Dhura Ram Jat vs State Of Raj And Ors (2024:Rj-Jp:479)
2024 Latest Caselaw 30 Raj/2

Rajasthan High Court

Dhura Ram Jat vs State Of Raj And Ors (2024:Rj-Jp:479) on 4 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:479]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                   S.B. Civil Writ Petition No. 649/2004

 Babu Lal Balai son of Shri Ghaju Ram Balai, aged about 41
 years, resident of Village - Kalyanpura, post Jayampura, tehsil
 Sri Madhopur district Sikar (Rajasthan).
                                                                      ----Petitioner
                                      Versus
    1. State of Rajasthan through Secretary, Panchayati Raj
       Department, Government of Rajasthan, Secretariat, Jaipur.
    2. Zila Parishad, Sikar through its Chief Executive Officer.
    3. District Education Officer (Elementary), Sikar.
                                                                   ----Respondents

Connected With S.B. Civil Writ Petition No. 151/2004 Sayar Singh son of Shri Hanuman Ram aged about 40 years, resident of Village Bharni, Tehsil Sri Madhopur district Sikar

----Petitioner Versus

1. State of Rajasthan through Secretary, Panchayati Raj Department, Govt. of Rajasthan, Secretariat, Jaipur.

2. Zila Parishad, Sikar through its Chief Executive Officer.

3. District Education Officer (Elementary), Sikar.

----Respondents S.B. Civil Writ Petition No. 401/2004 Dhura Ram son of Shri Ganpat Ram, aged about 33 years, resident of Village - Akhawas, via Khatu Shyamji, Tehsil Srimadhopur, district Sikar (Rajasthan).

----Petitioner Versus

1. State of Rajasthan through Secretary, Panchayati Raj Department, Govt. of Rajasthan, Secretariat, Jaipur.

2. Zila Parishad, Sikar through its Chief Executive Officer.

3. District Education Officer (Elementary), Sikar.

----Respondents S.B. Civil Writ Petition No. 1565/2004 Suresh Kumar Samota son of Shri Bakashi Ramn Samota,

[2024:RJ-JP:479] (2 of 2) [CW-649/2004]

Resident of Villlage Jairampura, Tehsil Sri Madhopur, district Sikar.

----Petitioner Versus

1. State of Rajasthan through Secretary, Panchayati Raj Department, Govt. of Rajasthan, Secretariat, Jaipur.

2. Zila Parishad, Sikar through its Chief Executive Officer.

3. District Education Officer (Elementary), Sikar.

----Respondents

For Petitioner(s) : Mr. Arun Kumar Sharma For Respondent(s) : Mr. Parikshit Singh, Dy.GC

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/01/2024

Counsel for the petitioners submits that the present writ

petitions have become infructuous.

In view of the statements made by counsel for the

petitioners, the present writ petitions are dismissed as having

become infructuous.

Since the main petitions have been dismissed, all other

pending application/s, if any, also stands dismissed.

Registry is directed to place a copy of this order in each

connected files.

(GANESH RAM MEENA),J

DIVYA SAINI /92-95

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