Mohammed Waseem vs State Of Rajasthan (2024:Rj-Jd:38876)
2024 Latest Caselaw 8220 Raj

Rajasthan High Court - Jodhpur

Mohammed Waseem vs State Of Rajasthan (2024:Rj-Jd:38876) on 19 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:38876]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 10588/2023

Mohammed Waseem S/o Shri Mohammad Iliyas, Aged About 32
Years, R/o Lakhara Bazar, Gido Ki Gali, Upper Line, Jodhpur,
District Jodhpur.
                                                                        ----Petitioner
                                      Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Department Of Rural Development And Panchayati Raj
         (Panchayati     Raj),      Government           Of        Rajasthan,   Jaipur,
         Rajasthan
2.       Additional     Commissioner,             Rural       Development         And
         Panchayati Raj Department, Government Of Rajasthan,
         Jaipur.
3.       Chief Executive Officer, Zila Parishad Dholpur, Rajasthan.
4.       Development Officer, Panchayat Samiti Rajakhera, District
         Dholpur, Rajasthan.
                                                                     ----Respondents


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



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

19/09/2024

1. Heard learned counsel for the parties.

2. 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 S.B.

Civil Writ Petition No.3906/2023 (Pooja Jain Vs. State of

Rajasthan & Ors.) decided on 23.02.2024.

[2024:RJ-JD:38876] (2 of 2) [CW-10588/2023]

3. In view of the submission made before this Court, the

present writ petition is also allowed in terms of the judgment

rendered by the co-ordinate Bench of this Court in Pooja Jain

(supra).

(VINIT KUMAR MATHUR),J 162-arunp/-

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