Girja Shankar Trivedi vs State Of Rajasthan (2024:Rj-Jd:23515)
2024 Latest Caselaw 4633 Raj

Rajasthan High Court - Jodhpur

Girja Shankar Trivedi vs State Of Rajasthan (2024:Rj-Jd:23515) on 23 May, 2024

[2024:RJ-JD:23515]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 7550/2024

Girja Shankar Trivedi S/o Shri Kalu Lal Trivedi, Aged About 66
Years, R/o House No. 1055, Gyan Nagar, Hiranmagri, Sector-4,
Udaipur (Raj.).
                                                                           ----Petitioner
                                         Versus
1.       State       Of    Rajasthan,          Through         Principal     Secretary,
         Industries        Department,            Government          Of     Rajasthan,
         Secretariat, Jaipur (Raj.) - 303002.
2.       The         Principal        Secretary,           Finance         Department,
         Government Of Rajasthan, Jaipur (Raj.) - 303002.
3.       The Commissioner And Csr, Office Of The Commissioner
         Of The Industries, Udyog Bhawan, Tilak Marg, Jaipur
         (Raj.).
4.       The Director, Directorate Of Pension And Pensioners
         Welfare, Government Of Rajasthan, Near Amroodo Ke
         Baag, Jyothi Nagar, Lalkothi, Jaipur - 302015 (Raj.).
                                                                      ----Respondents


For Petitioner(s)              :     Mr. Sunil Joshi
For Respondent(s)              :     Mr. Harshwardahn Singh for
                                     Mr. Mahaveer Bishnoi - AAG



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

23/05/2024

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

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

the judgment rendered by a coordinate Bench of this Court at

Jaipur in the case of Vijay Singh v. State of Rajasthan & Ors. :

S.B. Civil Writ Petition No.21/2020, decided on 21.07.2023.

[2024:RJ-JD:23515] (2 of 2) [CW-7550/2024]

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

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

judgment ibid.

3. All pending application(s), if any, shall also stand(s) disposed

of.

(ARUN MONGA),J 1-AK Chouhan/-

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