Kedar Sharma vs The State Of Rajasthan ...
2025 Latest Caselaw 6840 Raj

Rajasthan High Court - Jodhpur

Kedar Sharma vs The State Of Rajasthan ... on 10 February, 2025

                                   [2025:RJ-JD:8025]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                                       S.B. Civil Writ Petition No. 3581/2025

                                   Kedar Sharma S/o Shri Shyam Sundar Sharma, Aged About 59
                                   Years, Resident Of Meghwalo Ka Vas, Barmer.
                                                                                                              ----Petitioner
                                                                             Versus
                                   1.        The      State      Of     Rajasthan,         Through         The   Secretary,
                                             Department           Of      Women          And       Child     Development,
                                             Government Of Rajasthan, Jaipur.
                                   2.        The Director, Integrated Child Development Services,
                                             Jaipur.
                                   3.        The Additional (Admn.), Integrated Child Development
                                             Services, Jaipur.
                                                                                                           ----Respondents


                                   For Petitioner(s)               :     Mr. Sushil Solanki.
                                   For Respondent(s)               :     Mr. IR Choudhary, AAG assisted by
                                                                         Mr. Pawan Bharti.
                                                                         Mr. Mukesh Dave


                                                      HON'BLE MR. JUSTICE ARUN MONGA

Order 10/02/2025

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

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

present petition is 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 21-/Jitender//-

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