Azad Kumar Purohit vs State Of Rajasthan (2024:Rj-Jd:43519)
2024 Latest Caselaw 9436 Raj

Rajasthan High Court - Jodhpur

Azad Kumar Purohit vs State Of Rajasthan (2024:Rj-Jd:43519) on 23 October, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2024:RJ-JD:43519]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                      S.B. Civil Writ Petition No. 17524/2024

                                   Azad Kumar Purohit S/o Shri Shiv Kumar Purohit, Aged About 53
                                   Years, Binnani Chowk, Daga Mohalla Bikaner
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.       State Of Rajasthan, Through The Secretary, Co-Operative
                                            Department, Rajasthan, Jaipur.
                                   2.       The Bikaner Credit Co-Operative Society Limited, Bikaner
                                            Through Chief Executive Officer, Sahkar Bhawan, Jaipur
                                            Road, Bikaner
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. Bheemkant Vyas
                                   For Respondent(s)            :     Mr. Nathu Singh Rathore, AAG
                                                                      assisted by Mr. KDS Charan
                                                                      Mr. Ravindar Choudhary



                                             HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

23/10/2024

Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment of this court rendered in a batch of writ petitions led by

S.B.Civil Writ Petition No.7088/2016 (Tarun Sharma V/s

State of Rajasthan & Anr.) decided on 30.08.2024.

Accordingly, the present writ petition is also disposed of in

terms of judgment dated 30.08.2024 rendered by this court in the

case of Taruna Sharma (supra).

(VINIT KUMAR MATHUR),J 105-AnilSingh/-

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