Arjun Singh vs State Of Rajasthan (2024:Rj-Jd:40165)
2024 Latest Caselaw 8576 Raj

Rajasthan High Court - Jodhpur

Arjun Singh vs State Of Rajasthan (2024:Rj-Jd:40165) on 26 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:40165]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 3763/2019

Arjun Singh S/o Shri Keshra Ram, Aged About 66 Years, R/o
Village Post Ladriya, Tehsil And District Churu (Raj.).
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through Secretary Co- Operative
         Department, Government Of Rajasthan. Jaipur.
2.       The Co- Operative Department, Through Its Registrar,
         Nehru Shakar Bhawan, Jaipur.
3.       The Churu Central Co- Operative Bank Limited, Through
         Its Managing Director, Churu (Raj.).
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Ashok Kumar Choudhary
For Respondent(s)         :     Mr. Nathu Singh Rathre, AAG



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

26/09/2024

1. Learned counsel or the petitioner submits that the

controversy involved in the present case is squarely covered by a

judgment rendered by this Court in batch of writ petitions led by

S.B. Civil Writ Petition No.7088/2016, Tarun Sharma vs.

State of Rajasthan & Ors, decided on 30.08.2024.

2. At the outset, learned counsel for the respondents submits

that the present cases are squarely covered by the judgment of

this Court delivered on 14/09/2018 in a batch of writ petitions led

by D.B. Civil Writ Petition No. 5016/2016 (Daluram Kumawat vs.

State of Rajasthan & Ors.). However, learned counsel submits that

the validity of this judgment dated 14/09/2018 is assailed before

[2024:RJ-JD:40165] (2 of 2) [CW-3763/2019]

the Hon'ble Supreme Court wherein the Hon'ble Supreme Court

has stayed the operation of the judgment vide its order dated

14/03/2019. He further submits that in any case, the case of the

petitioner will be covered by the decision of the Hon'ble Supreme

Court in Petition for Special Leave to Appeal (Civil) No. 7484/2019

and other connected matters.

3. In the circumstances, the writ petition is disposed of with the

observation that the relief prayed for in this writ petition shall be

extended to the petitioner in the light of the judgment passed by

the Hon'ble Supreme Court in the aforesaid pending SLPs and

connected matters.

4. Needless to observe that the consideration of entitlement of

the petitioner other than the pronouncements made by Hon'ble

Supreme Court will depend upon the entitlement as per the Rules

and the judgment rendered in S.B. Civil Writ Petition

No.3497/1999 "Rajasthan Sahakari Karamchari Sangh, Jaipur &

Ors. Vs. The Government, Co-operative Department & Ors." dated

09.10.2018.

(VINIT KUMAR MATHUR),J 241-SanjayS/-

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