Rajasthan High Court - Jaipur
Davendra Kumar Barag vs State Of Raj And Anr on 11 February, 2013
Author: M.N. Bhandari
Bench: M.N. Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR S.B. CIVIL WRIT PETITION NO.19819/2012 (Devendra Kumar Barag Vs. State of Rajasthan & Anr.) Date of Order : 11th February, 2013 HON'BLE MR. JUSTICE M.N. BHANDARI Ms.Pooja Choudhary, for the petitioner/s. BY THE COURT:
Learned counsel submits that petitioner may be permitted to withdraw this writ petition with liberty to file a fresh one. It would be after getting information in regard to marks obtained by the candidates appointed subsequently. The information aforesaid would be called under the Right to Information Act.
In view of prayer made, the writ petition is dismissed as withdrawn with liberty as prayed for. (M.N. BHANDARI), J.
S/No.71 Preety, Jr.P.A. All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
Preety Asopa Jr.P.A