Boolchand S/O Shri Chhoten Singh Yadav vs State Of Rajasthan, Through The ...
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Rajasthan High Court

Boolchand S/O Shri Chhoten Singh Yadav vs State Of Rajasthan, Through The ... on 4 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:11022]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 23069/2018

1.       Boolchand S/o Shri Chhoten Singh Yadav, Aged About 46
         Years, R/o Village Ghudiya Khurd, Post Bhudiya Kalan,
         Tehsil Behror, District Alwar (Rajasthan).
2.       Laxminarain Yadav S/o Shri Mitthan Lal Yadav, R/o Village
         And Post Mundanwada-Kalan, Tehsil Mundawar, District
         Alwar (Rajasthan).
3.       Ajay Kumar Yadav S/o Shri Jagdish Prasad Yadav,
         (Yadav), R/o Village And Post Bhoopsera, Tehsil Bansur
         District Alwar (Rajasthan).
4.       Vijay Pal Singh Yadav S/o Nihal Singh Yadav, R/o Village
         Kohri, Post Bhungada,district Alwar (Rajasthan)
5.       Ravindra Singh Yadav S/o Ami Lal, R/o Alwar, 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 Establishment Committee, Zila Parishad
         Sirohi Through Its Chief Executive Officer
4.       The District Establishment Committee, Zila Parishad
         Jalore Through Its Chief Executive Officer
5.       The District Education Officer, Elementary Education,
         Sirohi Rajasthan
6.       The District Education Officer, Elementary Education,
         Jalore Rajasthan
7.       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

[2024:RJ-JP:11022] (2 of 2) [CW-23069/2018]

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 /80

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