Smt. Leela Bohra vs State Of Rajasthan (2024:Rj-Jd:40631)
2024 Latest Caselaw 8692 Raj

Rajasthan High Court - Jodhpur

Smt. Leela Bohra vs State Of Rajasthan (2024:Rj-Jd:40631) on 1 October, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2024:RJ-JD:40631]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Civil Writ Petition No. 12068/2024
                                   Smt. Leela Bohra W/o Late Shri Shantilal Bohra, Aged About 62
                                   Years, R/o 21E/318 Chopasani Housing Board, Jodhpur
                                                                                                            ----Petitioner
                                                                            Versus
                                   1.       State Of Rajasthan, Through The Principal Secretary,
                                            Finance    Department, Government   Of    Rajasthan,
                                            Secretariate, Jaipur.
                                   2.       The Director, Pension And Pensioners Welfare Scheme,
                                            Rajasthan, Jaipur.
                                   3.       Treasurer (Rural) Jodhpur, Kacheri Parishar, Paota, District
                                            Jodhpur.
                                                                                                         ----Respondents


                                   For Petitioner(s)              :    Mr. Manoj Bohra
                                   For Respondent(s)              :    Mr. Mahaveer Pareek


                                             HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order 01/10/2024

1. Learned counsel for the petitioner submits that the

controversy involved in the present case is squarely covered by a

judgment rendered by a co-ordinate Bench of this Court at Jaipur

in S.B. Civil Writ Petition No.20367/2013 (Mahendra Kumar

Sharma V/s Rajasthan State Road Transport Corporation &

Anr.) decided on 31.05.2023.

2. Learned counsel for the respondents is not in a position to

controvert the submissions made by the learned counsel for the

petitioner.

3. Considering the submissions made before this Court, the

present writ petition is disposed of in terms of the order passed by

the co-ordinate Bench of this Court at Jaipur in the case of

Mahendra Kumar Sharma(supra).

(VINIT KUMAR MATHUR),J 16-SunilS/-

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