Jagdish Chandra Suthar vs The State Of Rajasthan ...
2024 Latest Caselaw 8564 Raj

Rajasthan High Court - Jodhpur

Jagdish Chandra Suthar vs The State Of Rajasthan ... on 26 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:40212]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 7938/2020

Jagdish Chandra Suthar S/o Ganesh Lal Suthar, Aged About 46
Years, R/o Suthar Wada, Sakriya, V/p- Sakriya, Tehsil- Garhi,
District- Banswara (Raj.).
                                                                         ----Petitioner
                                       Versus
1.       The    State      Of     Rajasthan,         Through        The     Secretary,
         Panchayati       Raj      Department,            Govt.     Of     Rajasthan,
         Banswara (Raj.).
2.       The Chief Executive Officer, Zila Parishad, Banswara,
         Rajasthan.
3.       The Additional Chief Executive Officer, Zila Parishad,
         Banswara, Rajasthan.
4.       The District Collector, Banswara, Rajasthan.
5.       The    Block      Development            Officer,      Panchayat      Samiti,
         Arthuna, District - Banswara.
6.       The Additional Block Development Officer, Panchayat
         Samiti, Arthuna, District - Banswara.
7.       The Panchayat Extension Officer (Peo), Zila Parishad,
         Banswara.
                                                                    ----Respondents
                                 Connected With
                 S.B. Civil Writ Petition No. 6772/2020
Jagdish Chandra Suthar S/o Ganesh Lal Suthar, Aged About 46
Years, R/o Suthar Wada, Sakriya, V/p- Sakriya, Tehsil- Garhi,
District- Banswara (Raj.).
                                                                         ----Petitioner
                                       Versus
1.       The    State      Of     Rajasthan,         Through        The     Secretary,
         Panchayati       Raj      Department,            Govt.     Of     Rajasthan,
         Banswara (Raj.).
2.       The Chief Executive Officer, Zila Parishad, Banswara,
         Rajasthan.
3.       The District Collector, Banswara, Rajasthan.
4.       The    Block      Development            Officer,      Panchayat      Samiti,
         Arthuna, District- Banswara.

                        (Downloaded on 26/09/2024 at 09:11:49 PM)
                                    [2024:RJ-JD:40212]                   (2 of 2)                        [CW-7938/2020]


                                   5.       The Additional Block Development Officer, Panchayat
                                            Samiti, Arthuna, District - Banswara.
                                   6.       The Panchayat Prasar Adhikari, Zila Parishad, Banswara.
                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. Pawan Singh Rathore
                                   For Respondent(s)         :     Ms. Neelam Sharma, AGC



                                            HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

26/09/2024

Arguing counsel states that the present petitions can be

disposed of in terms of order and judgment rendered in the case

of Har Govind Vs. State of Rajasthan & Ors. in S.B.Civil Writ

Petition No.13949/2015 being squarely covered matter.

Accordingly, the writ petitions are disposed of in same terms

as per order passed in Har Govind Singh Vs. State of

Rajasthan & Ors., ibid.

(VINIT KUMAR MATHUR),J 266-SanjayS/-

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