Pradeep Beniwal vs State Of Rajasthan (2024:Rj-Jd:23607)
2024 Latest Caselaw 4626 Raj

Rajasthan High Court - Jodhpur

Pradeep Beniwal vs State Of Rajasthan (2024:Rj-Jd:23607) on 23 May, 2024

[2024:RJ-JD:23607]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 16110/2019

1.       Mahipal Bishnoi S/o Shri Rughnath Ram, Aged About 33
         Years,      B/c      Bishnoi,       R/o     Neem        Ki    Dhani,   Sainsar,
         Nathursar, Bikaner, District Bikaner (Raj.).
2.       Vimala D/o Shri Bhanwar Lal,, Aged About 28 Years, R/o
         Vpo Kahira, Chitana, Bikaner, District Bikaner (Raj.).
3.       Kripal Singh S/o Shri Ashok Singh,, Aged About 33 Years,
         R/o 7/100, Mukta Prasad Nagar, Sector- 7, Bikaner,
         District Bikaner.
                                                                         ----Petitioners
                                          Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Rural Development And Panchayati Raj, Secretariat,
         Rajasthan, Jaipur.
2.       The Chief Executive Officer, Zila Parishad Bikaner.
3.       The Vikas Adhikari, Panchayat Samiti, Panchu, District
         Bikaner.
                                                                       ----Respondents
                                    Connected With
                  S.B. Civil Writ Petition No. 14386/2019
Pradeep Beniwal S/o Shri Ramniwas, Aged About 30 Years, By
Caste Jat, R/o Village Roda, Tehsil Nokha, District Bikaner (Raj.).
                                                                          ----Petitioner
                                          Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Rural Development And Panchayati Raj, Secretariat,
         Rajasthan, Jaipur.
2.       The Chief Executive Officer, Zila Parishad Bikaner.
3.       The Vikas Adhikari, Panchayat Samiti, Panchu, District
         Bikaner.
                                                                       ----Respondents
                  S.B. Civil Writ Petition No. 14902/2019
Laxminarayan Upadhyay S/o Shri Ganesharam Upadhyay, Aged
About 40 Years, By Caste Upadhyay, R/o Ward No. 2, Majisa
Mandir Ke Pass, Gram Meghasar, Kolasar, Bikaner, District
Bikaner (Raj.).

                           (Downloaded on 23/05/2024 at 08:41:25 PM)
                                    [2024:RJ-JD:23607]                   (2 of 2)                       [CW-16110/2019]


                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through The Secretary, Department
                                            Of Rural Development And Panchayati Raj, Secretariat,
                                            Rajasthan, Jaipur.
                                   2.       The Chief Executive Officer, Zila Parishad, Bikaner.
                                   3.       The Vikas Adhikari, Panchayat Samiti Panchu, District
                                            Bikaner.
                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. Sunil Chhabra
                                   For Respondent(s)         :     Mr. Lalit Pareek



                                                    HON'BLE MR. JUSTICE ARUN MONGA

Order

23/05/2024

1. Both the learned counsels are ad idem that the controversy

raised by the petitioners herein is no more res-integra in view of

the judgment rendered by a co-ordinate Bench of this Court at

Jaipur in the case of Hanuman Swami Vs. State of Rajasthan

& Ors. : D.B. Civil Special Appeal(W) No.439/2014, decided

on 03.11.2016.

2. In view of the aforesaid consensus, the instant writ petitions

arso also disposed of by joint consent in the same terms as

judgment ibid.

4. All pending application(s), if any, also disposed of.

(ARUN MONGA),J 313-315-skm/-

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