Rajendra Prasad Mathur vs State Of Rajasthan (2024:Rj-Jd:40475)
2024 Latest Caselaw 8619 Raj

Rajasthan High Court - Jodhpur

Rajendra Prasad Mathur vs State Of Rajasthan (2024:Rj-Jd:40475) on 27 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:40475]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 17284/2022

Rajendra Prasad Mathur S/o Late Shri Bansi Lal Mathur, Aged
About 73 Years, R/o 11/762, Chopasani Housing Board, Ward
No. 21, Jodhpur South, Jodhpur.
                                                                     ----Petitioner
                                     Versus
1.        State Of Rajasthan, Through The Principal Secretary,
          Department Of Finance, State Secretariat, Jaipur.
2.        The Secretary, Ministry Of Transport And Road Safety,
          Government Of Rajasthan, Secretariat, Jaipur.
3.        Director, Pension And Pensioners Welfare Department Of
          Rajasthan, Jaipur.
4.        District Treasury Officer (Rural), Treasury Department,
          Jodhpur.
5.        Regional    Transport         Officer,       Treasury      Department,
          Government Of Rajasthan, Jodhpur.
6.        District   Transport         Officer,       Treasury       Department,
          Government Of Rajasthan, Jodhpur.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Udit Mathur.
For Respondent(s)          :     Mr. Devendra Prajapat, AGC for
                                 Mr. Mahaveer Vishnoi, AAG



          HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

27/09/2024

1. Heard learned counsel for the parties.

2. Learned counsel for the parties are in agreement that the

controversy involved in the present writ petition is squarely

covered by a judgment dated 21.01.2022 rendered by a

Coordinate Bench of this Court in S.B. Civil Writ Petition

[2024:RJ-JD:40475] (2 of 2) [CW-17284/2022]

No.7469/2016 (Rama Prasad Sharma Vs. State of

Rajasthan & Ors.).

2. In view of the submissions made before this Court, the

present writ petition is disposed of in terms of the judgment

rendered by this Court in the case of Rama Prasad Sharma

(supra).

(VINIT KUMAR MATHUR),J 250-Shahenshah/-

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