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Sujan Singh Kabawat vs State Of Rajasthan
2021 Latest Caselaw 9312 Raj

Citation : 2021 Latest Caselaw 9312 Raj
Judgement Date : 3 May, 2021

Rajasthan High Court - Jodhpur
Sujan Singh Kabawat vs State Of Rajasthan on 3 May, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6982/2021

Sujan Singh Kabawat S/o Shri Arjun Singh Kabawat, Aged About 61 Years, R/o Village And Post Aakoli, Tehsil And District Jalore (Raj.) (Senior Citizen)

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary, Department Of Gramin Vikas And Panchayati Raj, Secretariat, Jaipur (Raj.)

2. The Block Development Officer, Panchayat Samiti, Jalore (Raj.)

3. The Additional Director, Department Of Pension And Pensioners Welfare, Jodhpur (Raj.)

4. The Chief Executive Officer, Zila Parishad, Jalore.

5. The Deputy Director, Department Of State Insurance And Provident Fund, Jalore (Raj.)

----Respondents

For Petitioner(s) : Mr. P.R. Mehta (through VC) For Respondent(s) :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/05/2021

Issue notice. Issue notice of stay petition as well,

returnable within six weeks.

Meanwhile, no recovery shall be effected from the

petitioner pursuant to the order dated 6.4.2021

(Annex./30) passed by the Vikas Adhikari, Panchayat

Samiti, Jalore.

(VIJAY BISHNOI),J

27-msrathore/-

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