Aadram vs State Of Rajasthan
2021 Latest Caselaw 10186 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8409/2021

Aadram S/o Shri Tulsaram, Aged About 50 Years, Resident Of House No. I-116, Civil Lines, Behind Of M.d. School, Near Patel Park, Hanumangarh Junction.

----Petitioner Versus

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

2. Agriculture Commissioner, Government Of Rajasthan, Jaipur.

3. Chief Executive Officer, Zila Parishad, Hanumangarh.

4. Deputy Director, Agriculture (Extension), Zila Parishad, Hanumangarh.

5. Jagdish Kumar S/o Shri Om Prakash, Resident Of Vpo Karnisar, Sahjipura, Via Dabli Rathan, Tehsil And District Hanumangarh (Raj.).

----Respondents

For Petitioner(s) : Mr. R. C. Joshi

JUSTICE DINESH MEHTA

Order

06/07/2021

1. Learned counsel for the petitioner submits that the impugned

order dated 22.06.2021 (Annex.6) is clearly contrary to the

judgment of this Court dated 15.01.2020, rendered in the case of

Kiran Kumari Vs. State of Rajasthan & Ors. (SBCWP

No.14964/2019).

2. Matter requires consideration.

3. Issue notice. Issue notice of stay application also, returnable

within six weeks.

(2 of 2) [CW-8409/2021]

4. Meanwhile, effect and operation of the order impugned dated

22.06.2021 (Annex.6) shall remain stayed qua the petitioner.

(DINESH MEHTA),J 200-A.Arora/-

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