Radheyshyam Barodia Son Of Shri Ramdev ... vs State Of Rajasthan (2024:Rj-Jp:39528)
2024 Latest Caselaw 5845 Raj/2

Rajasthan High Court

Radheyshyam Barodia Son Of Shri Ramdev ... vs State Of Rajasthan (2024:Rj-Jp:39528) on 19 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:39528]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 13092/2024

                                    Radheyshyam Barodia Son Of Shri Ramdev Barodia, Aged About
                                    67 Years, Resident Of Gudla Choraha, Radhika Colony, Kota
                                    Road, Khatoli, Tehsil Pipalda, Kota(Raj).
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.         State Of Rajasthan, Through Its Secretary Administration,
                                               Water Resources Department, Government Secretariat,
                                               Jaipur (Raj).
                                    2.         Chief Engineer, Water Resources, Jaipur (Raj).
                                    3.         Chief Engineer, Water Resources Zone, Kota (Raj).
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Bheem Sain Bairwa For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

19/09/2024

Learned Senior Counsel for the petitioner wants to withdraw

this civil writ petition with liberty to avail the alternative remedy

available under The Rajasthan Civil Services (service Matters

Appellate Tribunals) Act, 1976.

The civil writ petition is dismissed as withdrawn with liberty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/15

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