Ashok Deora vs State Of Rajasthan ...
2023 Latest Caselaw 4161 Raj

Citation : 2023 Latest Caselaw 4161 Raj
Judgement Date : 5 May, 2023

Rajasthan High Court - Jodhpur

Ashok Deora vs State Of Rajasthan ... on 5 May, 2023

Bench: Vinit Kumar Mathur

[2023/RJJD/013777]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1589/2023

Ashok Deora S/o Shri Himmat Mal Deora, Aged About 52 Years, R/o. 33, Indaji Nagar, Bheru Chowk, Sumerpur, Dist. Pali, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Rural Development And Panchayati Raj Department, Secretariat, Jaipur, Rajasthan.

2. The Director, Department Of Treasuries And Accounts, Jaipur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Manish Patel For Respondent(s) : Mr. Nishant Bapna

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order

05/05/2023 Learned counsel for the petitioner submits that the controversy involved in the present case is covered by a Division Bench judgment rendered in D.B. Special Appeal Writ No.662/2022 (Jahangir Ali Khan Vs. State of Rajasthan & Anr.) decided on 25.05.2022.

Learned counsel for the respondents is not in a position to refute the submissions made by the learned counsel for the petitioner.

The writ petition is, therefore, disposed of in light of the judgment rendered by the Division Bench of this Court in the case of Jahangir Ali Khan (supra).

Resultantly, the suspension order dated 31.03.2023 is quashed and set aside and the respondents will be free to take appropriate action afresh against the petitioner in accordance with the Rules.

(VINIT KUMAR MATHUR),J 123-Shahenshah/-