Rajasthan High Court - Jaipur
Aditya Dangi S/O Shri Kiran Singh Dangi vs State Of Rajasthan on 24 March, 2022
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 12261/2020
Aditya Dangi S/o Shri Kiran Singh Dangi, Aged About 30 Years,
R/o 16, Dangi Path, Pahadsinghpura, Khargone, (M.p.), Presently
Working As Assistant Professor Teqip-Iii (Temporary) Civil
Engineering Department, Ud, Rtu Kota (Raj.).
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary, Higher
Education, Secretariat, Rajasthan, Jaipur.
2. Project Director, National Project Implementation Unit,
4Th Floor, Edcil House, Sector 16-A, Plot No. 18-A, Noida
(U.p)
3. Dean Fa And Ipd, Ud Teqip-Iii, Rtu, Kota (Raj.).
4. Dean, University Department, Rtu, Kota (Raj.).
----Respondents
For Petitioner(s) : Mr. Ravi Kant Agarwal.
For Respondent(s) :
HON'BLE MR. JUSTICE INDERJEET SINGH Order 24/03/2022 Counsel for the petitioner wants to withdraw this writ petition.
In that view of the matter, this writ petition is dismissed, as prayed for.
(INDERJEET SINGH),J MG/201 (Downloaded on 31/03/2022 at 08:35:53 PM) Powered by TCPDF (www.tcpdf.org)