Chhoga Ram vs The State Of Rajasthan ...
2024 Latest Caselaw 9207 Raj

Rajasthan High Court - Jodhpur

Chhoga Ram vs The State Of Rajasthan ... on 21 October, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:43041]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 16635/2021

Chhoga Ram S/o Shri Ganga Ramji, Aged About 73 Years, B/c
Jat, R/o Village Manda Basni, Post Didwana, District Nagaur
(Raj.) Presently Residing At Ratinadi, Darivav Colony, Kurja
Hotel, Jodhpur Road, Nagaur (Rajasthan).
                                                                         ----Petitioner
                                         Versus
1.       The State Of Rajasthan, Through Secretary, Public Health
         Engineering         Department,           Government          Of   Rajasthan,
         Jaipur
2.       The      Chief     Engineer         (Administration),         Public   Health
         Engineering         Department,           Government          Of   Rajasthan,
         Jaipur
3.       The Superintendent Engineer, Public Health Engineering
         Department, Circle Nagaur, Nagaur (Raj.)
4.       The      Executive         Engineer,         (Project),       Public   Health
         Engineering Department, District Nagaur (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 this Court in S.B. Civil Writ

Petition No.9902/2018 (Smt. Narayani Devi V/s State of

Rajasthan & Ors.), decided on 02.03.2020.

[2024:RJ-JD:43041] (2 of 2) [CW-16635/2021]

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 Smt. Narayani Devi (supra).

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

if any, stand disposed of accordingly.

(VINIT KUMAR MATHUR),J 366-/Arun P/-

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