Rajasthan High Court - Jaipur
Kailash Chand Kalkal S/O Shri Teja Ram ... vs Rajasthan Public Service Commission on 4 August, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 5051/2021
Kailash Chand Kalkal S/o Shri Teja Ram Kalkal, Aged About 32
Years, Permanent Resident Of Meras Ki Dhani, Gram Barev,
Bagot, District- Nagaur Presently Residing At Plot No. 12-B, Vijay
Nagar, Jhotwara, Jaipur-302012 (Rajasthan)
----Petitioner
Versus
1. Rajasthan Public Service Commission, Through Its
Secretary, Ajmer.
2. State Of Rajasthan, Through The Principal Secretary,
Home Department, Government Of Rajasthan,
Government Secretariat, Jaipur.
----Respondents
For Petitioner(s) : Mr. Ranjeet Singh Gaur For Respondent(s) :
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Judgment / Order 04/08/2021 Learned counsel for the petitioner prays for withdrawal of the writ petition as the relief has already been granted.
In view of above the writ petition is dismissed as withdrawn. All pending applications shall also stand disposed of.
(SANJEEV PRAKASH SHARMA),J SAURABH YADAV /670/132 (Downloaded on 05/08/2021 at 10:17:16 PM) Powered by TCPDF (www.tcpdf.org)