Indraj Bhalai vs State Of Rajasthan
2021 Latest Caselaw 6955 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4271/2021

1. Indraj Bhalai S/o Shri Hari Sahai Bhalai, Aged About 43 Years, R/o Village Thosandi, Post Bhuleri, Tehsil Reni, District Alwar, Rajasthan.

2. Jaffar Ali S/o Khilloo Khan, Aged About 47 Years, R/o Vpo Mavypur, Tehsil Laxmangarh, Distt. Alwar, Rajasthan.

3. Suresh Babu S/o Harlal, Aged About 46 Years, R/o Village Post Manka, Tehsil Mundawar, District Alwar, Rajasthan.

4. Hemraj S/o Omprakash, Aged About 37 Years, R/o Village Post Jakhora, Tehsil Chidava, Distt. Jhunjhunu, Rajasthan.

----Petitioners Versus

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

2. Chief Executive Officer, Zila Parishad, Alwar, Rajasthan.

3. Chief Executive Officer, Zila Parishad, Chittorgarh, Rajasthan.

                                                                    ----Respondents


For Petitioner(s)            :     Mr. BS Bhawla
For Respondent(s)            :



                        JUSTICE DINESH MEHTA

                                    Judgment

10/03/2021

1. Mr. Bhawla, 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-4271/2021]

2. Without pronouncing upon petitioners' right, 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 respondents 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

180-CPGoyal/-

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