Rajasthan High Court - Jaipur
Suman vs State (Engergy Dep)Ors on 24 March, 2017
Author: M.N. Bhandari
Bench: M.N. Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B.Civil Writ Petition No. 4049 / 2016
Suman D/o Shri Devi Lal, Aged About 20 Years, R/o Dhani
Pirawali, Kotadi Dhayalan, P.S. Ringus, Tehsil Shrimadhopur,
District Sikar (Raj.)
----Petitioner
Versus
1. State of Rajasthan, Energy Department, through Principal
Secretary, Secretariat, Jaipur (Raj.)
2. Ajmer Vidhyut Vitran Nigam Ltd. through Chairman and
Managing Director, Vidyut Bhawan, Jaipur (Raj.)
3. Superintendant Engineer, Ajmer Vidhyut Vitran Nigam Ltd.,
Sikar (raj).
4. Assistant Engineer, Ajmer Vidhyut Vitran Nigam Ltd., Ringus,
District Sikar (Raj.)
5. Junior Engineer, Ajmer Vidhyut Vitran Nigam Ltd., Ringus,
District Sikar (Raj.)
----Respondents
_____________________________________________________ For Petitioner(s) : Mr. Akshat Chaudhary For Respondent(s) :
_____________________________________________________ HON'BLE MR. JUSTICE M.N. BHANDARI Order 24/03/2017 Learned counsel for petitioner prays for withdrawal of the writ petition with liberty to file afresh.
In view of the prayer made, writ petition is dismissed as withdrawn with liberty sought for.
(M.N. BHANDARI)J. FRBOHRA