Mahendra Kumar Jain vs The State Of Rajasthan ...
2023 Latest Caselaw 10995 Raj

Rajasthan High Court - Jodhpur

Mahendra Kumar Jain vs The State Of Rajasthan ... on 19 December, 2023

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2023:RJ-JD:44566]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 19286/2023

Mahendra Kumar Jain S/o Prem Chand Jain, Aged About 60
Years, R/o 23, Panchawati Colony, Chittorgarh.
                                                                       ----Petitioner
                                       Versus
1.       The    State      Of     Rajasthan,         Through        The   Secretary,
         Department Of Rural Development And Panchayati Raj,
         Secretariat, Rajasthan, Jaipur.
2.       The Chief Executive Officer, Zila Parishad Chittorgarh
         (Raj.).
3.       The Vikas Adhikari, Panchayat Samiti Bhadesar, District -
         Chittorgarh (Raj.)
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Jitendra Singh Bhaleria
For Respondent(s)            :     Mr. Kunal Upadhayay for Mr. Sunil
                                   Beniwal, AAG



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

19/12/2023

It is submitted by learned counsel for the parties that the

issue raised in the present writ petitions is squarely covered by

judgment in Om Prakash v. State of Raj. & Ors.: SBCW

No.870/2008, decided on 30.10.2013, which judgment has been

upheld by the Division Bench in State of Raj. & Ors. v. Om Prakash

: DBSAW No. 1703/2014, decided on 01.02.2017.

In view of the submissions made, the writ petition filed by

the petitioner is disposed of in light of and with the similar

directions as given in the case of Om Prakash (supra).

[2023:RJ-JD:44566] (2 of 2) [CW-19286/2023]

The order has been passed based on the submissions made

in the petition, the respondents would be free to examine the

veracity of the submissions made in the petition and only in case,

the averments made therein are found to be correct, the petitioner

would be entitled to the relief.

(KULDEEP MATHUR),J 34-Hanuman/-

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