Shankar Singh vs State Of Raj And Ors (2024:Rj-Jp:39513)
2024 Latest Caselaw 5856 Raj/2

Rajasthan High Court

Shankar Singh vs State Of Raj And Ors (2024:Rj-Jp:39513) on 19 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:39513]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 9508/2015

                                    Shankar Singh Son Of Shri Om Prakash, aged about 40 years,
                                    resident of Village Baghera, Tehsil Kekri, District Ajmer
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.      State Of Rajasthan Through Principal Secretary, Education
                                            Department, Secretariat, Jaipur
                                    2.      Director, Secondary Education, Bikaner
                                    3.      Rajasthan Public Service Commission Ajmer Through Its
                                            Secretary,
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Nikhil Simlote For Respondent(s) : Mr. B.S. Chhaba, AAG with Dr. Sajit Jakhar Mr. M.F. Baig

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/220

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