Sanjay Kumar Gurjar Son Of Shri ... vs The State Of Rajasthan ...
2024 Latest Caselaw 6052 Raj/2

Rajasthan High Court

Sanjay Kumar Gurjar Son Of Shri ... vs The State Of Rajasthan ... on 8 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:42209]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 4247/2022

                                    Sanjay Kumar Gurjar Son Of Shri Parmeshwar Lal Gurjar, Aged
                                    About 34 Years, Resident Of Ward No. 2, Behind Kanoria Ki
                                    Bagichi, Uttaradha Mohalla, Muknadgarh (Rural), Mukundgarh,
                                    Jhunjhunu-333705 (Raj.).
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.       The State Of Rajasthan, Through Its Principal Secretary,
                                             Department       Of     Medical       Education,         Government     Of
                                             Rajasthan, Government Secretariat, Jaipur (Raj.)
                                    2.       The   Principal       Secretary,       Department         Of    Personnel,
                                             Government        Of    Rajasthan,         Government          Secretariat,
                                             Jaipur (Raj.).
                                    3.       The Rajasthan Public Service Commission, Ajmer Through
                                             Its Secretary.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Jai Kumar Yadav For Respondent(s) : Mr. Vigyan Shah, AAG with Mr. Rohit Tiwari, Assistant GC Mr. Yash Joshi Mr. Samit Bishnoi

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

08/10/2024

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/s-416

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