Shivraj Bairwa And Ors vs State Panchayati Raj Ors ...
2024 Latest Caselaw 986 Raj/2

Rajasthan High Court

Shivraj Bairwa And Ors vs State Panchayati Raj Ors ... on 8 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:6729]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 24183/2017

1.       Shivraj Bairwa S/o Shri Norat Mal Bairwa, R/o Village And
         Post Nagar, Tehsil Malpura, District Tonk
2.       Sharwan Lal Gurjar S/o Shri Mangi Lal Gurjar, R/o Village
         Arniya Tiwari, Post Arniya Khedar, Tehsil And District Tonk
3.       Hari Singh Mehra S/o Bajrang Lal, R/o Village Utitana, Ost
         Ghanss, District Tonk
4.       Vinod Kumar Suthar S/o Mangi Lal, R/o Village Pachar
         Ahiran, Post Rasulpura Wonder Cement, Tehsil Nimbaheda
         District Chittorgarh
5.       Imtiyaz Mohammed S/o Mohammed Habib, R/o Luhar Bus
         Stand, Bakani District Jhalawar
6.       Bhaguta Ram Gurjar S/o Bhuraram, R/o Mahasinghpura,
         Post Chanani, Tehsil Niwai District Tonk
7.       Yogendra Singh Sindayach S/o Karnidan Sindayach, R/o
         Village Phoolmaliya, Post Jhadli, Tehsil Malpura, District
         Tonk
                                                                     ----Petitioners
                                      Versus
1.       The State Of Rajasthan Through Principal Secretary,
         Panchayati Raj Department, Govt. Of Rajasthan, Jaipur
2.       Director, Elementary Education, Rajasthan, Bikaner
3.       Chief Executive Officer, Tonk.
4.       Chief Executive Officer, Chittorgarh
5.       District Education Officer, Elementary Education, Tonk.
6.       District   Education           Officer,       Elementary       Education,
         Chittorgarh
                                                                   ----Respondents

For Petitioner(s) : None present For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

[2024:RJ-JP:6729] (2 of 2) [CW-24183/2017]

08/02/2024

No one has put in appearance on behalf of the petitioners

even in the second round.

Therefore, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed for non-

prosecution, all pending application/s, if any, also stand dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /70

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