Bhimpal S/O Balbir Singh vs State Of Rajasthan (2024:Rj-Jp:11021)
2024 Latest Caselaw 1529 Raj/2

Rajasthan High Court

Bhimpal S/O Balbir Singh vs State Of Rajasthan (2024:Rj-Jp:11021) on 4 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:11021]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 21789/2018
                                   1.        Bhimpal S/o Balbir Singh, Aged About 49 Years, R/o
                                             Ghaseda, Tehsil Khetri, Districtjhunjhunu (Rajasthan)
                                   2.        Satypal Yadav S/o Bhim Pal Yadav,R/o Village Jakhrana,
                                             Post Office Jakhrana, Tehsil Behroad District Alwar
                                             (Rajasthan)
                                                                                                      ----Petitioners
                                                                       Versus
                                   1.        State Of Rajasthan, Through The Director Panchayat Raj
                                             Department Jaipur
                                   2.        The District Establishment Committee, Zila Parishad
                                             Chittorgarh Through Its Chief Executive Officer
                                   3.        The District Education Officer, Elementary Education
                                             Chittorgarh Rajasthan
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Shivraj Chauhan For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order 04/03/2024

Counsel for the petitioners submits that the petitioners seek

permission to withdraw the present writ petition with liberty to file

fresh one before the Court having territorial jurisdiction.

In view of the prayer made by counsel for the petitioners,

the present writ petition is dismissed as withdrawn with liberty as

prayed.

Since the main petition has been dismissed as withdrawn,

the stay application and all pending application/s, if any, also

stand dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /79

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