Devendra Singh Hada vs State Panchayati Raj Dep Ors ...
2024 Latest Caselaw 6235 Raj/2

Rajasthan High Court

Devendra Singh Hada vs State Panchayati Raj Dep Ors ... on 24 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:44702]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 2316/2015

                                    Devendra Singh Hada S/o Laxman Singh Hada, aged 32 years,
                                    R/o V & P Nagar Fort, Tehsil Deoli, District Tonk
                                                                                                           ----Petitioner
                                                                         Versus
                                    1.      The State Of Rajasthan Through Its Principal Secretary,
                                            Panchayati      Raj      Department,            Govt.     Of     Rajasthan,
                                            Secretariat, Jaipur
                                    2.      Zila Parishad Tonk Through Its Chief Executive Officer
                                    3.      Board Of Secondary Education Rajasthan, Ajmer Through
                                            Its Secretary
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Akshit Gupta For Respondent(s) : Mr. Kapil Prakash Mathur, AAG with Ms. Sara Parveen

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

24/10/2024

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/225

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