Nema Ram And Ors vs State Of Raj And Ors (2024:Rj-Jp:570)
2024 Latest Caselaw 32 Raj/2

Rajasthan High Court

Nema Ram And Ors vs State Of Raj And Ors (2024:Rj-Jp:570) on 4 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:570]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                        S.B. Civil Writ Petition No. 4606/2004

                                    1.        Nema Ram Son Of Shri Mangeja Ram, Village- Gawaria,
                                              Post Pachota, Tehsil Nawa, Distt. Nagaur Raj.
                                    2.        Dhanna Ram Gurjar S/o Shri Ladu Ram Ji, Village- Batalia
                                              Via- Muroth, Tehsil Nawa, Distt. Nagaur Raj.
                                    3.        Mohan       Lal    S/o      Shri      Balu       Ram,      Butalia,   Post
                                              Shambhupura, Via- Muroth, Tehsil Nawa, District Nagaur.
                                                                                                          ----Petitioners
                                                                           Versus
                                    1.        The State Of Rajasthan, Through The Secretary, Primary
                                              Education, Rajasthan, Jaipur.
                                    2.        The Secretary, Rajasthan Shiksha Karmi Board, Jaipur.
                                    3.        The Deputy Director, Rajasthan Shiksha Karmi Board,
                                              Jaipur.
                                                                                                        ----Respondents

For Petitioner(s) : Mr. N. K. Mishra For Respondent(s) : Mr. Chiranji Lal Saini, AAG

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/01/2024

Counsel for the petitioners pleads no instructions from his

clients in this matter.

Hence, the present writ petition is dismissed for non-

prosecution.

Since, the main petition has been dismissed and the other

pending application/s, if any, stand/s disposed of.

(GANESH RAM MEENA),J

Seema/96

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