Laxman Singh Sandu vs State Of Rajasthan ...
2023 Latest Caselaw 4847 Raj

[2023/RJJD/016000]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5085/2023

Laxman Singh Sandu S/o Shri Ravechi Dan Sandu, Aged About 53 Years, R/o 92, Ashapurna Colony, Jalore (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Jaipur (Raj.).

2. Deputy Commissioner-Cum-Deputy Secretary-II, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Jaipur (Raj.).

3. The Commissioner, Agriculture Department Of Agriculture, Government Of Rajasthan, Jaipur (Raj.).

4. Zila Parishad, Jalore, Through Its Chief Executive Officer, Jalore (Raj.).

5. Manmohan Meena, Now Posted In Place Of Petitioner A Vikash Adhikari, Panchayat Samiti Sayala, District - Jalore.

----Respondents

For Petitioner(s) : Mr. Surendra Thanvi For Respondent(s) : Mr. Sunil Beniwal, AAG with Mr. Kunal Upadhyay

ON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

18/05/2023

Learned counsel for the petitioner submits 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.12690/2022 (Hinglaj Dan Charan V/s State of

Rajasthan & Ors.) decided on 20.10.2022.

[2023/RJJD/016000] (2 of 2) [CW-5085/2023]

Learned counsel for the respondents is not in a position to

controvert the fact that the controversy in the present case is

squarely covered by the judgment rendered by this Court on

20.10.2022.

For the reasons mentioned in the judgment dated

20.10.2022 passed in Hinglaj Dan Charan (supra), the present

writ petition is allowed. The order impugned dated 11.05.2022

(Annex.2) qua the petitioner is quashed and set aside. The

respondents are directed to permit the petitioner to continue to

discharge his duties on deputation with the respondent-Panchayati

Raj Department.

(VINIT KUMAR MATHUR),J 137-/Vivek/-

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