Manohar Singh Rajpurohit S/O Shri Aidan ... vs State Of Rajasthan (2024:Rj-Jp:42788)
2024 Latest Caselaw 6115 Raj/2

Rajasthan High Court

Manohar Singh Rajpurohit S/O Shri Aidan ... vs State Of Rajasthan (2024:Rj-Jp:42788) on 10 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:42788]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 6319/2019

                                    Manohar Singh Rajpurohit S/o Shri Aidan Singh Rajpurohit, Aged
                                    About 44 Years, R/o Vpo Talkiya Via Jaitaran, Dist- Pali,
                                    Rajasthan.
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.         State Of Rajasthan, Through Principal Secretary,
                                               Department Of Personnel And Training, Secretariat,
                                               Jaipur, Rajasthan
                                    2.         State Of Rajasthan, Through Secretary,                       Education
                                               Department, Secretariat, Jaipur, Rajasthan
                                    3.         Rajasthan Public Service Commission, Through Secretary,
                                               Ajmer, Rajasthan
                                    4.         The Director Primary Education Department, Bikaner,
                                               Rajasthan.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Himanshu Kala for Mr. Ajatshatru Mina For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order

10/10/2024

Learned counsel for the petitioner wants to withdraw this

civil writ petition with liberty to file a fresh writ petition in view of

the fact that the matter is sub judice before the Hon'ble Supreme

Court of India.

In view thereof, this civil writ petition is dismissed as

withdrawn with liberty as aforesaid. Pending application(s), if any,

also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/20

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