Kirneshver Choubisa vs State Of Rajasthan (2024:Rj-Jd:31757)
2024 Latest Caselaw 6354 Raj

Rajasthan High Court - Jodhpur

Kirneshver Choubisa vs State Of Rajasthan (2024:Rj-Jd:31757) on 1 August, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:31757]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 12358/2024

Kirneshver Choubisa S/o Gangeshver Choubisa, Aged About 48
Years, R/o 1302, Ashok Nagar Main Road, Tehsil Dungarpur,
District Dungarpur, Rajasthan.
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Rural Development And Panchayati Raj Department,
         Government Of Rajasthan, Secretariat, Jaipur (Raj.)
2.       Chief Executive Officer, Zila Parishad Dungarpur, District
         Dungarpur, Rajasthan.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Kaushik Dave.
For Respondent(s)         :     Mr. Kuldeep Singh Solanki for Mr.
                                Manish Patel, AAG.



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

01/08/2024

Learned counsel for the parties submit that the controversy

involved in the present case is squarely covered by a judgment

rendered by a Coordinate bench of this court in S.B.Civil Writ

Petition No.16749/2019 (Praveen Kumar V/s State of

Rajasthan & Ors.) decided on 04.02.2021. The operative part

of the said judgment is reproduced as under:-

"In view of above discussion, the writ petition filed by the petitioner is allowed, the respondents are directed to take into consideration the qualification relied on by the petitioner, get the same verified in accordance with law and in case the same is found in order / genuine, the petitioner falls in merit in his category and any post is still vacant, he may be accorded appointment in accordance with law".

[2024:RJ-JD:31757] (2 of 2) [CW-12358/2024]

In view of the submissions made, the present writ petition is

disposed of in terms of the order passed in the case of Praveen

Kumar (supra).

(VINIT KUMAR MATHUR),J 75-AnilSingh/-

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