Pushpendra Singh vs State Of Raj Medical Welfare ...
2024 Latest Caselaw 5847 Raj/2

Citation : 2024 Latest Caselaw 5847 Raj/2
Judgement Date : 19 September, 2024

Rajasthan High Court

Pushpendra Singh vs State Of Raj Medical Welfare ... on 19 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:39519]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 14717/2016

                                    Pushpendra Singh S/o Ramroop Dhaked, aged about 29 years,
                                    R/o Vichpuri Patty Weir, Tehsil Weir, District Bharatpur Raj.
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.      The State Of Rajasthan Through Its Additional Director
                                            (Administration), Medical And Family Welfare Department,
                                            Rajasthan, Jaipur.
                                    2.      The      Coordinator,       Pharmacist          (Direct     Recruitment),
                                            Examination-2011, Rajasthan Health Science University,
                                            Sector-18, Kumbha Marg, Pratap Nagar, Tonk Road,
                                            Jaipur
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini with Mr. Aamir Khan For Respondent(s) : Mr. Archit Bohra, AGC with Ms. Lipi Garg

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

19/09/2024

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/241