Shyamlal vs The State Of Rajasthan
2022 Latest Caselaw 6985 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6337/2022

Shyamlal S/o Sh. Hajari Ram, Aged About 44 Years, Resident Of Jakhadwali, Tehsil Pilibanga District Hanumangarh (Raj.).

----Petitioner Versus

1. The State Of Rajasthan, Through The Secretary To Government, Department Of Transport, Government Of Rajasthan, Secretariat, Jaipur.

2. Secretary, Department Of Mines And Geology, Government Of Rajasthan, Secretariat, Jaipur.

3. Regional Transport Officer, Regional Transport Office, Bikaner (Raj.).

4. District Transport Officer, Bikaner.

5. District Transport Officer, Hanumangarh.

6. District Transport Officer, Nohar District Hanumangarh.

7. District Transport Officer, Sikar.

8. District Transport Officer, Jhunjhunu.

9. District Transport Officer, Deedwana District Nagaur.

10. District Transport Officer, Sujangarh District Churu.

----Respondents

For Petitioner(s) : Mr. Baljinder Singh Sandhu For Respondent(s) : Mr. Sudhir Tak, AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/05/2022

Learned counsel for the petitioner submits that the

issue involved in the writ petition is no more res integra and

stands resolved by an order of this Court dated 14.03.2022

passed in S.B. Civil Writ Petition No.1964/2022 in case of

Zabir Khan Vs. State of Rajasthan & Ors. and other connected

(2 of 2) [CW-6337/2022]

matters. He submits that the instant writ petition may also be

disposed of in similar terms.

Taking into consideration the contentions advanced by

learned counsel for the petitioner, this writ petition is disposed of

in terms of order dated 14.03.2022 in case of Zabir

Khan (supra) which shall apply mutatis mutandis to this case

also.

(VIJAY BISHNOI),J

38-AjaySingh/-

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