Suresh Chand Meena And Anr vs State Of Raj And Ors (2024:Rj-Jp:38474)
2024 Latest Caselaw 5755 Raj/2

Rajasthan High Court

Suresh Chand Meena And Anr vs State Of Raj And Ors (2024:Rj-Jp:38474) on 10 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:38474]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 18000/2017

                                    1.      Suresh Chand Meena S/o Sh. Mohanlal Meena, aged
                                            about 31 years, R/o Village And Post Dubbi, Tehasil
                                            Rajgarh, District Alwar.
                                    2.      Hariom Sharma S/o Sh. Suraj Prasad Sharma, aged about
                                            43 years, R/o Village Anawada, Post Dubbi, Tehasil
                                            Rajgarh, District Alwar.
                                                                                                       ----Petitioners
                                                                        Versus
                                    1.      The State Of Rajasthan (Panchayati Raj Department)
                                            Through,  Principal   Secretary,   School     Education,
                                            Government Of Rajasthan, Secretariat, Jaipur.
                                    2.      Grameen Vikas And Panchayati Raj Department,
                                            Government Of Rajasthan, Secretariat, Jaipur, Through
                                            Its Commissioner.
                                    3.      Zila Parishad, Alwar Through Its Chief Executive Officer.
                                    4.      Panchayat Elementary Education Officer, Gram Panchayat
                                            Dubbi, Tehasil Rahgarh, District Alwar Through District
                                            Education Officer (Secondary) Alwar.
                                                                                                     ----Respondents

For Petitioner(s) : None present For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

10/09/2024

None for the petitioners. None had appeared on their behalf

on last date as well, i.e., 04.09.2024.

In view thereof, this civil writ petition is dismissed for non-

prosecution. Pending application(s), if any, also stands disposed

of.

(MAHENDAR KUMAR GOYAL),J

Manish/278

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