Sohan Lal Purohit vs The State Of Rajasthan ...
2023 Latest Caselaw 8098 Raj

[2023:RJ-JD:33240]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11258/2023

Sohan Lal Purohit S/o Shri Ratan Lal, Aged About 64 Years, R/o Mukam Post - Bassi, District - Chittorgarh (Raj.).

----Petitioner Versus

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

2. The Chief Executive Officer, Zila Parishad, Chittorgarh (Raj.).

3. The Vikas Adhikari, Panchayat Samiti Begun, District -

Chittorgarh (Raj.).

----Respondents

For Petitioner(s) : Mr. Deepak Pareek For Respondent(s) : Mr. HG Chanda for Mr. K.K. Bissa

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

06/10/2023

It is submitted by learned counsel for the parties that the

issue raised in the present writ petition is squarely covered by

judgment in Om Prakash v. State of Raj. & Ors.: SBCW No.

870/2008, decided on 30.10.2013, which judgment has been

upheld by the Division Bench in State of Raj. & Ors. v. Om

Prakash : DBSAW No. 1703/2014, decided on 01.02.2017.

In view of the submissions made, the writ petition filed by

the petitioner is disposed of in light of and with the similar

directions as given in the case of Om Prakash (supra).

(VINIT KUMAR MATHUR),J 51-/Vivek/-

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