Bhuvneshvery Parul vs State Of Rajasthan (2024:Rj-Jd:42085)
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Rajasthan High Court - Jodhpur

Bhuvneshvery Parul vs State Of Rajasthan (2024:Rj-Jd:42085) on 16 October, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:42085]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 16483/2024

1.       Bhuvneshvery Parul W/o Pushpendra Kumar, Aged About
         32 Years, R/o 99, Bairwa Basti, Bhandari Berooni, Karauli,
         Rajasthan.
2.       Sarita W/o Jasveer Kumar, Aged About 36 Years, R/o
         Ward        No.     1,    Keru,      Navalgarh,          District   Jhunjhunu,
         Rajasthan.
3.       Ashok Kumar Meena S/o Bhagwan Sahay Meena, Aged
         About 33 Years, R/o Paatan, Geejgarh, District Dausa,
         Rajasthan.
4.       Anmol Meena W/o Rohitash Kumar, Aged About 30 Years,
         R/o Shivaji Nagar, Behror, Alwar, Rajasthan.
5.       Rinku Meena S/o Mohan Lal Meena, Aged About 30 Years,
         R/o Paatan, Geejgarh, District Dausa, Rajasthan.
6.       Sonika D/o Ramesh Kumar Bangadwa, Aged About 29
         Years, R/o Village Rayla, Post Jherli, Tehsil Surajgarh,
         District Jhunjhunu, Rajasthan.
7.       Roshan Meena W/o Girdhari Lal, Aged About 30 Years, R/
         o 52, Dhani Basanwalo Ki, Rooppura, Tehsil Bassi, Jaipur,
         Rajasthan.
                                                                         ----Petitioners
                                          Versus
1.       State       Of     Rajasthan,          Through          Its   Secretary-Cum-
         Commissioner, Panchayati Raj, Rajasthan, Jaipur.
2.       The Chief Executive Officer-Cum-Additional Examination
         Controller, Zila Parishad, Hanumangarh.
3.       The Chief Executive Officer-Cum-Additional Examination
         Controller, Zila Parishad, Bikaner.
4.       The Chief Executive Officer-Cum-Additional Examination
         Controller, Zila Parishad, Karauli.
5.       The Chief Executive Officer-Cum-Additional Examination
         Controller, Zila Parishad, Bharatpur.
6.       The Chief Executive Officer-Cum-Additional Examination
         Controller, Zila Parishad, Alwar.
7.       The Chief Executive Officer-Cum-Additional Examination
         Controller, Zila Parishad, Jaipur.


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                                    [2024:RJ-JD:42085]                   (2 of 2)                       [CW-16483/2024]


                                   8.       The Chief Executive Officer-Cum-Additional Examination
                                            Controller, Zila Parishad, Dausa.
                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. Hansaj Nimbar.
                                   For Respondent(s)         :     Ms. Neelam Sharma, AGC.



                                            HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

16/10/2024

Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment dated 23.09.2024 rendered by this Court in a bunch of

writ petitions led by S.B. Civil Writ Petition No.14640/2022

(Gurmeet Singh Vs. State of Rajasthan & Ors.).

In view of the submissions made before this Court, the

present writ petition is also disposed of in terms of the judgment

rendered by this Court in the case of Gurmeet Singh (supra).

(VINIT KUMAR MATHUR),J 76-Shahenshah/-

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