Ashok Kumar Yadav S/O Sh. Harinarayan ... vs State Of Rajasthan (2024:Rj-Jp:44501)
2024 Latest Caselaw 6310 Raj/2

Rajasthan High Court

Ashok Kumar Yadav S/O Sh. Harinarayan ... vs State Of Rajasthan (2024:Rj-Jp:44501) on 23 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:44501]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 16116/2019

                                    Ashok Kumar Yadav S/o Sh. Harinarayan Yadav, Aged About 47
                                    Years, R/o         Village Bhoopsera, Tehsil.                 Bansur    Distt.   Alwar
                                    Rajasthan Pin 301402
                                                                                                            ----Petitioner
                                                                            Versus
                                    1.         State    Of   Rajasthan,          Through         Secretary,    Education
                                               Department, Government Secretariat Rajasthan, Jaipur
                                               Rajasthan.
                                    2.         Rajathan Public Service Commission, Rajasthan, Ajmer
                                               Through Its Secretary.
                                    3.         The Director, Primary Education, Department, Bikaner
                                               Rajasthan
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Parmanand Paliwal For Respondent(s) : Mr. Gopal Krishan, AGC Mr. Kapil Bardhar

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

23/10/2024

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/83

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