Dinesh Kumar Meena Son Of Shri ... vs State Of Rajasthan (2024:Rj-Jp:41318)
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Rajasthan High Court

Dinesh Kumar Meena Son Of Shri ... vs State Of Rajasthan (2024:Rj-Jp:41318) on 27 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:41318]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 15023/2021

                                    Dinesh Kumar Meena Son Of Shri Ramkhiladi Meena, Aged About
                                    35 Years, Resident Of Haripura, Post Pakhar, Tehsil Mahuwa,
                                    District Dausa (Raj.)
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.        State Of Rajasthan, Through Its Additional Chief
                                              Secretary, Department Of Rural Development And
                                              Panchayati Raj, Govt. Of Rajasthan, Govt. Secretariat,
                                              Jaipur (Raj.)
                                    2.        The Additional Commissioner-I, Egs, Mg Narega, Rural
                                              Development And Panchayati Raj Department, Govt.
                                              Secretariat, Jaipur.
                                    3.        The District Program Coordinator Cum District Collector,
                                              Dausa.
                                    4.        The Additional District Program Coordinator (Egs) Cum
                                              Chief Executive Officer, Zila Parishad Dausa (Raj.)
                                    5.        The Program Officer Cum Development Officer, Panchayati
                                              Samiti Mahuwa, District Dausa (Raj.)
                                                                                                      ----Respondents

For Petitioner(s) : Mr. G.S. Gouttam For Respondent(s) : Mr. Kesar Singh Shekhawat, AGC with Mr. Mananjay Singh Rathore

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

27/09/2024

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/8

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