Teka Ram Kalbi vs State Of Rajasthan ...
2023 Latest Caselaw 4640 Raj

[2023/RJJD/015093]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 15962/2022

Teka Ram Kalbi S/o Late Leela Ram, Aged About 44 Years, R/o Dhanari Via Swaroopganj Tehsil Pindwara, District Sirohi, At Present Posted As Panchayat Shayak At Gram Panchayat Pesua, Tehsil Pindwara, District Sirohi.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary And Panchayati Raj And Rural Development Govt Of Rajasthan Jaipur.

2. The Chief Executive Officer, Zila Parisad Sirohi, Rajasthan.

----Respondents

For Petitioner(s) : Mr. B. S. Deora For Respondent(s) : Mr. Sunil Beniwal, AAG assisted by Mr. Kunal Upadhyay

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

15/05/2023

Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

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

No.15620/2022 (Shankara Ram Chouhan Vs. State of

Rajasthan & Ors.) decided on 24.01.2023.

For the self same reasons, the present writ petition is

dismissed.

(VINIT KUMAR MATHUR),J 22-SunilS/-

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