Rahul Jat @ Rahul Choudhary S/O Ex. Hav. ... vs The State Of Rajasthan ...
2024 Latest Caselaw 5756 Raj/2

Rajasthan High Court

Rahul Jat @ Rahul Choudhary S/O Ex. Hav. ... vs The State Of Rajasthan ... on 10 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:38463]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 13709/2024

                                    Rahul Jat @ Rahul Choudhary S/o Ex. Hav. Satayanarayan Jat,
                                    Aged About 22 Years, R/o Village Mer Nagar, Post Sankna, Tehsil
                                    Tonk District Tonk. (Raj)
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.         The State Of Rajasthan, Through Principal Secretary,
                                               Department Of Personnel Rajasthan, Govt. Secretariat,
                                               Jaipur.
                                    2.         The Director, Sainik Kalyan Vibhag, Room No. 7225,
                                               Khadya Bhawan, Second Floor, Govt. Secretariat, Jaipur.
                                    3.         Zila Sainik Kalyan Adhikari, Zila Sainik Kalyan Karyalaya,
                                               Tonk, District Tonk (Raj).
                                    4.         The District Collector, District Tonk, Rajasthan.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Shribhan Gurjar For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

10/09/2024

Learned counsel for the petitioner wants to withdraw this

civil writ petition with liberty to file a fresh writ petition if the need

so arises.

The civil writ petition is dismissed as withdrawn with liberty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/59

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