Narayan Singh Chouhan vs State Of Rajasthan ...
2023 Latest Caselaw 5988 Raj

[2023:RJ-JD:25960] (1 of 2) [CW-10728/2023]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10728/2023

Narayan Singh Chouhan S/o Hari Singh Chouhan, Aged About 50 Years, Resident Of 241, Kirana Ka Badiya, Post Rayra Kallani, Tehsil Sojat, District Pali (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary, Department Of Rural Development And Panchayati Raj (Panchayati Raj), Government Of Rajasthan, Jaipur, Rajasthan.

2. Additional Commissioner, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Jaipur.

3. Chief Executive Officer, Zila Parishad Pali, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Pawan Singh For Respondent(s) : Mr. Sunil Beniwal, AAG with Mr. Piyush Bhandari

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

17/08/2023

Heard learned counsel for the parties.

Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment of this Court rendered in the case of Govind Singh

Chundawat Vs. State of Rajasthan & Ors. and other connected

matter decided on 02.02.2022.

For the same reasons, the present writ petition is allowed.

The respondents are directed to offer appointment to the

[2023:RJ-JD:25960] (2 of 2) [CW-10728/2023]

petitioner with immediate effect. The petitioner would not be

entitled for any monetary benefits but would be entitled to all the

notional benefits with effect from the date the person less

meritorious to the petitioner has been selected.

(VINIT KUMAR MATHUR),J 51-Vivek/-

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