State Of Rajasthan vs Lokesh Parihar
2021 Latest Caselaw 3111 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 721/2020

1. State Of Rajasthan, Through The Secretary, Public Health And Engineering Department, Government Of Rajasthan, Jaipur.

2. The Chief Engineer (Administration), Public Health And Engineering Department, Jal Bhawan, Civil Lines, Jaipur.

3. The Assistant Engineer, Office Of The AEN, PHED, Sub Division - Rural (Nagana) , Barmer.

----Appellants Versus Lokesh Parihar S/o Sh. Paras Parihar, Aged About 27 Years, R/o 2, Near Hanuman Mandir, Main Road, Lalsagar, Jodhpur.

----Respondent

For Appellant(s) : Mr. Pankaj Sharma, AAG with Mr. Rishi Soni For Respondent(s) : Mr. Shridhar Mehta

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY HON'BLE MR. JUSTICE DINESH MEHTA

Judgment

04/02/2021

1. The present appeal is reported to be barred by 88 days.

2. For the reasons stated, the application seeking condonation

of delay is allowed. The delay in filing the appeal is condoned.

3. Mr. Shridhar Mehta, learned counsel for the respondent, at

the outset, submitted that the controversy involved in the present

writ petition has been set at rest by the Division Bench of this

Court vide its judgment dated 30.09.2019, passed in D.B. Special

Appeal (Writ) No.877/2019; State of Rajasthan & Anr. Vs. Vimla

Devi Saini.

(2 of 2) [SAW-721/2020]

4. Mr. Pankaj Sharma, learned Additional Advocate General is

not in a position to dispute the aforesaid position of facts and law.

5. In view of the aforesaid and following the judgment rendered

by the Division Bench of this Court in State of Rajasthan & Anr.

Vs. Vimla Devi Saini (supra), the present appeal is also dismissed.

6. Stay petition also stands dismissed accordingly.

(DINESH MEHTA),J (INDRAJIT MAHANTY),CJ

Suppl.II.5-Ramesh/-

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