Mukesh Kumar Singada Ors vs State Panchayati Raj Dep Ors ...
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Rajasthan High Court

Mukesh Kumar Singada Ors vs State Panchayati Raj Dep Ors ... on 25 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:40817]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 18124/2012

1.       Mukesh Kumar Singada S/o Shri Vesta Singada, aged 32
         years, R/o Village Khajura Post Unkla Tehsil Kushalgarh,
         District Banswara.
2.       Johan Singh Devda S/o Hav Singh Devda, aged 32 years,
         R/o    Village    Kajalpada,       Post     Mundri       Tesriyada,    Post
         Sendola, Tehsil Kushalgarh, District Banswara.
3.       Deeraj Damor S/o Goma Damor, aged about 23 years,
         R/o     Village    Bagayacha,            Post      Badaliwada,        Tehsil
         Kushalgarh, District Banswara.
4.       Dineshmaida S/o Shyamji Maida, R/o Village Nagda
         Chhoti, Post Kushalapada, Tehsil Kushalgarh, District
         Banswara.
5.       Rakesh Vadkhiya S/o Amer Singh, aged 27 years, R/o
         Vilalge     Mohkampura,            Tehsil        Kushalgarh,        District
         Banswara.
6.       Dinesh Chandra Katara S/o Vijay Singh Katara, aged 28
         years, R/o Village Dungalapani, Post Lohariya-Bada, Tehsil
         Kushalgarh, District Banswara
                                                                    ----Petitioners
                                     Versus
1.       The State Of Rajasthan Through Principal Secretary,
         Department Of Rural Development And Panchayat Raj,
         Government of Rajasthan, Secretariat, Jaipur
2.       Secretary-Cum-Commissioner,                  Department        Of     Rural
         Development        And      Panchayat           Raj,     Government      Of
         Rajasthan, Secretariat, Jaipur
3.       The Additional Examination Controller And Chief Executive
         Officer, Zila Parishad, Pratapgarh
4.       The Additional Examination Controller And Chief Executive
         Officer, Zila Parishad Udaipur
                                                                  ----Respondents

For Petitioner(s) : Mr. Tarun Choudhary For Respondent(s) : Mr. Kapil Prakash Mathur, AAG with Mr. Prateek Saxena

[2024:RJ-JP:40817] (2 of 2) [CW-18124/2012]

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

25/09/2024

Learned counsel for the petitioners submits that this civil writ

petition is rendered infructuous.

The civil writ petition is dismissed accordingly. Pending

application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/250

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