Muklesh Kumar Prajapat vs State Of Rajasthan ...
2023 Latest Caselaw 7886 Raj

[2023:RJ-JD:32540]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12434/2023

Muklesh Kumar Prajapat S/o Latoor Lal Prajapat, Aged About 43 Years, R/o Village And Post Nimoda Hariji, Tehsil Digod, District Kota (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 Barmer, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Pawan Singh For Respondent(s) : Mr. Sunil Beniwal, AAG with Mr. Piyush Bhandari

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

04/10/2023

Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by

the judgment rendered by this Court in S.B. Civil Writ Petition

No.17276/2022 "Badri Prasad Lakhara & Anr. Vs. State of

Rajasthan & Ors." & another connected matter decided on

29.11.2022 as well as the judgment rendered in S.B. Civil Writ

Petition No.11554/2018 "Govind Singh Chundawat Vs.

State of Rajasthan & Ors." and another connected matter

decided on 02.02.2022.

[2023:RJ-JD:32540] (2 of 2) [CW-12434/2023]

In view of the submission made before this Court, the

present writ petition is allowed. The respondents are directed to

offer appointment to the petitioner with immediate effect. The

petitioner would not be entitled for any monetary benefits but

would be entitled to all the notional benefits with effect from the

date the person less meritorious to him has been selected.

(VINIT KUMAR MATHUR),J 97-/Vivek/-

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