Kishna Ram vs The State Of Rajasthan ...
2024 Latest Caselaw 7653 Raj

Rajasthan High Court - Jodhpur

Kishna Ram vs The State Of Rajasthan ... on 3 September, 2024

Author: Farjand Ali

Bench: Farjand Ali

[2024:RJ-JD:36459]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 13228/2024

Kishna Ram S/o Tara Ram Meghwal, Aged About 46 Years,
Resident Of Pananiyo Ki Dhani, Mate Ka Tala, Tehsil Chauhtan,
District Barmer.
                                                                     ----Petitioner
                                      Versus
1.       The State Of Rajasthan, Through Secretary, Department
         Of Social Justice And Empowerment, Government Of
         Rajasthan, Jaipur.
2.       The    Director,       Department         Of     Social    Justice   And
         Empowerment, Government Of Rajasthan, Jaipur.
3.       The Deputy Director, Social Justice And Empowerment
         Department, Jaipur (Rural).
4.       Assistant   Director,        Social   Justice      And    Empowerment
         Department, Barmer.
                                                                  ----Respondents


For Petitioner(s)           :    Mr. Sushil Solanki
For Respondent(s)           :    --



                HON'BLE MR. JUSTICE FARJAND ALI

Order

03/09/2024

1. Learned counsel for the petitioner submits that the controversy

raised in the instant writ petition stands resolved in view of the

adjudication made by a Coordinate Bench of this Court at Jaipur

Bench in the case of Smt. Saroj Devi vs. State of Rajasthan &

Ors. : SBCWP No.10424/2009 on 09.05.2014.

2. Accordingly, this writ petition is also disposed of in the light

of the decision rendered vide order dated 09.05.2014 passed in

[2024:RJ-JD:36459] (2 of 2) [CW-13228/2024]

Smt. Saroj Devi's case (supra) on the same terms. All pending

applications also stand disposed of.

3. The authorities would be at liberty to verify the facts and if

his case falls within the four corners of the judgment passed in the

case of Smt. Saroj Devi vs. State of Rajasthan & Ors. :

SBCWP No.10424/2009 vide order dated 09.05.2014 only in

that event the benefit shall be granted.

(FARJAND ALI),J 18-Samvedana/-

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