Harish Chandra Singh Ranawat vs State Of Rajasthan (2024:Rj-Jd:31840)
2024 Latest Caselaw 6342 Raj

Rajasthan High Court - Jodhpur

Harish Chandra Singh Ranawat vs State Of Rajasthan (2024:Rj-Jd:31840) on 1 August, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2024:RJ-JD:31840]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Civil Writ Petition No. 18652/2019

                                   Harish Chandra Singh Ranawat S/o Sh. Krishan Singh Ranawat,
                                   Aged About 57 Years, R/o Ranawat Farm House, Opp. Water
                                   Works, Near Pratap Nagar, District Bhilwara (Rajasthan) 311001.
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through The Secretary, Department
                                            Of Finance, Government Of Rajasthan, 1St Floor, Main
                                            Building, Gate 2, Government Secretariat, Jaipur,
                                            Rajasthan 302005.
                                   2.       State Of Rajasthan, Through The Secretary, Department
                                            Of Technical Education, Government Of Rajasthan, Jaipur,
                                            Rajasthan 302005.
                                   3.       Manikya Lal Verma Textile and Engineering College,
                                            Bhilwara, Rajasthan.
                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. Vishwas Khatri for
                                                                   Dr. Mohit Singhvi.
                                   For Respondent(s)         :     Mr. Manish Patel, AAG.


                                            HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

01/08/2024

1. Heard learned counsel for the parties.

2. Learned counsel for the parties are in agreement that the

controversy involved in the present writ petition is squarely

covered by a judgment rendered by this Court in S.B. Civil Writ

Petition No.18649/2019 (Jaswant Snigh Vs. State of

Rajasthan & Ors.), decided on 30.07.2024.

3. For the self same reasons, the present writ petition is

allowed in terms of the judgment passed by this Court in the case

of Jaswant Singh (supra).

(VINIT KUMAR MATHUR),J 223-Shahenshah/-

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