Manmohan Singh S/O Jabar Singh vs State Of Rajasthan (2024:Rj-Jp:37104)
2024 Latest Caselaw 5680 Raj/2

Rajasthan High Court

Manmohan Singh S/O Jabar Singh vs State Of Rajasthan (2024:Rj-Jp:37104) on 4 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:37104]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 13456/2024

1.       Manmohan Singh S/o Jabar Singh, Village Sankhwas,
         Nagaur, Rajasthan
2.       Bahadur Singh S/o Jabar Singh, Village Sankhwas,
         Nagaur, Rajasthan
                                                                       ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through Its Secretary, Department Of
         Technical     Education,          Govt.        Of         Rajasthan,   Govt.
         Secretariat, Jaipur (Raj.)
2.       The    Department         Of     Personnel,         Through       Secretary,
         Government        Of     Rajasthan,          Government          Secretariat
         Jaipur.
3.       The Director, Directorate General Of Training (Dgt),
         Government Of India, Employment Exchange Building
         Pusa      Complex,     Iari,     New      Delhi.      110012.      Technical
         Education
4.       The Director, Directorate Of Training, E-6, Residence
         Road, Jodhpur (Raj.)
5.       The    Rajasthan       Staff     Selection        Board,       Rajya   Krishi
         Prabandhan Sansthan Parisar, Durgapura, Jaipur Through
         Secretary.
                                                                     ----Respondents

For Petitioner(s) : Mr. Dharmendra Jain with Mr. Arvind Kumar Arora For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

04/09/2024

Learned counsel for the petitioners wants to withdraw this

civil writ petition with liberty to assail the validity of the

recruitment rules.

[2024:RJ-JP:37104] (2 of 2) [CW-13456/2024]

The civil writ petition is dismissed as withdrawn. However, for

assailing the validity of recruitment rules, no liberty from this

Court is required.

Pending application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/83

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