Azad Mohammad Rangreg vs State Of Rajasthan
2021 Latest Caselaw 7921 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4346/2021

Azad Mohammad Rangreg S/o Fakruddin Rangreg, Aged About 37 Years, R/o Village Kuraj, Tehsil Relmagra, District Rajsamand.

----Petitioner Versus

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

2. Zila Parishad, Rajsamand Through Its Chief Executive Officer, Rajsamand.

                                                                    ----Respondents


For Petitioner(s)         :     Mr. Hanuman Singh Choudhary
                                Mr. Anshul Jakhar
For Respondent(s)         :



                     JUSTICE DINESH MEHTA

                                 Judgment

22/03/2021

1. Mr. Hanuman Singh Choudhary, learned counsel for the

petitioner 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. Without pronouncing upon petitioner's right, the present writ

petition is disposed of with the direction to the petitioner 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).

(2 of 2) [CW-4346/2021]

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

weeks from today, the respondent shall consider petitioner's case

also, in accordance with enunciation made in Namonarayan

Sharma's case (supra).

4. The stay petition also stands disposed of.

(DINESH MEHTA),J

85-CPGoyal/-

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