Salmuddin S/O Subrati Luhar vs State Of Rajasthan
2023 Latest Caselaw 79 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

               D.B. Civil Writ Petition No. 6405/2020

1.     Salmuddin S/o Subrati Luhar, Aged About 42 Years, R/o
       N.H. 8, Dakbell, VPO Bagru, District Jaipur, Rajasthan.
2.     Kailash Chand Jat S/o Ladu Lal Jat, Aged About 43 Years,
       R/o VPO Natwara, Tehsil Newai, District Tonk, Rajasthan.
3.     Lala Ram Khatik S/o Jagdish Lal Khatik, Aged About 36
       Years, R/o VPO Natwara, Tehsil Newai, District Tonk,
       Rajasthan.
4.     Ram Avatar Bairwa S/o Kalyan Ram Bairwa, Aged About
       42 Years, R/o VPO Mandawar, Tehsil Tonk, District Tonk,
       Rajasthan.
5.     Shivji Ram Jat S/o Ram Niwas Jat, Aged About 31 Years,
       R/o VPO Natwara, Tehsil Newai, District Tonk, Rajasthan.
6.     Madan Lal Jat S/o Jagdish Jat, Aged About 38 Years, R/o
       Village Pipliya, Post Shiwad, Tehsil Chauth Ka Barwada,
       District Sawaimadhopur, Rajasthan.
                                                                    ----Petitioners
                                    Versus
1.     State    Of     Rajasthan,          Through         Principle     Secretary
       Department       Of    Personnel         And      Training      Government
       Secretariat, Jaipur.
2.     State   Of    Rajasthan,          Through         Secretary,      Education
       Department, Secretariat Rajasthan, Jaipur.
3.     The Director, Primary Education, Bikaner.
4.     The Director, Secondary Education, Bikaner.
5.     The District Education Officer (Primary), Tonk.
6.     The District Education Officer (Secondary), Tonk.
                                                                 ----Respondents

For Petitioner(s) : Mr. Giri Raj Rajoria, Advocate for Mr. Ram Pratap Saini, Advocate

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Judgment / Order

(2 of 2) [CW-6405/2020]

03/01/2023

Learned counsel for the petitioners seeks to withdraw the

petition.

Accordingly, this petition is dismissed as withdrawn.

(CHANDRA KUMAR SONGARA),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /13

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