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Kalyan Singh vs State Of Rajasthan ...
2023 Latest Caselaw 2392 Raj

Citation : 2023 Latest Caselaw 2392 Raj
Judgement Date : 22 March, 2023

Rajasthan High Court - Jodhpur
Kalyan Singh vs State Of Rajasthan ... on 22 March, 2023
Bench: Vinit Kumar Mathur

[2023/RJJD/007177]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 19057/2022

Kishori Lal Swami S/o Ramkumar Swami, Aged About 47 Years, Resident of VPO- Pathredi, Tehsil Kotputli (Pawata), District Jaipur (Raj.)

----Petitioner Versus

1. State of Rajasthan, through Additional Chief Secretary, Panchayati Raj Department, Govt. Secretariat Jaipur.

2. The Chief Executive Officer cum Member Secretary, Zila Parishad Bikaner (Raj.)

----Respondents Connected With S.B. Civil Writ Petition No. 15820/2022 Naresh Kumar Pareek S/o Ramakant Pareek, Aged About 42 Years, R/o Nimbark Niketan Kishangarh Road, Prabatsar, District Nagaur (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 Nagaur, Rajasthan.

----Respondents S.B. Civil Writ Petition No. 16514/2022 Kalyan Singh S/o Chhatar Singh, Aged About 39 Years, Resident of Ker, Tehsil Pindwara, Dist. Sirohi, Rajasthan.

----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 Jodhpur, Rajasthan.

4. Hanumana Ram S/o Hajari Ram, C/o Zila Parishad, Jodhpur.

----Respondents

[2023/RJJD/007177] (2 of 2) [CW-19057/2022]

S.B. Civil Writ Petition No. 17890/2022 Ugra Ram S/o Shri Mangla Ram, Aged About 45 Years, R/o Kankary, Nagaur Bhadora, District - Nagaur (Raj.).

----Petitioner Versus

1. The State of Rajasthan, through the Secretary, Department of Rural Development and Panchayati Raj, Government of Rajasthan, Secretariat, Jaipur.

2. The Chief Executive Officer, Zila Parishad Bikaner, District Bikaner (Raj.).

----Respondents

For Petitioner(s) : Mr. R. S. Mankad Mr. Tanwar Singh Rathore Mr. Deepak Pareek For Respondent(s) : Mr. Sunil Beniwal, AAG

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

22/03/2023

Learned counsel for the parties are in agreement that the

controversy involved in these writ petitions is squarely covered by

a judgment of this Court rendered in S.B. Civil Writ Petition

No.7320/2019 (Giriraj Prasad Sharma V/s State of

Rajasthan & Ors.) and other connected matters decided on

09.02.2023.

In view of the judgment rendered by this Court in the case of

Giriraj Prasad Sharma (supra), the present writ petitions are

dismissed.

(VINIT KUMAR MATHUR),J 26 to 28 & 31-Shahenshah/-

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