Ajay Kumar Meena S/O Late Shri Suresh ... vs The State Of Rajasthan ...
2024 Latest Caselaw 5747 Raj/2

Rajasthan High Court

Ajay Kumar Meena S/O Late Shri Suresh ... vs The State Of Rajasthan ... on 9 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:37981]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 17513/2022

                                    Ajay Kumar Meena S/o Late Shri Suresh Chand Meena, Aged
                                    About 50 Years, R/o Plot No. A-35, Meena Colony, Near Malviya
                                    Nagar, Alwar (Raj.).
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.         The State Of Rajasthan, Through Principal Secretary,
                                               Public Health Engineering Department, Govt. Of
                                               Rajasthan, Secretariat, Jaipur.
                                    2.         Dy. Secretary, Department Of Personnel (A-3/inquiry),
                                               Govt. Of Rajasthan Secretariat, Jaipur.
                                    3.         Dy. Secretary (I), Public Health Engineering Department,
                                               Govt. Of Rajasthan, Secretariat, Jaipur.
                                    4.         Chief Engineer (Admn.), Public Health Engineering
                                               Department, Jal Bhawan, Hasanpura Road, Jaipur.
                                    5.         Executive   Engineer,    Public    Health    Engineering
                                               Department, Division Makrana, District Nagaur.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Kailash Chand Sharma For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

09/09/2024

Learned counsel for the petitioner wants to withdraw this

civil writ petition with liberty to file a fresh writ petition praying for

benefit admissible to him despite termination of his services on

account of conviction in a criminal case.

The civil writ petition is dismissed as withdrawn with liberty

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

of.

(MAHENDAR KUMAR GOYAL),J

Manish/27

Powered by TCPDF (www.tcpdf.org)