Gajendra Singh vs State And Ors
2021 Latest Caselaw 3081 Raj

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HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 92/2017

Jor Singh Rathore S/o Sh. Chhail Singh, By Caste Rajput, R/o Lig 1/130, Housing Board Colony, Pratapgarh. Raj.

----Petitioner Versus

1. The State Of Rajasthan Through The Secretary, Department Of Rural Development And Panchayat Raj., Secretariat, Rajasthan, Jaipur

2. Additional Commissioner, Rural Development And Panchayat Raj Department, Govt. Of Rajasthan, Jaipur

3. The Chief Executive Officer, Zila Parishad, Pratapgarh.

4. The Vikas Adhikari, Panchayat Samiti, Pratapgarh, District Pratapgarh.

----Respondents Connected With S.B. Civil Writ Petition No. 12626/2016 Gajendra Singh S/o Shri Kalu Singh, Civil Line Colony, Place Road, Behind Daya Advocate, Pratapgarh, District- Pratapgarh

----Petitioner Versus

1. The State Of Rajasthan Through The Secretary, Department Of Rural Development And Panchayati Raj, Secretariat Rajasthan, Jaipur

2. Additional Commissioner, Rural Development And Panchayati Raj Department, Govt. Of Rajasthan, Jaipur

3. The Chief Executive Officer, Zila Parishad Pratapgarh

4. The Vikas Adhikari, Panchayat Samiti, Pratapgarh, District- Pratapgarh

----Respondents

For Petitioner(s) : Mr. J.S. Bhaleria. For Respondent(s) : Mr. H.G. Chanda for Mr. K.K. Bissa, AGC.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

04/02/2021

It is submitted by learned counsel for the parties that the

issue raised in the present writ petitions is squarely covered by

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judgment in Om Prakash v. State of Raj. & Ors.: SBCW No.

870/2008, decided on 30.10.2013, which judgment has been

upheld by the Division Bench in State of Raj. & Ors. v. Om

Prakash : DBSAW No. 1703/2014, decided on 01.02.2017.

In view of the submissions made, the writ petitions filed by

the petitioners is disposed of in light of and with the similar

directions as given in the case of Om Prakash (supra).

(ARUN BHANSALI),J

92&93-PKS/-

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