Aaditya Kumar Meena vs State Of Rajasthan
2025 Latest Caselaw 6914 Raj

Rajasthan High Court - Jodhpur

Aaditya Kumar Meena vs State Of Rajasthan on 10 February, 2025

                                   [2025:RJ-JD:8009]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                                 JODHPUR
                                                  S.B. Civil Writ Petition No. 3525/2025
                                   Sharwan Ram S/o Ramchandra, Aged About 43 Years, R/o
                                   Village Jaroda Gujran, Merta City, 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, Nawa, Dist
                                           Nagaur Now Didwana Kuchaman.
                                                                                       ----Respondents
                                                              Connected with
                                          Writ Petition Nos.3532/2025, 3537/2025, 3584/2025


                                   For Petitioner(s)         :     Mr. Sitaram Beniwal
                                                                   Mr. Inderjeet Yadav
                                                                   Mr. TS Rathore
                                                                   Mr. PS Rathore
                                   For Respondent(s)         :     Mr. IR Choudhary-AAG


                                            HON'BLE MR. JUSTICE ARUN MONGA

Order 10/02/2025

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 9-13-15-22-Love/-

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