Jitendra Singh vs State Of Rajasthan
2022 Latest Caselaw 410 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 17952/2021

1. Jitendra Singh S/o Girohari Singh, Aged About 32 Years, R/o 18E/344, Chopasni Housing Board, Jodhpur, Raj.

2. Girdharee Ram S/o Bhura Ram, Aged About 35 Years, R/o 92 Mukhya Aabadi, Amarpura, Hemaguda, Dist. Jalore, Raj.

3. Masaru Ram S/o Bhura Ram, Aged About 38 Years, R/o Nainol, Dist. Jalore, Raj.

----Petitioners Versus

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

2. Chief Executive Officer, Zila Parishad, Barmer, Rajasthan.

3. Chief Executive Officer, Zila Parishad, Jalore, Rajasthan.

                                                                 ----Respondents


For Petitioner(s)         :     Mr. Tanwar Singh (through VC)
For Respondent(s)         :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

07/01/2022

After arguing for some time, learned counsel for the

petitioner seeks permission to withdraw the writ petition with a

liberty to file a representation before the competent authority to

consider petitioner's candidatures also in light of judgment dated

08.01.2020, passed by Jaipur Bench in D.B. SAW No.908/2017,

Namonarayan Sharma Vs. State & Ors.

The present writ petition is, therefore, dismissed as

withdrawn with a direction to the petitioner to file a representation

(2 of 2) [CW-17952/2021]

before the competent authority, seeking consideration of

petitioner's case also in light of the Division Bench judgment

rendered in the case of Namonarayan (supra).

The stay application also stands dismissed.

(ARUN BHANSALI),J

79-Rmathur/-

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