REGENT COMPUTRONICS PVT. LTD.

DHAN RAJ MEENA Appellant

V/S

STATE OF RAJASTHAN Respondents

Referred Judgements :-

OM PRAKASH SHUKLA V. AKHILESH KUMAR SHUKHLA [REFERRED TO]
STATE OF RAJASTHAN & ANR. V. MUKESH KUMAR JHAJHARIA & ANR. [REFERRED TO]
EMARATA RAM PONIYA V. STATE OF RAJ. [REFERRED TO]
CHARANJIT LAL CHOWDHARY VS. UNION OF INDIA [REFERRED TO]
BURRAKUR COAL CO LIMITED EAST INDIAN COAL CO LIMITED VS. UNION OF INDIA [REFERRED TO]
HARAKCHAND RATANCHAND BANTHIA VS. UNION OF INDIA [REFERRED TO]
M C GUPTA VS. ARUN KUMAR GUPTA [REFERRED TO]
MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION ALPANA V MEHTA VS. PARITOSH BHUPESHKUMAR SHETH:MAHARASHTRA STATE BOARD OF SECONDARY EDUCATION [REFERRED TO]
ANDHRA KESARI EDUCATIONAL SOCIETY VS. DIRECTOR OF SCHOOL EDUCATION [REFERRED TO]
UMA KANT UNIVERSITY OF RAJASTHAN JAIPUR VS. BHIKALAL JAIN [REFERRED TO]
STATE OF MAHARASHTRA VS. VIKAS SAHEBRAO ROUNDALE [REFERRED TO]
CHANCELLOR DR PRAFULLA KUMAR MOHAPATRA VS. BIJAYANANDA KAR:BIJAYANANDA KAR [REFERRED TO]
MADANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
UNION OF INDIA VS. ELPHANSTONE SPINNING AND WEAVING CO LTD [REFERRED TO]
RICHHPAL SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
SARALA NAGAR VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) :- The bunch of Special Appeals is directed against the order of learned Single Judge dated 16th Feb., 2006 passed in S.B.Civil Writ Petition Nos.4101/2005, 2235/2005, 2282/2005, 2276/2005, 2013/2005, 3400/2005, 2277/2005, 4100/2005, 2278/2005, 2275/2005 and 2181/2005, dismissing the writ petitions filed by the appellant-writ petitioners.

(2.) We have heard learned counsel for the parties. Carefully gone through the order impugned as also the material available on record.

(3.) For convenience, the facts of D.B.Civil Special Appeal (Writ) No.288/2006;Dhan Raj Meena Vs. State of Raj. & Ors. are taken as a leading case. The appellant-writ petitioners, by the writ petitions aforesaid challenged the validity of sub-rule (3)of Rule 266 of the Rajasthan Panchayati Raj Rules, 1996 (for short "the Rules" hereinafter). The Rule 266 of the Rules reads as under:-

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DHAN RAJ MEENA Vs. STATE OF RAJASTHAN

Referred Judgements :-

JUDGEMENT

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