Sabina vs State Of Rajasthan ...
2023 Latest Caselaw 2247 Raj

[2023/RJJD/006695]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 55/2021

Sabina W/o Mohd. Sadique, Aged About 31 Years, By Caste Musalman R/o Moyal Building, Udai Mandir, Jodhpur (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary Cum Commissioner, Transport Department, Sahkar Marg, Parivahan Bhawan, Jaipur.

2. The Secretary, Regional Transport Authority, Jodhpur Region, Jodhpur.

3. Regional Transport Authority, Jodhpur Region, Jodhpur

4. The Sate Transport Appellate Tribunal, Raj., Mini Secretariat, Bani Park, Jaipur.

5. Pukh Raj S/o Poona Ram, Chawandi, Osiya, District Jodhpur (Raj.)

----Respondents

For Petitioner(s) : ----

For Respondent(s) : Mr. Sudhir Tak, AAG

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

16/03/2023

The lawyers are abstaining from the work.

Learned Additional Advocate General appearing on behalf

the respondents submits that the controversy involved in this

matter is no more res-integra, as it is decided by the judgment

rendered by a Coordinate Bench of this Hon'ble Court in Shri Anil

Bhati Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition

No.13693/2020) decided on 18.10.2022 alongwith other

connected matters and thus, he seeks disposal in the same terms.

[2023/RJJD/006695] (2 of 2) [CW-55/2021]

In light of such submission, the present writ petition as well

as stay petition are also dismissed in terms of the order passed by

a Coordinate Bench of this Court in Shri Anil Bhati (Supra).

All pending applications also stand disposed of.

(DR. PUSHPENDRA SINGH BHATI),J

157-Sudheer

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