Ujeer Singh Rathore vs The State Of Rajasthan ...
2025 Latest Caselaw 6690 Raj

Rajasthan High Court - Jodhpur

Ujeer Singh Rathore vs The State Of Rajasthan ... on 6 February, 2025

                                   [2025:RJ-JD:7472]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                       S.B. Civil Writ Petition No. 3311/2025

                                   Ujeer Singh Rathore S/o Laxman Singh Rathore, Aged About 53
                                   Years, Dholiya Jaswant Garh, District Nagaur (Raj.).
                                                                                                               ----Petitioner
                                                                          Versus
                                   1.       The    State      Of     Rajasthan,         Through          The      Secretary,
                                            Department Of Rural Development And Panchayati Raj,
                                            Secretariat, Rajasthan, Jaipur.
                                   2.       The    Additional       Commssioner           Cum          Joint    Secretary-I,
                                            Department Of Rural Development And Panchayati Raj,
                                            Secretariat, Rajasthan, Jaipur.
                                   3.       The Chief Executive Officer, Zila Parishad Nagaur.
                                   4.       The Vikas Adhikari, Panchayat Samiti Ladnoo, District
                                            Deedwana- Kuchaman.
                                                                                                         ----Respondents


                                   For Petitioner(s)            :     Mr. Jayram Saran
                                   For Respondent(s)            :     Mr. IR Choudhary



                                                  HON'BLE MR. JUSTICE ARUN MONGA

Order

06/02/2025

1. Matter being absolutely same on all four squares, as was in

S.B. Civil Writ Petition No.1212/2025 (Ram Chander Vs. State of

Rajasthan), the same is also disposed of in same terms, for

detailed reasons / discussion, see order / judgment dated

23.01.2025 passed therein.

2. All pending applications also stand disposed of.

(ARUN MONGA),J 27-Love/-

Powered by TCPDF (www.tcpdf.org)