Jagdish Chandra Suthar vs The State Of Rajasthan ...
2024 Latest Caselaw 9282 Raj

Rajasthan High Court - Jodhpur

Jagdish Chandra Suthar vs The State Of Rajasthan ... on 22 October, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:43200]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 16728/2024

Jagdish Chandra Suthar S/o Shri Jassu Ram Suthar, Aged About
65 Years, R/o Village - Post Sidriyas Tehsil And District Bhilwada
(Raj.).
                                                                         ----Petitioner
                                        Versus
1.        The State Of Rajasthan, Through Secretary, Co-Operative
          Department, Government Of Rajasthan, Jaipur.
2.        The Co-Operative Department, Through Its Registrar,
          Nehru Shakar Bhawan, Jaipur.
3.        The Central Cooperative Bank Ltd., Bhilwada Through Its
          Managing Director, Bhilwada (Raj.).
                                                                      ----Respondents


For Petitioner(s)              :    Mr. Ashok Kumar Choudhary
For Respondent(s)              :    Mr. P.S. Rathore



          HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

22/10/2024

1. Learned counsel or the petitioner submits that the

controversy involved in the present case is squarely covered by a

judgment rendered by this Court in batch of writ petitions led by

S.B. Civil Writ Petition No.7088/2016, Tarun Sharma vs.

State of Rajasthan & Ors, decided on 30.08.2024.

2. At the outset, learned counsel for the respondents submits

that the present case is squarely covered by the judgment of this

Court delivered on 14/09/2018 in a batch of writ petitions led by

D.B. Civil Writ Petition No. 5016/2016 (Daluram Kumawat

vs. State of Rajasthan & Ors.). However, learned counsel

submits that the validity of this judgment dated 14/09/2018 is

[2024:RJ-JD:43200] (2 of 2) [CW-16728/2024]

assailed before the Hon'ble Supreme Court wherein the Hon'ble

Supreme Court has stayed the operation of the judgment vide its

order dated 14/03/2019. He further submits that in any case, the

case of the petitioner will be covered by the decision of the

Hon'ble Supreme Court in Petition for Special Leave to Appeal

(Civil) No. 7484/2019 and other connected matters.

3. In the circumstances, the writ petition is disposed of with the

observation that the relief prayed for in this writ petition shall be

extended to the petitioner in the light of the judgment passed by

the Hon'ble Supreme Court in the aforesaid pending SLPs and

connected matters.

4. Needless to observe that the consideration of entitlement of

the petitioner other than the pronouncements made by Hon'ble

Supreme Court will depend upon the entitlement as per the Rules

and the judgment rendered in S.B. Civil Writ Petition

No.3497/1999 "Rajasthan Sahakari Karamchari Sangh,

Jaipur & Ors. Vs. The Government, Co-operative

Department & Ors." dated 09.10.2018.

(VINIT KUMAR MATHUR),J 38-/Arun P/-

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