Rajasthan High Court - Jodhpur
Ghanshyam Singh Rathore vs State Of Rajasthan on 18 April, 2022
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 5522/2022
Ghanshyam Singh Rathore S/o Shri Narendra Singh Rathore,
Aged About 58 Years, Resident Of 7 Ganpati Nagar-A, Bohra
Ganeshji Main Road, Udaipur, Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary, Higher
Education Department, Government Of Rajasthan,
Secretariat, Jaipur.
2. Joint Secretary, Higher Education Department,
Government Of Rajasthan, Secretariat, Jaipur.
3. Mohanlal Sukhadia University, Udaipur, Through Its
Registrar, M.l.s.u. Campus, Udaipur.
----Respondents
For Petitioner(s) : Mr. DS Sodha
For Respondent(s) : Mr. Himanshu Shrimali, AGC
Mr. G.R. Punia
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order 18/04/2022 Learned counsel for the petitioner does not want to press the present writ petition with liberty to file a fresh writ petition if the occasion so arises.
Accordingly, the present writ petition is dismissed as not pressed with liberty aforesaid.
(VINIT KUMAR MATHUR),J 221-nitin/-
(Downloaded on 19/04/2022 at 08:22:15 PM) Powered by TCPDF (www.tcpdf.org)