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Dinesh Kumar vs State Of Rajasthan
2022 Latest Caselaw 2197 Raj

Citation : 2022 Latest Caselaw 2197 Raj
Judgement Date : 8 February, 2022

Rajasthan High Court - Jodhpur
Dinesh Kumar vs State Of Rajasthan on 8 February, 2022
Bench: Arun Bhansali

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1923/2022

Dinesh Kumar S/o Shri Kishan Dan Rao, Aged About 51 Years, By Caste Rao, R/o Village Lundara, Post Malanu Vias Nana, Tehsil Bali, District Pali, Rajasthan.

----Petitioner Versus

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

2. Chief Execuitve Officer, Zila Parishad Barmer, District Barmer, Rajasthan.

3. Block Develpment Officer, Panchayat Samiti Chouhtan, District Barmer, Rajasthan.

                                                                  ----Respondents


For Petitioner(s)        :     Mr. Manish Patel (through VC)
For Respondent(s)        :



HON'BLE MR. JUSTICE ARUN BHANSALI

Order

08/02/2022

It is submitted by learned counsel for the petitioner that the

issue raised in the present writ petition is squarely covered by

order of this Court in Satdev v. State of Rajasthan & Ors.: S.B.

Civil Writ Petition No.9899/2019, decided on 25.7.2019, wherein,

this Court inter alia came to conclusion and directed as under:-

"In view thereof, the writ petition filed by the petitioner is allowed in light of judgment in the case of Om Prakash (supra). The petitioner may make a representation to the respondents pointing out the requisite dates etc., based on which, the respondents would deal with the representation while according notional benefits to the petitioner from the date

(2 of 2) [CW-1923/2022]

persons similarly situated to the petitioner, were accorded appointment by the respondents.

Needful may be done by the respondents within a period of four weeks from the date such representation alongwith a copy of this order is placed by the petitioner before the respondents."

In view of the above fact situation, the writ petition filed by

the petitioner is allowed with similar directions as given in the

case of Satdev (supra).

(ARUN BHANSALI),J 128-pradeep/-

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