Narpat Ram vs State Of Rajasthan (2024:Rj-Jd:9574)
2024 Latest Caselaw 1832 Raj

Rajasthan High Court - Jodhpur

Narpat Ram vs State Of Rajasthan (2024:Rj-Jd:9574) on 23 February, 2024

                                   [2024:RJ-JD:9574]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Civil Writ Petition No. 11468/2019
                                   Narpat Ram S/o Shri Kheraj Ram, Aged About 49 Years, R/o
                                   Village Bharkod, Tehsil And District Nagaur At Present Posted As
                                   Ldc, Panchayat Samiti Mundawa, District Nagaur.
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.       State Of Rajasthan, Through The Secretary, Department
                                            Of Rural Development And Panchayati Raj, Government
                                            Of Rajasthan, Secretariat, Rajasthan, Jaipur.
                                   2.       Zila Parishad, Nagaur, Through Its Chief Executive Officer.
                                   3.       Vikas      Adhikari,    Panchayat          Samiti      Mundawa,     District
                                            Nagour.
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. M.L. Purohit
                                   For Respondent(s)            :     Mr. Manish Tak


                                                  HON'BLE MR. JUSTICE ARUN MONGA

Order

23/02/2024

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 Mohhamad Umer Rangrej Vs. State of

Rajasthan & Ors. (S.B. Civil Writ Petition No.10333/2017),

decided on 04.04.2019.

In view of the aforesaid consensus between learned counsel

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

same terms as judgment ibid.

(ARUN MONGA),J

Abhishek Kumar S.No.129

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