Dayanand vs State Of Rajasthan
2025 Latest Caselaw 7340 Raj

Rajasthan High Court - Jodhpur

Dayanand vs State Of Rajasthan on 14 February, 2025

                                   [2025:RJ-JD:9076]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                               JODHPUR
                                                S.B. Civil Writ Petition No. 3938/2025

                                   Harish Chandra Baranda S/o Jiwatram, Aged About 37 Years, R/o
                                   332, Umedra Shishod, Tehsil Bicchiwara, District Dungarpur.
                                                                                        ----Petitioner
                                                                 Versus
                                   1.     State Of Rajasthan, Through The Principal Secretary,
                                          Rural Development And Panchayati Raj Department,
                                          Government Of Rajasthan, Jaipur, Rajasthan.
                                   2.     The Chief Executive Officer, Zila Parishad Dungarpur,
                                          Rajasthan.
                                   3.     The Development Officer, Panchayat Samiti Bicchiwara,
                                          District Dungarpur.
                                                                                    ----Respondents
                                                            Connected with
                                                      Writ Petition No.4188/2025


                                   For Petitioner(s)        :     Mr. RK Prajapat
                                                                  Mr. Kunal Upadhyay
                                   For Respondent(s)        :     Mr. Pawan Bharti for
                                                                  Mr. IR Choudhary-AAG



                                                   HON'BLE MR. JUSTICE ARUN MONGA

Order

14/02/2025

1. Matters herein pertaining to the post of Sr. Assistant (UDC),

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 13-47-Love/-

Powered by TCPDF (www.tcpdf.org)