Deva Ram S/O Rana Ram vs The State Of Rajasthan ...
2023 Latest Caselaw 6679 Raj/2

Rajasthan High Court

Deva Ram S/O Rana Ram vs The State Of Rajasthan ... on 7 December, 2023

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2023:RJ-JP:38455]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 19874/2018

1.       Deva Ram S/o Rana Ram, Aged About 44 Years, R/o
         Nehru Colony, Sanchore, Ward No. 3, Sanchore, District
         Jalore, Rajasthan.
2.       Laxmana Ram Parmar S/o Mohan Lal, Aged About 42
         Years, R/o Village Bhatip, Post Pamana, Tehsil Raniwara,
         District Jalore, Rajasthan.
3.       Doula Ram S/o Kalaram, Aged About 42 Years, R/o Village
         Kod, Post Bhagwal, Tehsil Sanchore, District Jalore,
         Rajasthan.
4.       Mohan Ram Mali S/o Rama Ram Mali, Aged About 44
         Years, R/o Village Malipura (Kesuri), Post Janvi, Tehsil
         Chitlwana, District Jalore, Rajasthan.
                                                                    ----Petitioners
                                     Versus
1.       The State Of Rajasthan, Through Principal Education
         Secretary, Government Secretariat, Jaipur.
2.       The Director, Elementary Education, Rajasthan, Bikaner.
3.       The District Elementary Education Officer, Jalore.
4.       The Chief Executive Officer, Zila Parishad, Jalore.
                                                                  ----Respondents

For Petitioner(s) : Mr. RP Saini For Respondent(s) : Mr. CL Saini, AAG

HON'BLE MR. JUSTICE GANESH RAM MEENA

Order

07/12/2023

1. Counsel for the petitioners seeks to withdraw this writ

petition with liberty to make a representation to the respondents

in light of judgment dated 19.12.2017 passed in S.B. Civil Writ

Petition No.23545/2017- Raja Ram Bhim vs. State of

Rajasthan & Ors.

[2023:RJ-JP:38455] (2 of 2) [CW-19874/2018]

2. In view of the limited prayer made by the counsel for the

petitioners, the writ petition is dismissed as withdrawn with liberty

as prayed for.

(GANESH RAM MEENA),J

Naval Kishore-RAHUL/128

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