Shish Ram Prajapat vs The State Of Rajasthan ...
2024 Latest Caselaw 9209 Raj

Rajasthan High Court - Jodhpur

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

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:43042]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Civil Writ Petition No. 992/2022

Shish Ram Prajapat S/o Shri Parmeshwar Lal, Aged About 61
Years, By Caste Prajapat, R/o Near Gogaji Mandir, Behind B.c.i.
School, Ward No. 6, Rajgarh, Churu, Rajasthan.
                                                                        ----Petitioner
                                        Versus
1.       The State Of Rajasthan, Through Secretary, Public Health
         And Engineering Department, Government Of Rajasthan,
         Jaipur.
2.       The    Chief       Engineer         (Admn.),         Public    Health    And
         Engineering        Department,           Government           Of   Rajasthan,
         Jaipur.
3.       The       Superintending           Engineer,         Public    Health    And
         Engineering Department, Circle Churu (Rajasthan).
4.       The Assistant Engineer, Public Health And Engineering
         Department, City Sub Division Rajgarh, Dist. Churu
         (Rajasthan).
                                                                     ----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.18414/2018 (Mahesh Kumar Nai V/s State of

Rajasthan & Ors.), decided on 16.10.2019.

[2024:RJ-JD:43042] (2 of 2) [CW-992/2022]

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

present writ petition is also allowed in terms of judgment rendered

in the case of Mahesh Kumar Nai(supra).

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

if any, stand disposed of accordingly.

(VINIT KUMAR MATHUR),J 367-/Arun P/-

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