Babita Kumari vs State Of Rajasthan (2025:Rj-Jd:7492)
2025 Latest Caselaw 6703 Raj

Rajasthan High Court - Jodhpur

Babita Kumari vs State Of Rajasthan (2025:Rj-Jd:7492) on 6 February, 2025

                                   [2025:RJ-JD:8101]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                                          S.B. Civil Writ Petition No. 3244/2025

                                   Ravindra Gatiyala S/o Shri Dana Ram Gatiyala, Aged About 28
                                   Years, R/o Gatiyalo Ka Bas, Samdolao Khurd, Tehsil Riya Badi,
                                   Dist. Nagaur (Raj.).
                                                                                                             ----Petitioner
                                                                             Versus
                                   1.        The State Of Rajasthan, Through The Secretary,
                                             Department Of Agriculture, Pant Krishi Bhawan,
                                             Government Of Rajasthan, Jaipur (Raj.).
                                   2.        The   Commissioner,    Agriculture     Commissionerate,
                                             Government Of Rajasthan, Jaipur (Raj.).
                                   3.        The Joint Director, Agriculture (Administrative), Jaipur
                                             (Raj.).
                                   4.        The Assistant Director, Agriculture (Extension), Merta
                                             City, Dist. Nagaur (Raj.).
                                                                                                          ----Respondents
                                                                     Connected with
                                                          S.B. Civil Writ Petition No.3314/2025


                                   For Petitioner(s)               :     Mr. OP Sangwa.
                                   For Respondent(s)               :     Mr. Pawan Bharti for Mr. IR
                                                                         Choudhary, AAG.



                                                    HON'BLE MR. JUSTICE ARUN MONGA

Order(Oral)

06/02/2025

1. Matters being similar as was in S.B. Civil Writ Petition

No.3804/2024 (Rajesh Sharma Vs. State of Rajasthan & Ors.), the

present petitions are also dismissed as per Appendix 'B' of

judgment, ibid. The reasons for dismissal stated in the aforesaid

judgment shall be treated as part and parcel of this order.

2. All pending applications are disposed of accordingly.

(ARUN MONGA),J 9 & 29-/Jitender//-

Powered by TCPDF (www.tcpdf.org)