Sanjay Kumar Agrawal S/O Ramesh Chand ... vs State Of Rajasthan (2024:Rj-Jp:43443)
2024 Latest Caselaw 6146 Raj/2

Rajasthan High Court

Sanjay Kumar Agrawal S/O Ramesh Chand ... vs State Of Rajasthan (2024:Rj-Jp:43443) on 17 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:43443]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 27516/2018

                                    Sanjay Kumar Agrawal S/o Ramesh Chand Gupta, Aged About 38
                                    Years, R/o Near Saras Milk Dairy, Vpo Mahukala, Gangapurcity,
                                    District Sawaimadhopur , Rajasthan
                                                                                                            ----Petitioner
                                                                            Versus
                                    1.         State Of Rajasthan, Through Its Secretary-Cum-
                                               Commissioner, Panchayati Raj, Rajasthan, Jaipur.
                                    2.         The Chief Executive Officer-Cum-Additional Examination
                                               Controller, Zila Parishad, Rajsamand.
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Aamir Khan for Mr. Ram Pratap Saini For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

17/10/2024

Learned counsel for the petitioner wants to withdraw this

civil writ petition with liberty to submit a representation with the

respondents raising his grievance.

The civil writ petition is dismissed as withdrawn with liberty

as aforesaid. It goes without saying that if any such

representation is filed by the petitioner, the respondents are under

an obligation to decide it expeditiously in accordance with law vide

a reasoned and speaking order with its communication to the

petitioner.

Pending application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/13

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