Ramesh Kumar vs State Of Raj And Anr (2024:Rj-Jp:37107)
2024 Latest Caselaw 5677 Raj/2

Rajasthan High Court

Ramesh Kumar vs State Of Raj And Anr (2024:Rj-Jp:37107) on 4 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:37107]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                        S.B. Civil Writ Petition No. 595/2015

                                    Ramesh Kumar S/o Lekh Ram, aged about 37 years, R/o Village
                                    And Post Ghamandiya, Tehsil Suratgarh, District Sri Ganganagar
                                    Raj.
                                                                                                            ----Petitioner
                                                                            Versus
                                    1.         The State Of Rajasthan Through Its Additional Director
                                               (Administration),         Medical        And       Family    Welfare    D,
                                               Rajasthan, Jaipur.
                                    2.         The      Coordinator,       Pharmacist           (Direct     Recruitment)
                                               Examination-2011, Rajasthan Health Science Universi,
                                               Sector-18, Kumbha Marg, Pratap Nagar, Tonk Road,
                                               Jaipur
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini with Mr. Aamir Khan For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

04/09/2024

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/48

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