Ganpat Singh vs State Of Rajasthan (2024:Rj-Jd:40471)
2024 Latest Caselaw 8621 Raj

Rajasthan High Court - Jodhpur

Ganpat Singh vs State Of Rajasthan (2024:Rj-Jd:40471) on 27 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2024:RJ-JD:40471]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Civil Writ Petition No. 16751/2022

                                   Ganpat Singh S/o Hameer Singh, Aged About 37 Years, R/o
                                   Village and Post Ajari, Tehsil Pindwara, District Sirohi (Raj.).
                                                                                                       ----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 Jaisalmer, Rajasthan.
                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. Pawan Singh Rathore.
                                   For Respondent(s)         :     Mr. Manish Patel, AAG.



                                            HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

27/09/2024

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

controversy involved in the present case is squarely covered by a

judgment dated 19.12.2022 rendered by a Coordinate Bench of

this Court in S.B. Civil Writ Petition No.17117/2022 (Neetu

Singh Vs. State of Rajasthan & Ors.).

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

present writ petition is allowed in terms of the judgment rendered

by the Coordinate Bench of this Court in the case of Neetu Singh

(supra).

(VINIT KUMAR MATHUR),J 427-Shahenshah/-

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