L.C.Panwar S/O Late Shri Birdhi Chand vs State Of Rajasthan Through The ...
2024 Latest Caselaw 5932 Raj/2

Rajasthan High Court

L.C.Panwar S/O Late Shri Birdhi Chand vs State Of Rajasthan Through The ... on 23 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:40270]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 22290/2018

                                    L.C.Panwar S/o Late Shri Birdhi Chand, Aged About 55 Years,
                                    R/o A-41, Udai Nagar, Near Mansarovar Metro Station, Jaipur.
                                                                                                           ----Petitioner
                                                                           Versus
                                    1.         State Of Rajasthan Through The Principal Secretary To
                                               Government,           Technical           Education         Department,
                                               Government Of Rajasthan, Secretariat, Jaipur.
                                    2.         Joint    Secretary,       Technical         Education       Department,
                                               Government Of Rajasthan, Secretariat, Jaipur
                                    3.         Director, Directorate Of Technical Education, Rajasthan,
                                               Residency Road, Jodhpur
                                                                                                        ----Respondents

For Petitioner(s) : Ms. Mamta for Ms. Ashish Joshi For Respondent(s) : Mr. Vidyadhar Gathala, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

23/09/2024

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/19

Powered by TCPDF (www.tcpdf.org)