Govind Singh Jhala And Ors vs State Of Raj And Anr (2024:Rj-Jp:44500)
2024 Latest Caselaw 6309 Raj/2

Rajasthan High Court

Govind Singh Jhala And Ors vs State Of Raj And Anr (2024:Rj-Jp:44500) on 23 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:44500]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 3325/2002

                                    1.         Govind Singh Jhala Son Of Shri Arjun Singh Jhala aged
                                               about 22 years, R/o Gram Post Mathaniya, Tehsil Pidava,
                                               Distt. Jhalawar
                                    2.         Ramesh Kmar Shrangi, Son Of Shri Girdhari Lal Shrangi,
                                               aged about 33 years, R/o Gram Post Raipla, Tehsil
                                               Jhalrapatan, District Jhalawar
                                    3.         Jitendra Singh Shekhawat Son Of Shri Arjun Singh
                                               Shekhawat, aged about 32 years, R/o 2F15, Housing
                                               Board, Jhalwar
                                    4.         Mukesh Kumar Sharma Son Of Shri Prem Chand Sharma,
                                               aged about 33 years, Near Tehsil, Jhalrapatan, District
                                               Jhalawar
                                                                                                        ----Petitioners
                                                                         Versus
                                    1.         State Of Rajasthan Through The Secretary, Panchayati Raj
                                               And Elementary Education, Government Secretariat,
                                               Jaipur
                                    2.         Chief Executive Officer-Cum-Secretary, Zila Parishad,
                                               Jhalawar
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Virendra Lodha, Sr. Adv. with Mr. Ankit Rathore For Respondent(s) : Mr. Kapil Prakash Mathur, AAG with Ms. Sara Parveen

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

23/10/2024

Learned counsel for the petitioners wants to withdraw this

civil writ petition.

The civil writ petition is dismissed accordingly. Pending

application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/24

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