Govind Ram Chavariya vs State Of Rajasthan (2024:Rj-Jd:39565)
2024 Latest Caselaw 8398 Raj

Rajasthan High Court - Jodhpur

Govind Ram Chavariya vs State Of Rajasthan (2024:Rj-Jd:39565) on 23 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2024:RJ-JD:39565]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                      S.B. Civil Writ Petition No. 1548/2019

                                   Govind Ram Chavariya S/o Shri Radheshyam Chavariya, Aged
                                   About 24 Years, B/c Mehtar, Harijan Basti, Ward No. 30,
                                   Ratangarh, District Churu.
                                                                                                             ----Petitioner
                                                                         Versus
                                   1.       State Of Rajasthan, Through The Secretary, Local Self
                                            Department,         Government          Of     Rajasthan,         Secretariat,
                                            Jaipur.
                                   2.       The     Director,       Directorate,         Local        Self   Department,
                                            Rajasthan, Jaipur.
                                   3.       Municipal Board, Ratangarh, District Churu, Through Its
                                            Executive Officer.
                                                                                                        ----Respondents


                                   For Petitioner(s)            :     Mr. Narpat Singh Rajpurohit
                                   For Respondent(s)            :     Mrs. Jaya Dadhich


                                            HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

23/09/2024

Learned counsel for the parties are in agreement that the

controversy involved in the present writ petition is squarely

covered by a judgment rendered by this Court in Satish Kumar

vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition

No.626/2014), decided on 26.09.2014.

In view of the statement made before this Court, the present

writ petition is also allowed in terms of the order passed by this

Court in Satish Kumar's case (supra).

(VINIT KUMAR MATHUR),J 261-SanjayS/-

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