Amraram vs State Of Rajasthan ...
2023 Latest Caselaw 8854 Raj

[2023:RJ-JD:36632]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3988/2021

Amraram S/o Ghewar Ram, Aged About 52 Years, R/o Gotan, District Nagaur, Presently Garm Panchayat Jetiwas, Panchayat Raj Bilada, Jodhpur.

----Petitioner Versus

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

2. Chief Executive Officer, Zila Parishad, Jodhpur, Rajasthan.

3. Development Officer, Panchayat Samiti Bilada, District Jodhpur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Karan Parihar for Mr. Aditya Sharma For Respondent(s) : Mr. Manish Tak

JUSTICE DINESH MEHTA

Order

30/10/2023

1. The controversy involved in the present writ petition is

squarely covered by the judgment dated 20.01.2020, passed in a

batch of writ petitions, led by S.B. Civil Writ Petition

No.14638/2019 : Chandra Kanta Vs. State & Anr.

2. Mr. Manish Tak, learned counsel for the respondent - State

is not in a position to dispute the aforesaid position of facts and

law.

3. In view of the aforesaid, the present writ petition is also

allowed. The order dated 06.01.2021 (Annex.4) qua the

[2023:RJ-JD:36632] (2 of 2) [CW-3988/2021]

petitioner and relieving order dated 25.02.2021 (Annex.-5) are

hereby quashed qua the petitioner.

4. Stay petition petition also stands disposed of accordingly.

(DINESH MEHTA),J 53-Ramesh/-

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