Anup Singh Son Of Shri Mohan Singh vs State Of Rajasthan (2024:Rj-Jp:43446)
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Rajasthan High Court

Anup Singh Son Of Shri Mohan Singh vs State Of Rajasthan (2024:Rj-Jp:43446) on 17 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:43446]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 12464/2020

                                    Anup Singh Son Of Shri Mohan Singh, Aged About 27 Years,
                                    Resident Of Village- Gangarsoli Bharatpur District Bharatpur
                                    (Raj.)
                                                                                                           ----Petitioner
                                                                         Versus
                                    1.         State Of Rajasthan, Through Its Principal Secretary,
                                               Department Of Medical And Health, Secretariat, Jaipur
                                               (Raj.)
                                    2.         Rajasthan Para Medical Council, G-1, Kisaan Bhawan,
                                               Lalkothi, Jaipur, Through Its Registrar.
                                    3.         NIMS University, Jaipur, Rajasthan, Through Its Registrar,
                                               Shobha Nagar, Jaipur (Raj.)
                                    4.         Director, Medical And Health Department,                        Swasthya
                                               Bhawan, Tilak Marg, Jaipur (Raj.)
                                    5.         Secretary, Rajasthan Subordinate And Ministerial Service
                                               Selection Board, Rajasthan, Agriculture Management
                                               Institute Campus, Durgapura, Jaipur.
                                                                                                      ----Non-Petitioners


                                   For Petitioner(s)           :     Mr. Banvari Lal 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.

The civil writ petition is dismissed accordingly. Pending

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

(MAHENDAR KUMAR GOYAL),J

Manish/15

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