Rajasthan High Court - Jodhpur
The Rajasthan Public Service ... vs Jeevan Lal Meena on 13 May, 2022
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Review Petition (Writ) No. 215/2019
The Rajasthan Public Service Commission, Ajmer, Through Its
Secretary.
----Petitioner
Versus
1. Jeevan Lal Meena S/o Shri Kuraji, Aged About 36 Years,
Village Itava, Post Sarera, Tehsil Kherwara, District
Udaipur.
2. The Director, Primary Education, Government Of
Rajasthan, Bikaner.
----Respondents
For Petitioner(s) : Mr. GR Punia Sr. Advocate, assisted
by Mr. Rajesh Punia
For Respondent(s) : Mr. Pradeep Singh Khichi for Mr.
Rakesh Arora
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 13/05/2022 At the outset, learned counsel for the writ petitioner submits that the writ petitioner has already been granted relief on the basis of the certificate other than which was under adjudication. He further submits that he may be given liberty to withdraw the writ petition in light of the submissions made in the application (inward no.01/2022), as it is of no consequence now.
Learned Senior Counsel Mr. GR Punia appearing for review petitioner accepts the proposition of the writ petitioner and also submits that the matter may be disposed in the same terms as sought by learned counsel for the writ petitioner. (Downloaded on 13/05/2022 at 09:16:54 PM)
(2 of 2) [WRW-215/2019] In light of the submissions made by learned counsel for the writ petitioner and for the reasons mentioned in the application (inward no.01/2022), the same is allowed.
Accordingly, the judgment passed by this Court on 12.04.2018 is recalled. The writ petitioner is permitted to withdraw the writ petition.
Since the aforesaid application is allowed, therefore, the present review petition and writ petition no.12999/2016 both are disposed of, as the writ petition stands withdrawn.
(DR.PUSHPENDRA SINGH BHATI), J.
53-Sudheer/-
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