Vijay Kumar Sharma vs The State Of Rajasthan
2021 Latest Caselaw 11736 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9463/2021

1. Vijay Kumar Sharma S/o Sh. Puskar Datt Sharma, Aged About 32 Years, R/o Village And Post - Banara, Tehsil - Taranagar, District - Churu (Raj.) Roll No. 61218361

2. Rohitash Kumar S/o Sh. Jeevan Ram Saharan, Aged About 45 Years, R/o Village And Post - Jigasana, Tehsil - Taranagar, District - Churu (Raj.) Roll No 61200808.

3. Bhinwaram Saharan S/o Sh. Prabhu Ram, Aged About 32 Years, R/o Village And Post - Jasasar, Tehsil - Churu, District - Churu (Raj.) Roll No 61208670.

4. Rekha Kanwar D/o Sh. Pooran Singh, Aged About 37 Years, Village And Post - Lisariya, Tehsil - Shri Madhopur, District - Sikar (Raj.) Roll No 52203240

----Petitioners Versus

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

2. Chief Executive Officer, Zila Parishad, Churu (Raj.)

3. Chief Executive Officer, Zila Parishad, Alwar (Raj.)

----Respondents

For Petitioner(s) : Mr. Om Rajpurohit For Respondent(s) : -

JUSTICE DINESH MEHTA

Order

28/07/2021

1. Mr. Om Rajpurohit, learned counsel for the petitioners

submits that present case is squarely covered by the direction

given by the Division Bench at Jaipur on 08.01.2020 in the case of

Namonarayan Sharma & Ors. Vs. The State of Raj. & Ors.

(D.B. Special Appeal Writ No.908/2017).

(2 of 2) [CW-9463/2021]

2. Without pronouncing upon petitioners' rights, the present

writ petition is disposed of with the direction to the petitioners to

file a representation before the competent authority within a

period of 15 days, alongwith the copy of the order instant and a

photocopy/web copy of the Division Bench judgment passed in

Namonarayan Sharma's case (supra).

3. In case such representation is filed within a period of two

weeks from today, the respondent shall consider petitioners' case

also, in accordance with enunciation made in Namonarayan

Sharma's case (supra).

4. The stay petition also stands disposed of.

(DINESH MEHTA),J

350-pooja/-

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