Rakesh Bishnoi vs The State Of Rajasthan ...
2024 Latest Caselaw 9185 Raj

Rajasthan High Court - Jodhpur

Rakesh Bishnoi vs The State Of Rajasthan ... on 21 October, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:42885]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 5846/2024

1.       Rakesh Bishnoi S/o Shri Mahendra Singh, Aged About 39
         Years, R/o 92, Mandir Chohara, Dhoru, District Jodhpur
         (Raj.).
2.       Prakash Ram S/o Shri Satu Ram, Aged About 38 Years,
         R/o Village Hardhani, Via Lavera Baori, District Jodhpur
         (Raj.).
                                                                     ----Petitioners
                                      Versus
1.       The State Of Rajasthan, Through The Principal Secretary,
         Department Of Rural Development And Panchayati Raj,
         Government Of Rajasthan, Jaipur (Raj.).
2.       The Director, Rural Development And Panchayati Raj,
         Government Of Rajasthan, Jaipur (Raj.).
3.       The    District     Programme            Coordinator       Cum     District
         Collector, Jodhpur (Raj.).
4.       The Chief Executive Officer, Zila Parishad, Jodhpur (Raj.).
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Pawan Singh
For Respondent(s)           :     Mr. I.R. Choudhary, AAG assisted by
                                  Mr. Kuldeep Singh Solanki



         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 this Court in S.B. Civil Writ

Petition No.13204/2024 (Goverdhan Kumar V/s State of

Rajasthan & Ors.), and other connected matters decided on

23.09.2024.

[2024:RJ-JD:42885] (2 of 2) [CW-5846/2024]

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

present writ petition is also disposed of in terms of judgment

rendered by this Court in the case of Goverdhan Kumar (supra).

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

if any, stand disposed of accordingly.

(VINIT KUMAR MATHUR),J 134-/Arun P/-

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