Ayub Khan vs State Education Departmentanr ...
2024 Latest Caselaw 6176 Raj/2

Rajasthan High Court

Ayub Khan vs State Education Departmentanr ... on 19 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:43786]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 19628/2013

                                    Ayub Khan S/o Shri Ibrahim Khan, aged about 47 years, R/o
                                    Gurjaro Ki Dhani, Ward No.32, Ratangarh, Distt. Churu (Raj.)
                                                                                                         ----Petitioner
                                                                          Versus
                                    1. The State of Rajasthan through its Principal Secretary, School
                                    Education,     Department        of    Education,         Govt.    of   Rajasthan,
                                    Secretariat, Jaipur
                                    2. Rajasthan Public Service Commission, Ajmer through its
                                    Principal Secretary
                                    3. The Director, Secondary Education, Directorate, Bikaner
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Nakul Bansal For Respondent(s) : Ms. Namita Parihar, Dy.G.C. Mr. Kapil Bardhar

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

19/10/2024

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/166

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