Smt. Manju Lata vs State Of Raj. And Ors
2021 Latest Caselaw 17933 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12305/2013

Smt. Manju Lata widow of late Shri Dashrath Gaur D/o Shri Kanhaiya Lal, aged about 42 years, resident of Behind H.K. Plastic Factory, Beawar, District Ajmer

----Petitioner Versus

1. The state of Rajasthan thorugh the Secretary to the Government of Rajasthan, Panchayati Raj Department, Secretariat, Jaipur (Rajasthan).

2. The Zila Parishad, Pali, through its Executive Officer

3. The District Establishment Committee, Zila Parishad, Pali

----Respondents

For Petitioner(s) : Mr. Govind Suthar for Mr. Manoj Bhandari For Respondent(s) : Mr. Manish Tak

HON'BLE MR. JUSTICE VIJAY BISHNOI

Order

29/11/2021

The matter comes up for consideration of application

Nos.1/2019 and 1/2021 seeking disposal of the instant writ

petition in terms of the judgment dated 10.8.2018 passed by the

Division Bench of this Court in D.B. Civil Special Appeal (W)

No.1122/2017 (Bharti Upadhyay Vs. State of Rajasthan &

Ors.). Another application No.1/2020 is also preferred seeking

preponement of the date of hearing.

Learned counsel for the respondents is not in position to

dispute the fact that the controversy involved in this writ petition

is squarely covered by the judgment dated 10.8.2018 passed in

Bharti Upadhyay's case (supra).

(2 of 2) [CW-12305/2013]

Keeping in view the fact that the D.B. Civil Special Appeal

(W) No.1022/2013 preferred on behalf of the State has already

been dismissed by the Division Bench of this Court vide judgment

dated 7.9.2018, the instant writ petition is allowed in terms of the

judgment dated 10.8.2018 passed in Bharti Upadhyay's case

(supra).

The applications No.1/2019, 1/2020 and 1/2021 are

disposed of.

(VIJAY BISHNOI),J

6-Babulal/-

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