Mohammed Umar Khan vs State Of Rajasthan
2021 Latest Caselaw 17596 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5787/2019

1. Mohammed Umar Khan S/o Shri Haji Mohammed Khilji, Aged About 41 Years, Nagaur Road, Dhola Bala, Phalodi, District Jodhpur.

2. Lilaram S/o Shri Motilal Mali, Aged About 38 Years, Nathji Ke Dhune Ke Pass, Sadavata Road Bhojka, Jagriya, District Jodhpur.

3. Bheemsain Bishnoi S/o Shantilal, Aged About 42 Years, Dholasar, Tehsil Phalodi, District Jodhpur.

4. Pukhraj Paliwal S/o Leela Dhar Paliwal, Aged About 34 Years, Village And Post Hopardi, Tehsil Phalodi, District Jodhpur.

5. Ramesh Kumar Suthar S/o Shri Mangi Lal, Aged About 39 Years, Nahato Ka Bas, Phalodi, District Jodhpur.

6. Amritlal Paliwal S/o Shri Radha Kishan Paliwal, Aged About 36 Years, Village And Post Bap, Tehsil Bap, District Jodhpur.

----Petitioners Versus

1. State Of Rajasthan, Through The Director, Elementary Education, Bikaner.

2. The Chief Dist. Education Officer, Elementary Education, Jodhpur.

3. The Zila Parishad, Jodhpur, Through Its Chief Executive Officer.

4. The Chief Dist. Education Officer, Elementary Education, Jaisalmer.

5. The Zila Parishad, Jaisalmer, Through Its Chief Executive Officer.

                                                                ----Respondents


For Petitioner(s)        :     Mr. Bhakti Singh
For Respondent(s)        :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

(2 of 2) [CW-5787/2019]

24/11/2021

Learned counsel for the petitioners has submitted that he

wants to withdraw this writ petition.

Accordingly, this writ petition is dismissed as withdrawn.

(VIJAY BISHNOI),J

33-Arun/-

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