Jyoti Meena D/O S R Meena vs State Of Rajasthan
2022 Latest Caselaw 6713 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 21601/2019
                                    Jyoti Meena D/o S R Meena, Aged About 32 Years, By Caste
                                    Meena, Resident Of 542-B Railway Officer Colony, Near Drm
                                    Office Rangpur Kota (Rajasthan)
                                                                                                           ----Petitioner
                                                                           Versus
                                    1.          State Of Rajasthan, Through Principle Secretary, Local
                                                Self   Government        Department,           Govt.     Of   Rajasthan,
                                                Government Secretariat, Jaipur (Raj.)
                                    2.          The Director, Local Self Bodies, Government Of Rajasthan,
                                                Residency Road, Jaipur (Raj.)
                                    3.          Commissoner, Nagar Parisad, Bundi (Rajasthan)
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Rajesh Sharma For Respondent(s) : Mr. Anil Mehta, AAG with Ms. Archana

HON'BLE MR. JUSTICE INDERJEET SINGH Order 17/10/2022

Learned AAG submits that the issue involved in this writ

petition has been considered and decided by this court on

06.04.2022 in the matter of Deepak Kumar Gupta & Anr. Vs. State

of Rajasthan & Ors. (S.B. Civil Writ Petition No.6232/2019 and

other connected matters).

Counsel for the petitioners does not dispute the submissions

made by learned AAG.

In that view of the matter, this writ petition is dismissed in

view of the judgment passed by this court in the matter of Deepak

Kumar Gupta (supra).

(INDERJEET SINGH),J

JYOTI /114

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