Asha Kumari Chamar vs State Of Rajasthan ...
2023 Latest Caselaw 5429 Raj

[2023/RJJD/017621]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6986/2023

Asha Kumari Chamar W/o Praveen Kumar Chamar, Aged About 37 Years, Resident Of Village Kanba, Tehsil Bichiwada, District Dungarpur.

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary, Department Of Women And Child Development, Govt. Of Rajasthan, Jaipur.

2. Deputy Director, Combined Child Development Services, Govt. Of Rajasthan, Jaipur.

3. Deputy Director, Women And Child Development Department, Govt. Of Rajasthan, Dungarpur.

4. The Women And Child Development Officer, Sub Division Bichiwada, Dungarpur.

5. Child Development Project Officer, Panchayat Samiti Bichiwada, District Dungarpur.

----Respondents

For Petitioner(s) : Mr. Mahendra Vishnoi For Respondent(s) : Mr. Anil Kumar Gaur, AAG

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

26/05/2023

Heard learned counsel for the parties.

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.826/2023 (Indra Kumari Varhat vs. The State of Rajasthan &

Ors.), decided on 28/03/2023.

[2023/RJJD/017621] (2 of 2) [CW-6986/2023]

For the self same reasons, the present writ petition is

disposed of in terms of Indra Kumari Varhat's case (supra).

(VINIT KUMAR MATHUR),J 92-SanjayS/-

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