Vinod Kumar vs The State Of Rajasthan ...
2024 Latest Caselaw 9435 Raj

Rajasthan High Court - Jodhpur

Vinod Kumar vs The State Of Rajasthan ... on 23 October, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:43457]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 17598/2024

Vinod Kumar S/o Shri Ramesh Chandra, Aged About 64 Years,
R/o Village-Post Naurangdesar Tehsil And District Hanumangarh
(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   Hanumangarh             Central      Co-Operative         Bank       Ltd.,
          Through Its Managing Director, Head Office Hanumangarh
          Junction (Raj.).
                                                                      ----Respondents


For Petitioner(s)              :    Dr. Ashok Kumar Choudhary.
For Respondent(s)              :    Mr. Nathu Singh Rathore, AAG with
                                    Mr. Ravindra Choudhary &
                                    Ms. Khushi Sharma
                                    Mr. Surendra Singh Choudhary.



          HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

23/10/2024

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 cases are squarely covered by the judgment of

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

[2024:RJ-JD:43457] (2 of 2) [CW-17598/2024]

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 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 83-SunilS/-

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