Yogendra Kumar Sharma vs State Of Raj And Ors
2022 Latest Caselaw 5350 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 14688/2015

                                    Yogendra Kumar Sharma S/o Gopal Prasad Sharma, R/o Village
                                    And Post Dhahariya, Tehsil Nadoti, District Karauli Raj.
                                                                                                              ----Petitioner
                                                                              Versus
                                    1.       State      Of       Rajasthan          Through         Its    Secretary-Cum-
                                             Commissioner, Rural Development And Panchayati Raj
                                             Department, Rajasthan, Jaipur
                                    2.       The Chief Executive Officer-Cum- Additional Examination
                                             Controller, Zila Parishad, Dausa
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

01/08/2022

Counsel for the petitioner submits that the issue involved in

this writ petition has already been considered and decided by the

Division Bench of this Court in the matter of Namo Narayan

Sharma & Ors. Vs. State of Rajasthan & Ors. and other connected

matters (D.B. Special Appeal Writ No. 908/2017) decided on

08.01.2020.

In that view of the matter, the present writ petition stands

dismissed, in view of the judgment passed by the Division Bench

of this Court in the matter of Namo Narayan Sharma (supra).

(INDERJEET SINGH),J

Upendra Pratap Singh /223

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