Jamna Lal vs State Of Rajasthan
2022 Latest Caselaw 7513 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 18746/2019

Jamna Lal S/o Ghasi, Aged About 52 Years, R/o Suras, Sureri, Tehsil Hurda, District Bhilwara.

----Petitioner Versus

1. State Of Rajasthan, Through Additional District Collector, Bhilwara.

2. District Education Officer, Secondary Education, Bhilwara.

3. Sub Divisional Officer, Gulabpura, District Bhilwara.

4. Tehsildar, Hurda, District Bhilwara.

5. Gram Panchayat Sareri Through Its Sarpanch, Tehsil Hurda, District Bhilwara.

----Respondents Connected With S.B. Civil Writ Petition No. 18068/2019 Gajmal S/o Balu Ram, Aged About 62 Years, Resident Of Sareri, Tehsil Hurda, District Bhilwara.

----Petitioner Versus

1. State Of Rajasthan, Through Additional District Collector, Bhilwara.

2. District Education Officer, Secondary Education, Bhilwara.

3. Sub Divisional Officer, Gulabpura, District Bhilwara.

4. Tehsildar, Hurda, District Bhilwara.

5. Gram Panchayat Sareri, Through Its Sarpanch, Tehsil Hurda, District Bhilwara.

----Respondents

For Petitioner(s) : Mr. Lakshya Singh Udawat.

Mr. Karan Singh Rathore.

For Respondent(s) : Mr. Manish Tak, AGC.

Mr. Dilip Sharma.

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

(2 of 2) [CW-18746/2019]

19/05/2022

Heard.

In view of detailed judgment passed by this court in S.B.Civil

Writ Petition NO.18087/2019 (Nisha Devi V/s State of Rajasthan &

Ors.) and for the same reasons, the notices dated 13.11.2019

issued by the Tehsildar, Hurda District Bhilwara are quashed and

set aside qua the petitioners.

The writ petitions are allowed in the same terms as in the

case of Nisha Devi (Supra).

All pending applications, if any, also stand disposed of

accordingly.

(VINIT KUMAR MATHUR),J 21 & 22 -Anil Singh/-

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