Suresh Mahala vs State Of Rajasthan
2021 Latest Caselaw 15651 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Civil Writ Petition No. 14305/2021

                                   Suresh Mahala S/o Mali Ram Mahala, Aged About 33 Years, R/o
                                   Village Nimera, Via Jajod, Tehsil Khandela, Dist. Sikar, Rajasthan.
                                                                                                        ----Petitioner
                                                                        Versus
                                   1.         State Of Rajasthan, Through The Secretary, Rural And
                                              Panchayati Raj Department, Government Of Rajasthan,
                                              Jaipur, Rajasthan.
                                   2.         Chief Executive Officer, Zila Parishad, Nagaur, Rajasthan.
                                                                                                     ----Respondents


                                   For Petitioner(s)          :     Mr. Tanwar Singh Rathore, Adv.


                                               HON'BLE MR. JUSTICE MANOJ KUMAR GARG
                                                                         Order

                                   18/10/2021
                                        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).
                                        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).
                                        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).
                                        The stay petition also stands disposed of

                                                                                   (MANOJ KUMAR GARG), J.

78-MS/-

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