Vijay Pal Godara vs State Of Rajasthan
2021 Latest Caselaw 8634 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5461/2021

1. Vijay Pal Godara S/o Sh. Hari Ram Godara, Aged About 36 Years, R/o Chadrun Road, Near By Railway Crossing, Ward No. 16 Degana, Tehsil Degana, District Nagaur (Raj.) Roll No. 74231420

2. Papu Ram S/o Sh. Asha Ram, Aged About 40 Years, R/o Village Havchar, Post - Bamna, Via Degana, Tehsil Degana, District Nagaur (Raj.) Roll No. 74244546

3. Govind Kumar Soni S/o Sh. Kishori Lal, Aged About 39 Years, R/o A-51, Indira Nagar, Jhunjhunu, District Jhunjhunu (Raj.) Roll No. 51216464

----Petitioners Versus

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

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

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

----Respondents

For Petitioner(s) : Mr. Om Rajpurohit through Cisco Webex App For Respondent(s) :

JUSTICE DINESH MEHTA

Order

30/03/2021

1. Mr. Hanuman Singh Choudhary, 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-5461/2021]

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

125-pooja/-

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