Ramlal Somrad vs State Of Rajasthan (2024:Rj-Jd:9172)
2024 Latest Caselaw 1783 Raj

Rajasthan High Court - Jodhpur

Ramlal Somrad vs State Of Rajasthan (2024:Rj-Jd:9172) on 22 February, 2024

[2024:RJ-JD:9172]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 2458/2024

1.       Ramlal Somrad S/o Bhagaram Somrad, Aged About 54
         Years, Presently Posted At Panchayat Samiti, Bavri,
         District Jodhpur.
2.       Rewat Singh Gehlot S/o Aaidan Ram, Aged About 58
         Years, Presently Posted At Panchayat Samiti, Bavri,
         District Jodhpur.
3.       Shambhudayal S/o Bhagwan Ram, Aged About 47 Years,
         Presently Posted At Panchayat Samiti, Bavri, District
         Jodhpur.
4.       Suresh Kumar S/o Haburam, Aged About 48 Years,
         Presently Posted At Panchayat Samiti, Bavri, District
         Jodhpur.
                                                                      ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through The Secretary To The
         Government, Rural Development And Panchayati Raj
         Department,        Government            Of     Rajasthan,     Secretariat,
         Jaipur.
2.       Chief Executive Officer, Zila Parishad, Jodhpur.
3.       Block Development Officer, Panchayat Samiti, Bavri,
         Jodhpur.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Shashank Sharma
For Respondent(s)            :     Mr. Rajdeep Singh



               HON'BLE MR. JUSTICE ARUN MONGA

Order

22/02/2024

Learned counsel for the parties are ad idem that similar

controversy has already been decided by a Coordinate Bench of

this Court in the case of Jagdish Bhanoda Vs. State of Raj. &

[2024:RJ-JD:9172] (2 of 2) [CW-2458/2024]

Ors. : S.B. Civil Writ Petition No.773/2009, decided on

29.07.2009.

In view of the aforesaid consensus between learned counsel

for the parties, the present petition is also disposed of in same

terms as judgment ibid.

(ARUN MONGA),J 34-AnilKC/-

Powered by TCPDF (www.tcpdf.org)