Jagdish Chandra Kumawat vs State Of Rajasthan (2023:Rj-Jd:44675)
2023 Latest Caselaw 11031 Raj

Rajasthan High Court - Jodhpur

Jagdish Chandra Kumawat vs State Of Rajasthan (2023:Rj-Jd:44675) on 20 December, 2023

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2023:RJ-JD:44675]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 18463/2023

Jagdish Chandra Kumawat S/o Nandlal Kumawat, Aged About 62
Years, Ramnagar, Nadoliya, Bundi Road, Chittorgarh.
                                                                    ----Petitioner
                                    Versus
1.       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 Chittorgarh, District
         Chittorgarh (Raj.).
                                                                 ----Respondents


For Petitioner(s)         :     Mr. J.S. Bhaleria
                                Mr. Deepak Pareek
                                Mr. Praveen Karwa
For Respondent(s)         :     Vishal Jangid, AGC



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

20/12/2023

It is submitted by learned counsel for the parties that the

issue raised in the present writ petition is squarely covered by

judgment in Om Prakash Vs. State of Rajasthan & Ors.: SBCWP

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

upheld by the Division Bench in State of Rajasthan & Ors. Vs. 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 the light of and with the similar

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

[2023:RJ-JD:44675] (2 of 2) [CW-18463/2023]

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.

Stay application also stands disposed of .

(KULDEEP MATHUR),J 66-Ravi Khandelwal

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