Balkrishna Soni vs State Of Rajasthan (2024:Rj-Jd:43198)
2024 Latest Caselaw 9290 Raj

Citation : 2024 Latest Caselaw 9290 Raj
Judgement Date : 22 October, 2024

Rajasthan High Court - Jodhpur

Balkrishna Soni vs State Of Rajasthan (2024:Rj-Jd:43198) on 22 October, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:43198]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 16933/2024

Balkrishna Soni S/o Madhav Lal Soni, Aged About 47 Years, R/o
Nawal Shyam Ki Haveli, District Dungarpur, Rajasthan.
                                                                         ----Petitioner
                                         Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Rural Development And Panchayati Raj Department,
         Government Of Rajasthan, Secretariat, Jaipur (Raj.).
2.       Chief Executive Officer, Zila Parishad Dungarpur, District
         Dungarpur, Rajasthan.
                                                                      ----Respondents


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



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

22/10/2024

1. Learned counsel for the petitioner submits that the

controversy involved in the present case is squarely covered by

judgment rendered by a Co-ordinate Bench of this Court in S.B.

Civil Writ Petition No.16749/2019:"Praveen Kumar vs.

State of Rajasthan & Anr." decided on 04.02.2021.

2. Learned counsel for the respondents is not in a position to

refute the submissions made by counsel for the petitioner.

3. In view of the submissions made above, the present writ

petition is allowed terms of the judgment rendered by the Co-

ordinate Bench of this Court in the case of Praveen Kumar