Narayan Ram Jyani vs State Of Rajasthan
2022 Latest Caselaw 4414 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 18923/2019

Narayan Ram Jyani S/o Ganesharam Jyani, Aged About 65 Years, Resident Of C-40, New Civil Lines, Hanumangarh Jn. District- Hanumangarh (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Department Of Personnel, Govt. Of Rajasthan, Jaipur, Rajasthan.

2. Secretary, Department Of Finance, Govt. Of Rajasthan, Jaipur, Rajasthan.

3. Secretary, Department Of Irrigation, Govt. Of Rajasthan, Jaipur, Rajasthan.

4. Chief Engineer, Command Area Development (West), Bikaner.

5. Superintending Engineer, Gang Nahar Ofd Circle, Cad Sri Ganganagar.

6. Executive Engineer, Gang Nahar Ofd Division-Ii Cad Sri Ganganagar.

                                                                    ----Respondents


For Petitioner(s)          :     Mr. Ratish Bhatnagar
For Respondent(s)          :

HON'BLE MS. JUSTICE REKHA BORANA

Order

21/03/2022

Learned counsel for the petitioner submits that the

controversy in question rests decided by the judgment passed by

the coordinate Bench of this Court in S.B. Civil Writ Petition

No.13532/2019 (Ghanshyam Saraswat Vs. The Rajasthan

State Road Transport Cor., through its Managing Director,

Jaipur & Ors).

(2 of 2) [CW-18923/2019]

In Ghanshyam Saraswat's (supra) case, while relying upon

the judgment passed in Safi Mohammad Vs. State of

Rajasthan & Anr. (D.B. Civil Writ Petition No.6024/2021),

decided on 01.12.2021, the Court had dismissed all the petitions

of the employees.

In view of the judgment passed in Ghanshyam Saraswat's

(supra) case, the present writ petition is also dismissed.

(REKHA BORANA),J 13-Dharmendra/- Abhishek/-

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