Govind Prasad Sharma vs State Of Raj And Anr (2024:Rj-Jp:45084)
2024 Latest Caselaw 6297 Raj/2

Rajasthan High Court

Govind Prasad Sharma vs State Of Raj And Anr (2024:Rj-Jp:45084) on 25 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:45084]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 17479/2017

                                    Govind Prasad Sharma S/o Shri Badri Prasad Sharma, aged
                                    about 24 years, R/o Village And Post Kalera Kanwer Ji, Tehsil
                                    Sawar, Dsitt. Ajmer Raj.
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.         The State Of Rajasthan Through Its Principal Secretary,
                                               Panchayati Raj Department, Govt. Of Rajasth, Secretariat,
                                               Jaipur.
                                    2.         The Director, Elementary Education, Bikaner Rajasthan
                                                                                                      ----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

25/10/2024

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/66

Powered by TCPDF (www.tcpdf.org)