Manish Kumar Chugh vs State Of Rajasthan (2023:Rj-Jd:42813)
2023 Latest Caselaw 10539 Raj

Rajasthan High Court - Jodhpur

Manish Kumar Chugh vs State Of Rajasthan (2023:Rj-Jd:42813) on 8 December, 2023

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2023:RJ-JD:42813]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 17033/2019

Manish Kumar Chugh S/o Shri Bharat Lal Chugh, Aged About 39
Years, R/o Rf-5, Ridhi Sidhi Enclave-I, Sri Ganganagar.
                                                                     ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Department Of Finance, Government Of Rajasthan, Jaipur.
2.       The    Principal   Secretary-Cum-Commissioner,                 Transport
         Department, Government Of Rajasthan, Jaipur.
3.       The     Additional       Commissioner-Cum-Joint                Secretary,
         Transport Department, Government Of Rajasthan, Jaipur.
4.       The District Transport Officer, Transport Department, Sri
         Ganganagar.
                                                                  ----Respondents


For Petitioner(s)           :    Mr. Himmat Singh Shekhawat
For Respondent(s)           :    Mr. Sunil Beniwal, AAG



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

08/12/2023

1. Learned counsel for the parties jointly submit that the

controversy involved in the instant writ petition is same as that of

the order passed by a Division Bench at Jaipur Bench of this

Hon'ble Court in DB Civil Writ Petition No.2963/2007 (Gopal

Kumawat Vs. State of Rajasthan & Ors.), decided on 29th

July, 2015.

2. Learned counsel for the petitioner fairly submits that the SLP

against the said judgment is pending and interim order is

operating.

[2023:RJ-JD:42813] (2 of 2) [CW-17033/2019]

3. In light of the aforesaid submissions, the instant petition is

disposed of with a direction that the respondents shall be bound

by the judgment of the Hon'ble Apex Court for the present matter

also and the petitioner shall be given relief strictly in accordance

with the judgment to be passed by the Hon'ble Apex Court while

adjudicating the challenge to Gopal Kumawat (Supra).

4. All pending applications also stand disposed of accordingly.

(DR.PUSHPENDRA SINGH BHATI),J 61-Sudheer/-

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