The District Collector vs Ramesh Chandra Audichya ...
2023 Latest Caselaw 5515 Raj

[2023:RJ-JD:24523-DB] (1 of 2) [SAW-718/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 718/2022

1. The District Collector, Udaipur.

2. The Divisional Commissioner, Division Udaipur, Udaipur.

----Appellants Versus

1. Ramesh Chandra Audichya S/o Late Shri Khemraj, Aged About 57 Years, 3 D 20 Prabhat Nagar, Sector No. 5 Udaipur.

2. Rajendra Singh Kothari S/o Late Shri Jaswant Singh, Aged About 59 Years, 396, Master Colony, Ambamata Scheme, Udaipur.

3. Rajendra Kumar Paliwal S/o Late Shri Devkishan, Aged About 58 Years, 23, Ghanerao Ki Ghati, Udaipur.

4. Kishanlal Vaishnav S/o Late Shri Shankarlal, Aged About 59 Years, Karamshil Marg, Braham-Pole, Udaipur.

5. Daulat Singh Kumawat S/o Late Shri Bholiram, Aged About 57 Years, 26, Badbadeshwar Nagar, Village Devali, Govardhan Vilas, Udaipur.

6. Prakash Chandra Sindhi S/o Late Shri Bhagwandas, Aged About 53 Years, 42-A, Block Pratap Nagar, Udaipur.

7. Ashok Bhatnagar S/o Late Shri Kunj Biharilal, Aged About 60 Years, 151, Matra-Chhaya, Harshnagar, Sisarma Road, Udaipur.

8. Prem Shankar Audichya S/o Late Shri Vijayram, Aged About 60 Years, 104-J, Bajrang Nagar, Sector No.7, Udaipur.

9. Brij Bhushan Mathur S/o Shri Chandra Mohan, Aged About 60 Years, House No.2, Tilak Colony, Near Kanak Hospital, Hiranmagri, Sector No.3, Udaipur.

10. State Of Rajasthan, Through Its Principal Secretary, Department Of Personnel, Secretariat, Govt. Of Rajasthan, Jaipur.

----Respondents

For Appellant(s) : Mr. Sunil Beniwal, AAG

[2023:RJ-JD:24523-DB] (2 of 2) [SAW-718/2022]

For Respondent(s) : Mr. Yash Pal Khileree

HON'BLE THE CHIEF JUSTICE AUGUSTINE GEORGE MASIH HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

02/08/2023

The defect as has been pointed out by the Registry is

overruled.

With the consent of learned counsel for the parties, the

present appeal is taken up today itself for hearing.

Learned counsel for the appellants is unable to distinguish

the judgment passed by a Division Bench of this Court in D.B.

Special Appeal Writ No.1866/2018 (State of Rajasthan &

Ors. Vs. Smt. Kanta Sharan & Anr.) decided on 21.01.2020,

wherein the impugned order, which is the subject matter of the

present appeal, has been upheld by learned Division Bench.

In light of the above, the present appeal is, therefore,

dismissed in same terms as in D.B. Special Appeal Writ

No.1866/2018 (State of Rajasthan & Ors. Vs. Smt. Kanta Sharan

& Anr.).

(VINIT KUMAR MATHUR),J (AUGUSTINE GEORGE MASIH),CJ

27-SanjayS/-

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