Shashi Kiran Verma vs State Of Raj And Ors (2024:Rj-Jp:45085)
2024 Latest Caselaw 6298 Raj/2

Rajasthan High Court

Shashi Kiran Verma vs State Of Raj And Ors (2024:Rj-Jp:45085) on 25 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:45085]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 5316/2018

                                    Shashi Kiran Verma D/o Shri Prem Chand Verma, aged about 26
                                    years, Resident Of Behind Imanwal School, NB Colony, Tonk Raj.
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.      State Of Rajasthan Through Principal Secretary, Education
                                            Department (School Education), Government Secretariat,
                                            Jaipur.
                                    2.      Director, Secondary Education, Rajasthan, Bikaner.
                                    3.      Secretary, Rajasthan Public Service Commission, Ajmer.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Laxmi Kant Malpura For Respondent(s) : Ms. Namita Parihar, Dy.G.C. Mr. Nitin Jain

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/192

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