Ram Lal Gurjar vs Union Of India (2024:Rj-Jd:40516)
2024 Latest Caselaw 8637 Raj

Rajasthan High Court - Jodhpur

Ram Lal Gurjar vs Union Of India (2024:Rj-Jd:40516) on 27 September, 2024

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2024:RJ-JD:40516]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                       AT JODHPUR


                S.B. Civil Writ Petition No. 14420/2024

Ram Lal Gurjar S/o Shri Nathu Lal Gurjar, Aged About 30 Years,
Resident Of 259, Bala Ka Khera, Amdala, Amalda Co, District
Bhilwara, Rajasthan (Presently Working As Block Coordinator
Under Swachh Bharat Mission (Grameen), At Zila Parishad
Bhilwara)
                                                                         ----Petitioner
                                       Versus
1.       Union Of India, Through The Secretary, Ministry Of Rural
         Development, New Delhi.
2.       Joint Secretary, Department Of Drinking Water And
         Sanitation, Ministry Of Jal Shakti, Government Of India,
         Lodhi Road, New Delhi.
3.       Director, Central Rural Sanitation Programme, Ministry Of
         Rural Development, Department Of Drinking Water And
         Sanitation, Government Of India, 12Th Floor, Paryavaran
         Bhawan, Cgo Complex, Lodi Road, New Delhi.
4.       State Of Rajasthan, Through Its Principal Secretary, Rural
         Development             And       Panchayati           Raj      Department,
         Government Of Rajasthan, Jaipur, Rajasthan.
5.       The     Principal       Secretary,        Department           Of    Finance,
         Government Of Rajasthan, Jaipur, Rajasthan.
6.       The Director, Clean Indian Mission (Rural) (Swachh Bharat
         Mission),      Rural      Development             And      Panchayati     Raj
         Department,          Government              Of      Rajasthan,        Jaipur,
         Rajasthan.
7.       The District Collector, Bhilwara, Rajasthan.
8.       The    Chief    Executive         Oficer,     Zila     Parishad     Bhilwara,
         Rajasthan.
                                                                      ----Respondents


For Petitioner(s)            :     Mr. Venkat Poonia.
For Respondent(s)            :     Mr. Manish Patel, AAG assisted by
                                   Mr. Kuldeep Singh Solanki.




                        (Downloaded on 30/09/2024 at 09:09:21 PM)
                                    [2024:RJ-JD:40516]                       (2 of 2)                           [CW-14420/2024]


                                             HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

27/09/2024

The counsel for the parties are in agreement the

controversy involved in the present case is squarely covered by a

judgment of even date passed by this court in S.B.Civil Writ

Petition No.14415/2024 (Abdul Jabbar Pathan V/s Union of

India & Ors.).

Accordingly, the present writ petition is allowed in terms of

the judgment of even dated passed in the case of Abdul Jabbar

Pathan (supra).

(VINIT KUMAR MATHUR),J 515-Anil Singh/-

Powered by TCPDF (www.tcpdf.org)