Manoj Kumar vs The State Of Rajasthan
2025 Latest Caselaw 6741 Raj

Rajasthan High Court - Jodhpur

Manoj Kumar vs The State Of Rajasthan on 7 February, 2025

                                   [2025:RJ-JD:7804]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                               JODHPUR
                                                S.B. Civil Writ Petition No. 3453/2025

                                   Prema Ram S/o Jetha Ram, Aged About 44 Years, R/o Village
                                   Jato Ka Baas Ward No. 6, Banthadi Nagaur, Rajasthan.
                                                                                          ----Petitioner
                                                                 Versus
                                   1.     The State Of Rajasthan, Through The Secretary,
                                          Department Of Rural Development And Panchayati Raj,
                                          Government       Of    Rajasthan,      Secretariat,     Jaipur
                                          (Rajasthan).
                                   2.     The Additional Commissioner And Joint Government
                                          Secretary, Department Of Rural Development And
                                          Panchayati Raj, Government Of Rajasthan.
                                   3.     The Chief Executive Officer, Zila Parishad, Nagaur.
                                   4.     The Development Officer, Panchayat Samiti, Ladnun.
                                                                                      ----Respondents
                                                            Connected with
                                               Writ Petition Nos.3969/2025, 1981/2025


                                   For Petitioner(s)         :     Mr. Ramniwas Choudhary
                                                                   Mr. Manish Patel
                                                                   Mr. DS Udawat
                                   For Respondent(s)         :     Mr. IR Choudhary-AAG



                                                   HON'BLE MR. JUSTICE ARUN MONGA

Order

07/02/2025

1. Matters 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 aforesaid bunch of petitions 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 34-191-195-Love/-

Powered by TCPDF (www.tcpdf.org)