Rajasthan High Court - Jaipur
Laxman Singh Chundawat Son Of Shri Shiv ... vs State Of Rajasthan on 7 July, 2021
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 3734/2021
Laxman Singh Chundawat Son Of Shri Shiv Singh Chundawat,
Aged About 30 Years, Resident Of Village And Post Dahimatha,
Tehsil Mandal, District Bhilwara (Raj.)
----Petitioner
Versus
1. State Of Rajasthan, Sanskrit Education Department,
Through Its Principle Secretary, Govt. Secretariat, Jaipur
(Raj.)
2. Rajasthan Public Service Commissioner, Through Its
Secretary, Ajmer (Raj.)
3. Dy. Secretary, Exam Rajasthan Public Service
Commissioner, Ajmer (Raj.)
----Respondents
For Petitioner(s) : Ms. Komal Kumari Giri For Respondent(s) :
HON'BLE MR. JUSTICE INDERJEET SINGH Order 07/07/2021 Counsel for the petitioner wants to withdraw this writ petition.
In that view of the matter, this writ petition is dismissed, as prayed for.
All the pending applications stand disposed of.
(INDERJEET SINGH),J CHARU SONI /128 (Downloaded on 09/07/2021 at 09:56:09 PM) Powered by TCPDF (www.tcpdf.org)