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Phool Singh S/O Chiman Singh vs The Jaipur Vidhyut Vitran Nigam ...
2021 Latest Caselaw 1025 Raj/2

Citation : 2021 Latest Caselaw 1025 Raj/2
Judgement Date : 1 February, 2021

Rajasthan High Court
Phool Singh S/O Chiman Singh vs The Jaipur Vidhyut Vitran Nigam ... on 1 February, 2021
Bench: Sabina, Manoj Kumar Vyas
                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                  D.B. Civil Writ Petition (PIL) No. 13939/2020

                                    Phool Singh S/o Chiman Singh, Aged About 60 Years, President,
                                    Bandhua Mukti Morcha, R/o - 30, Subhash Colony, Ward No. 1,
                                    Ramganj Mandi, Kota.
                                                                                                           ----Petitioner
                                                                         Versus
                                    1.       The Jaipur Vidhyut Vitran Nigam Limited, Through The
                                             Chairman, Jaipur
                                    2.       The Superintending Engineer, Jaipur Vidhyut Vitran Nigam
                                             Limited, Jhalawar, Rajasthan
                                    3.       The District Collector, Jhalawar, Rajasthan
                                    4.       The State Of Rajasthan Through The Principal Secretary,
                                             Labour      Department,           Government             Of     Rajasthan,
                                             Secretariat, Jaipur
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Dev Krishana Purohit, Advocate for Mr. Prem Kishan Sharma, Advocate, through Video Conferencing

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Judgment / Order

01/02/2021

Learned counsel for petitioner submits that he may be

permitted to withdraw the petition to enable the petitioner to

approach the respondents by way of representation.

Ordered accordingly.

(MANOJ KUMAR VYAS),J (SABINA),J

Priyanka/16

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