Suresh Chand Meena S/O Shri Buddh Ram ... vs State Of Rajasthan (2024:Rj-Jp:11765)
2024 Latest Caselaw 1634 Raj/2

Rajasthan High Court

Suresh Chand Meena S/O Shri Buddh Ram ... vs State Of Rajasthan (2024:Rj-Jp:11765) on 7 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:11765]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 6700/2019

1.       Suresh Chand Meena S/o Shri Buddh Ram Meena, Aged
         About 43 Years, R/o Vpo - Sankada, Tehsil Malarana
         Dunagr, District- Sawai Madhopur, Rajasthan
2.       Awdesh Kumar Gupta S/o Shri Harish Chand Gupta, Aged
         About 49 Years, R/o Ward No 16, Gujar Mohalla, Kherli,
         Tehsil- Khatmur District - Alwar, Rajasthan
3.       Chuttan Lal Meena S/o Shri Mangya Lal Meena, Aged
         About 53 Years, R/o Village Dabra, Tehsil- Sapotra,
         District- Karauli, Rajasthan
4.       Ramvir Singh S/o Shri Khem Singh, Aged About 40 Years,
         R/o Village - Naglamai, Post - Mai, Tehsil - Nadbai District
         - Bharatpur, Rajasthan
5.       Jitendra Kumar Shrimali S/o Shri Jivraj Shrimali, Aged
         About 48 Years, R/o Lakhotiya Ka Chawk, Nar Singh
         Temple, District- Bikaner, Rajasthan
6.       Ramgilas Meena S/o Shri Kanchan Lal Meena, Aged About
         41 Years, R/o Village Rampura, Post - Khohari, Tehsil And
         District - Karauli, Rajasthan
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Principal Secretary,
         Department Of Personnel And Training, Secretariat,
         Jaipur, Rajasthan
2.       State Of Rajasthan, Through Secretary,                        Education
         Department, Secretariat, Jaipur, Rajasthan
3.       Rajasthan Public Service Commission, Through Secretary,
         Ajmer, Rajasthan
4.       The Director, Primary Education Department, Bikaner,
         Rajasthan

                                                                 ----Respondents

For Petitioner(s) : Mr. Himanshu Kala for Mr. Ajatshatru Mina For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

07/03/2024

[2024:RJ-JP:11765] (2 of 2) [CW-6700/2019]

Counsel for the petitioners submits that the petitioners seeks

permission to withdraw the present writ petition.

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

the present writ petition is dismissed as withdrawn.

Since the main petition has been dismissed as withdrawn,

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

(GANESH RAM MEENA),J

DIVYA SAINI /19

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