Smt. Rampyari vs The State Of Rajasthan ...
2024 Latest Caselaw 9179 Raj

Rajasthan High Court - Jodhpur

Smt. Rampyari vs The State Of Rajasthan ... on 21 October, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:43040]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
                S.B. Civil Writ Petition No. 15421/2021

Smt. Rampyari W/o Late Shri Mohan Lal Agarwal, Aged About 61
Years, By Caste Agarwal, R/o Pungalpada, Pungaliyo Ki Gali,
Jodhpur (Raj.).
                                                                       ----Petitioner
                                        Versus
1.       The State Of Rajasthan, Through Principal Secretary,
         Public Health Engineering Department, Government Of
         Rajasthan, Jaipur.
2.       The    Chief     Engineer         (Administration),         Public   Health
         Engineering       Department,           Government          Of    Rajasthan,
         Jaipur.
3.       The Superintending Engineer, Public Health Engineering
         Department, City Circle Jodhpur, Jodhpur (Raj.).
4.       The    Assistant        Engineer,        Public      Health      Engineering
         Department, City Sub Division Vyas Park, Dist. Jodhpur
         (Raj.).
                                                                    ----Respondents


For Petitioner(s)            :     Mr. K.R. Vaghela for
                                   Mr. C.S. Bissa
For Respondent(s)            :     Mr. Purushottam Joshi for
                                   Mr. P.S. Chundawat, AGC



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

21/10/2024

1. Heard learned counsel for the parties.

2. Learned counsel for the parties are in agreement that the

controversy involved in the present writ petition is squarely

covered by a judgment rendered by a Co-ordinate Bench of this

Court in S.B. Civil Writ Petition No.12383/2015 (Om

[2024:RJ-JD:43040] (2 of 2) [CW-15421/2021]

Prakash Chhipa V/s State of Rajasthan & Ors.), decided on

23.11.2017.

3. In view of the submissions made before this Court, the

present writ petition is also disposed of in terms of judgment

rendered in the case of Om Prakash Chhipa(supra).

4. The stay petition as well as other pending misc. applications,

if any, stand disposed of accordingly.

(VINIT KUMAR MATHUR),J 365-/Arun P/-

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