Ashok Saran vs Union Of India
2021 Latest Caselaw 16075 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 12777/2021

1. Ashok Saran S/o Shri Narpat Ram, Aged About 22 Years, By Caste Jat, R/o Village Panawara, Tehsil Baitu, District Barmer (Raj.).

2. Goma Ram S/o Shri Deepa Ram, Aged About 31 Years, By Caste Meghwal, R/o Village Panawara, Tehsil Baitu, District Barmer (Raj.).

3. Luna Ram S/o Shri Kheta Ram, Aged About 29 Years, By Caste Meghwal, R/o Village Panawara, Tehsil Baitu, District Barmer (Raj.).

4. Pabu Ram S/o Shri Surta Ram, Aged About 43 Years, By Caste Suthar, R/o Village Panawara, Tehsil Baitu, District Barmer (Raj.).

5. Dhanna Ram S/o Shri Gaina Ram, Aged About 39 Years, By Caste Jat, R/o Village Panawara, Tehsil Baitu, District Barmer (Raj.).

----Petitioners Versus

1. Union Of India, Through The Ministry Of Rural Development, Department Of Rural Development, New Delhi.

2. State Of Rajasthan, Through The Secretary, Department Of Rural Development And Panchayati Raj, Government Of Rajasthan, Jaipur.

3. The Divisional Commissioner, Jodhpur Rajasthan.

4. District Programme Coordinator, Mahatma Gandhi National Rural Employment Guarantee Yojna Barmer, District Barmer, Rajasthan.

5. District Collector-Cum-Barmer, Ex Officio Chairperson District Public Grievances Redressal And Vigilance Committee Barmer, Rajasthan.

6. Chief Executive Officer-Cum-Ex Officio, Additional District Programme Co-Ordinator (Mgnrega), Zila Parishad, Barmer, Rajasthan.

7. Block Development Officer Cum-Programme Officer, Mgnrega, Panchayat Samiti, Baitu, District Barmer, Rajasthan.

(2 of 2) [CW-12777/2021]

8. Sarpanch, Gram Panchayat Panawara, Panchayat Samiti, Baitu, District Barmer, Rajasthan.

9. Gram Sewak/sahayak Gram Vikash Adhikari, Gram Panchayat Panawara, Panchayat Samiti, Baitu, District Barmer, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Sandeep Bishnoi for Mr. M.L. Devra For Respondent(s) : Mr. Manish Vyas, AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE SUDESH BANSAL

Judgment / Order

23/10/2021

The applications (IA Nos.01/21 and 02/21) preferred on

behalf of petitioners for withdrawal of this writ petition with liberty

to file fresh writ petition, if occasion so arises are considered and

allowed.

Accordingly, this writ petition is dismissed as withdrawn with

the liberty as prayed for.

Stay petition also stands dismissed.

(SUDESH BANSAL),J (VIJAY BISHNOI),J

1-Arun/-

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