Virendra Jain vs State Of Rajasthan (2024:Rj-Jd:24580)
2024 Latest Caselaw 4826 Raj

Rajasthan High Court - Jodhpur

Virendra Jain vs State Of Rajasthan (2024:Rj-Jd:24580) on 29 May, 2024

                                   [2024:RJ-JD:24580]

                                        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                                JODHPUR
                                                 S.B. Civil Writ Petition No. 7558/2024
                                   Virendra Jain S/o Kantilal Jain, Aged About 52 Years, R/o A-39,
                                   Ward No. 3, Punarwas Colony, Sagwada, Dungarpur (Raj.).
                                                                                         ----Petitioner
                                                                  Versus
                                   1.   State Of Rajasthan, Through Secretary, Department Of
                                        Panchayati Raj, Secretariat, Jaipur.
                                   2.   Chief Executive Officer, Zila Parishad, Dungarpur.
                                   3.   Block Development Officer, Panchayati Samiti Sagwada,
                                        District Dungarpur.
                                   4.   Block Development Officer, Panchayati Samiti Seemalwada,
                                        District Dungarpur.
                                                                                     ----Respondents


                                   For Petitioner(s)         :     Mr. Kunal Upadhyay.
                                   For Respondent(s)         :


                                            HON'BLE MR. JUSTICE ARUN MONGA

Order 29/05/2024

1. At the outset, it is submitted by learned counsel for the

petitioner submits that the issue raised in the present writ petition

is covered by an order passed by this Court in case of Smt.

Shobha Sharma Vs. State of Rajasthan & Ors.: S.B. Civil

Writ Petition No.451/2004, decided on 13.02.2009 at Jaipur

Bench. He submits that the respondents may be directed to

consider the representation of the petitioner in light of the

aforesaid judgment.

2. In view of the aforesaid submission, without commenting on

the merits of the case, the petition filed by the petitioner is disposed

of with a direction to the competent authority to decide the

representation of the petitioner, in accordance with law, keeping in

view the observations made judgment, ibid, as expeditiously as

possible.

(ARUN MONGA),J 138-Sumit/-

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