn, all

pending application and all pending application/s, if any, also

stand dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /48

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