Hari Ram vs State And Ors. (2024:Rj-Jd:38072)
2024 Latest Caselaw 8044 Raj

Rajasthan High Court - Jodhpur

Hari Ram vs State And Ors. (2024:Rj-Jd:38072) on 12 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2024:RJ-JD:38072]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                      S.B. Civil Writ Petition No. 5301/2012

                                   Hari Ram S/o Chokha Ram, aged about 43 years, By caste Jat,
                                   resident of Gram Kahira Post Chittana , Tehsil Nokha District
                                   Bikaner.
                                                                                                        ----Petitioner
                                                                         Versus
                                   1.     The State of Rajasthan through the Secretary, Rural
                                   Development & Panchayati Raj Department, Jaipur (Raj.).
                                   2. Additional Chief Secretary, Rural Development & Panchayati
                                   Raj Department, Jaipur (Raj.).
                                   3. District Collector & Programme Coordinator, National Rural
                                   Employment Guarantee Scheme, Bikaner (Raj.).
                                   4.    Additional     District    Programme            Coordinator     cum    Chief
                                   Executive Officer, Zila Parishad (rural Development), Bikaner
                                   (Raj.).
                                                                                                      ----Respondent


                                   For Petitioner(s)           :     Mr. Pawan Singh.
                                   For Respondent(s)           :     Mr. Manish Patel, AAG



                                             HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

12/09/2024 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 coordinate bench of this court in S.B.Civil Writ Petition No.5303/2012 (Sohan Lal V/s State of Rajasthan & Ors.) decided on 29.08.2023.

In view of the submission made before this court, the present petition is also allowed in terms of the order passed in the case of Sohan Lal (supra).

(VINIT KUMAR MATHUR),J 532-AnilSingh/-

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