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Rameshwar Lal vs State Of Rajasthan
2022 Latest Caselaw 12892 Raj

Citation : 2022 Latest Caselaw 12892 Raj
Judgement Date : 3 November, 2022

Rajasthan High Court - Jodhpur
Rameshwar Lal vs State Of Rajasthan on 3 November, 2022
Bench: Rekha Borana

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 17545/2019

Rameshwar Lal S/o Champa Lal, Aged About 43 Years, By Caste Teli, R/o Village Akola, Tehsil Bhupalsagar, District Chittorgarh, Rajasthan.

----Petitioner Versus

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

2. The Chief Executive Officer, Zila Parishad Chittorgarh, Rajasthan.

3. The Block Development Officer, Panchayat Samiti Bhupalsagar, District Chittorgarh, Rajasthan.

4. The Gram Panchayat Akola, Through Its Sarpanch, Gram Panchayat Akola, Planchayat Samiti Bhupalsagar, District Chittorgarh, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Kuldeep Solanki For Respondent(s) : Mr. Rajdeep Singh for Mr. Manish Tak, Dy.G.C.

HON'BLE MS. JUSTICE REKHA BORANA

Order

03/11/2022

Learned counsel for the petitioner submits that the

controversy in question rests covered by a judgment passed in the

case of Krishan Chand Sharma vs. State of Rajasthan & Ors.;

S.B. Civil Writ Petition No.959/2005 decided on 19.08.2008.

He further submits that the said decision was affirmed by the

Division Bench of this Court in the case of State vs. Krishan

(2 of 2) [CW-17545/2019]

Chand Sharma; D.B. Special Appeal (Writ) No.329/2009

decided on 09.02.2015.

Learned counsel for the respondents is not in a position to

refute the above submission.

In view of the submissions made, the present petition is

disposed of in terms of the judgment referred above. The

respondents are directed to ascertain the fact about working of

the petitioner with Panchayat Samiti from the date on which the

decision was taken by the Government for absorption of Assistant

Secretaries as Secretary. If the petitioner is found working as

Assistant Secretary with the Panchayat Samiti at the relevant

time, he be absorbed as Secretary with all benefits which were

extended to other similarly situated persons.

(REKHA BORANA),J 35-T.Singh/-

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