Rekhraj Gurjar vs State Of Raj And Ors (2024:Rj-Jp:43901)
2024 Latest Caselaw 6332 Raj/2

Rajasthan High Court

Rekhraj Gurjar vs State Of Raj And Ors (2024:Rj-Jp:43901) on 19 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:43901]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 10579/2017

Madho Lal Meena S/o Sh. Gopal Lal Meena, age about 30 years,
R/o Village Lalu Ka Bas Post Maheshwara Kalan, Dausa, District
Dausa Raj.
                                                                         ----Petitioner
                                       Versus
1.       The State Of Rajasthan Through Secretary, Department
         Of Rural Development And Panchayat Raj, Government of
         Rajasthan, Secretariat, Jaipur.
2.       Director, Elementary Education, Rajasthan, Bikaner.
3.       The Chief Executive Officer, Zila Parishad, Chittorgarh
4.       The Development Officer, Panchayat Samiti, Begu District
         Chittorgarh.
5.       Additional     Director        General        Of     Police,    Intelligence,
         Rajasthan, Jaipur.
6.       Superintendent Of Police C.I.D., Intelligence, Zone Kota.
                                                                     ----Respondents

Connected With S.B. Civil Writ Petition No. 9791/2018 Rekhraj Gurjar S/o Sohan Lal Gurjar, aged about 28 years, R/o Village Kalyani Khera, Post Karwar, Tehsil Naniwan, District Bundi, Rajasthan.

----Petitioner Versus

1. The State Of Rajasthan Through Secretary, Home Department, Govt. Of Rajasthan, Secretariat, Jaipur.

2. The Director General Of Police, Police Head Quarter, Tonk Road, Jaipur.

3. The Superintendent Of Police, Bundi, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini with Mr. Aamir Khan For Respondent(s) : Mr. Kapil Prakash Mathur, AAG with Ms. Sara Parveen

[2024:RJ-JP:43901] (2 of 2) [CW-10579/2017]

Mr. Vinod Kumar Gupta, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

19/10/2024

Learned counsels for the respective parties submit that the

issue involved herein is no more res integra and stands resolved

by a Division Bench order of this Court dated 05.04.2024 passed

in the case of State of Rajasthan & Ors. Vs. Vinod Kumar

Meena & Anr.: DB Special Appeal Writ No.61/2024 and other

connected matters and pray for disposal of the instant writ

petitions in terms thereof.

Ordered accordingly.

The compliance in terms thereof be made within a period of

three months from the date of communication of this order.

Pending application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/208-209

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