Jaisan Kadri Gopal Go Seva Sansthan vs The State Of Rajasthan ...
2024 Latest Caselaw 4733 Raj

Rajasthan High Court - Jodhpur

Jaisan Kadri Gopal Go Seva Sansthan vs The State Of Rajasthan ... on 27 May, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:24069]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 8307/2024

Jaisan Kadri Gopal Go Seva Sansthan, Village Bhagu Ka Gaoun,
District Jaisalmer Through The President Ramtulla Khan S/o
Jumme Khan, Aged About 40 Years.
                                                                      ----Petitioner
                                      Versus
1.       The     State     Of     Rajasthan,          Through       Secretary    To
         Department Of Animal Husbandry, Govt. Of Rajasthan,
         Secretariat, Jaipur.
2.       The Director, Gopalan - Directorate, Government Of
         Rajasthan,      Opposite       Police      Headquarter,      Tonk   Road,
         Jaipur.
3.       The Joint Director, Department Of Animal Husbandry,
         Pashupalan Bhawan, Near Air Force Circle, Jaisalmer.
4.       The District Collector, Jaisalmer.
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Ankur Mathur
For Respondent(s)           :     Mr. Piyush Bhandari for
                                  Dr. Praveen Khandelwal, AAG



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

27/05/2024

Heard learned counsel for the parties.

The present writ petition has been filed with a prayer that

the respondents may be directed to accept the online/offline

application of the petitioner for grant of financial assistance by the

State Government as per the prevailing guidelines.

Learned counsel for the petitioner submits that the basis, on

which the respondents were not accepting the application, does

not survive as this Court in the case of Hariyala Rajasthan

[2024:RJ-JD:24069] (2 of 2) [CW-8307/2024]

Gaushala Vikash Sansthan vs. The State of Rajasthan & Ors.

(S.B. Civil Writ Petition No.4199/2024), decided on

25.04.2024 has quashed the order dated 14.02.2024 (Annex.6)

and, therefore, the cause on which the application was not being

accepted by the respondents does not survive.

Per contra, learned counsel for the respondents submits that

the respondents will prospectively proceed in the matter in

accordance with the judgment rendered by this Court in case of

Hariyala Rajasthan Gaushala Vikash Sansthan (supra) and will

give a Show Cause Notice to the petitioner on the shortcomings

observed in the inspection conducted by their Inspectors and if the

petitioner's case is found eligible, his application will also be

accepted for the grant of the financial assistance as per the

prevailing guidelines.

In view of the statement made by learned counsel for the

parties, the writ petition is disposed of with a direction to the

respondents to consider the case of the petitioner in accordance

with the judgment rendered by this Court in case of Hariyala

Rajasthan Gaushala Vikas Santhan (supra) and if the case of the

petitioner merits acceptance then the financial assistance in

accordance with the prevailing guidelines shall be extended to the

petitioner.

The stay application and other pending applications, if any,

also stand disposed of.

(VINIT KUMAR MATHUR),J 205-SanjayS/-

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