Rajasthan High Court
Mahaveer Sharma And Ors vs State Of Raj And Ors (2024:Rj-Jp:5146) on 31 January, 2024
Author: Sameer Jain
Bench: Sameer Jain
[2024:RJ-JP:5146]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 12718/2009
1. Smt Radha Rani Sharma wife of Shri Sunil Gautam, aged 29
years, resident of Narayan Pura, Gram Panchayat Datunda,
Tehsil Hindoli, District Bundi.
2. Smt. Bishna Singh Hada wife of Shri Virendra Kumar, resident
of House No. 448, Rajput Colony, Gate, No. 6 Nainwa Road,
Bundi.
----Petitioners
Versus
1. State Of Rajasthan through the Secretary, Rajasthan State
Sports Council, Sawai Man Singh Stadium, Jaipur
2. District Collector, Bundi.
3. District Sports Officer, District Sports Training Center, Bundi
4. District Education Officer, Primary Education, Bundi.
----Respondents
Connected With
S.B. Civil Writ Petition No. 4138/2009
1. Mahaveer Sharma S/o Shri Prahlad Sharma
2. Raj Kumar Chouhan S/o Shri Mahaveer Prasad Sharma
3. Kanhaiya Lal Chouhan S/o Sh. Uda Lal
4. Arjun Singh son of Shri Devraj Singh
5. Ram Ratan S/o Sua Lal
6. Jyoti Saini daughter of Shri Satya Narayan Saini
7. Reena Baswal D/o Shri Ashok Baswal
8. Ganeshlal Saini S/o Shr. Mahadev Saini
9. Shivraj Gochar S/o Shri Birdhilal Gochar
10. Jamna Shankar Meena S/o Shri Suraj Meena
11. Ramdev Meena S/o Shri Chhitar Lal
12. Ramsahay Meena S/o Shri Banshi Lal
13. Satyanarayan Meena S/o Sh. Banshi Lal
14. Yogesh Kumar Meena S/o Sh. Gobrilal Meena
15. Hemlata Kanwar D/o Sh. Raghuveer Singh
16. Deepti Sharma D/o Shri Jagdish Chandra Vaishnav
17. Suresh Kumar Verma S/o Sh. Bhanwarlal
18. Man Kanwar Meena D/o Sh. Motilal Meena
All residents of Bundi, Rajasthan
----Petitioner
Versus
[2024:RJ-JP:5146] (2 of 4) [CW-12718/2009]
1. State Of Rajasthan through the Secretary, Rajasthan State
Sports Council, Sawai Man Singh Stadium, Jaipur
2. District Collector, Bundi
3. District Sports Officer, District Sports Training Center, Bundi
4. District Education, Officer, Primary Education, Bundi
----Respondent
S.B. Civil Writ Petition No. 14649/2009
1. Rajendra Kumar Meena S/o of Hari Ballabh Meena aged 27
years R/o V/p Jhad Gaon Tehsil Deegod District Kota
2. Shabana Khan D/o Mazid Khan W/o Azhar Ali Khan aged 30
years resident of H.No. 21 Gautam Colony Borkheda Kota
----Petitioner
Versus
1. State Of Rajasthan through Secretary to the Government of
Rajasthan, Department of Sports & Youth Affairs, Government
Secretariat, Jaipur
2. The Secretary, State Sports Council, S.M.S. Stadium, Near
New Vidhan Sabha, Jaipur
3. District Sports Officer, Kota, Regional Sports Training Centre,
Nayapura, Kota
----Respondent
S.B. Civil Writ Petition No. 896/2010
Ranveer Singh Hada S/o Shri Tejraj Singh Hada aged 27 years
R/o House No. 244, Pratap nagar IO Borkhera District Kota.
Permanent resident of Village Gangwari Post Kotra Deep Singh
Tehsil Deegod District Kota.
----Petitioner
Versus
1. State Of Rajasthan through Secretary to the Government of
Rajasthan, Department of Sports & Youth Affairs, Government
Secretariat, Jaipur
2. The Secretary, State Sports Council, SMS Stadium, Near New
Vidhan Sabha, Jaipur
3. District Sports Officer, Kota, Regional Sports Training Centre,
Nayapura, Kota.
----Respondent
[2024:RJ-JP:5146] (3 of 4) [CW-12718/2009]
S.B. Civil Writ Petition No. 16480/2010
Smt Vibha Kasera W/o Shri Yurendra Singh Rathore, aged 27
years, resident of Ward No. 9, Kachehara Darwaza, Indergarh,
District, Bundi.
----Petitioner
Versus
1. State Of Rajasthan through the Secretary, Rajasthan State
Sports Council, Sawai Man Singh Stadium, Jaipur
2. District Collector, Bundi
3. District Sports Officer, District Sports Training Center, Bundi
4. District Education Officer, Primary Education, Bundi
----Respondent
For Petitioner(s) : Ms. Neetu Bhansai for
Mr. Amit Jindal
Mr. Arshad Khan for
Mr. Tanveer Ahmed
For Respondent(s) : Mr. J.R. Tantia
HON'BLE MR. JUSTICE SAMEER JAIN
Order
31/01/2024
Learned counsel for the respondents has submitted that an
identical controversy was put to rest by the Co-ordinate Bench of
this Court in SBCWP No. 4574/2009 titled as Inderraj Poswal
vs. State of Rajasthan & Ors, wherein the petitions were
dismissed.
Learned counsel for the petitioner duly conceded before the
court that the controversy involved in the present petition, is
indistinguishable from that already settled in Inderraj Poswal
(Supra).
[2024:RJ-JP:5146] (4 of 4) [CW-12718/2009]
Considering the same, the present petitions are dismissed in
light of the above referred judgment.
(SAMEER JAIN),J
ANIL SHARMA /326-330
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