Tej Ram Meena vs State Of Rajasthan (2024:Rj-Jd:37828)
2024 Latest Caselaw 7966 Raj

Rajasthan High Court - Jodhpur

Tej Ram Meena vs State Of Rajasthan (2024:Rj-Jd:37828) on 11 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2024:RJ-JD:37828]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Civil Writ Petition No. 13142/2024

                                   Tej Ram Meena S/o Shri Moolya Meena, Aged About 43 Years,
                                   R/o Ward No. 9, Gangapurto, Bhanwar, District Sawai Madhopur,
                                   Rajasthan.
                                                                                                        ----Petitioner
                                                                        Versus
                                   1.       State Of Rajasthan, Through Deputy Commissioner And
                                            Secretary To The Government - II, Rural Development
                                            And Panchayati Raj Department (Panchayati Raj
                                            Department), Government Of Rajasthan, Secretariat,
                                            Jaipur.
                                   2.       Divisional Commissioner, Bharatpur.
                                   3.       Chief Executive Officer, Zila Parishad, Sawai Madhopur.
                                   4.       Development Officer, Panchayat Samiti Bamanswas,
                                            District Sawai Madhopur (Now District Gangapur City).
                                                                                                     ----Respondents


                                   For Petitioner(s)          :     Mr. Kamlesh Kumar
                                   For Respondent(s)          :     Mr. Manish Patel, AAG


                                            HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order 11/09/2024

1. Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

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

bunch of writ petitions led by S.B. Civil Wirt Petition No.

13949/2015 (Har Govind Singh vs. State of Rajasthan &

Ors.) decided on 08.02.2016.

2. In view of the submissions made, the present writ petition is

also allowed in the terms of the order passed by this Court in Har

Govind Singh (Supra).

(VINIT KUMAR MATHUR),J 527-/Arun P/-

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