Gyanmal Khatik vs The State Of Rajasthan ...
2024 Latest Caselaw 4912 Raj

Rajasthan High Court - Jodhpur

Gyanmal Khatik vs The State Of Rajasthan ... on 30 May, 2024

                                   [2024:RJ-JD:24855]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Civil Writ Petition No. 9193/2024
                                   Gyanmal Khatik S/o Late Dhanna Lal Khatik, Aged About 61
                                   Years, 11-E-24, Tilak Nagar Near Siddhi Vinayak Hospital, Tehsil
                                   And District Bhilwara (Raj.).
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       The State Of Rajasthan, Through The Principal Secretary
                                            Department Of Personnel, Secretariat, Government Of
                                            Rajasthan, Jaipur.
                                   2.       The Secretary, Department Of Personnel, Secretariat,
                                            Government Of Rajasthan, Jaipur
                                   3.       The Secretary, Panchayati Raj Department.
                                   4.       Directorate Of Pension And                       Pensioners     Welfare,
                                            Government Of Rajasthan, Jaipur.
                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. Kunal Upadhyay.
                                   For Respondent(s)         :     Mr. Vishal Jangid, Dy.G.C.



                                                   HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

30/05/2024

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.

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, also disposed of.

(ARUN MONGA),J 29-Rmathur/-

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