Nayana Pahad vs The State Of Rajasthan ...
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Rajasthan High Court - Jodhpur

Nayana Pahad vs The State Of Rajasthan ... on 8 January, 2025

[2025:RJ-JD:1289]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 8490/2020

Mahesh Kumar Yadav S/o Shri Gulabji Yadav, Aged About 41
Years, R/o Mukam Post Vasi, Tehsil And District Dungarpur
(Raj.).
                                                                         ----Petitioner
                                       Versus
1.        State Of Rajasthan, Through The Secretary, Department
          Of Rural Development And Panchayat Raj, Secretariat,
          Rajasthan, Jaipur.
2.        The District Project Coordinator (Mgnrega), Cum District
          Collector, Dungarpur, District Dungarpur.
3.        The Chief Executive Officer Cum Additional District Project
          Coordinator, (Egs), Zila Parishad Dungarpur.
4.        The   Vikash      Adhikari,       Panchayat          Samiti,     Dungarpur,
          District Dungarpur.
                                                                    ----Respondents
                                 Connected With
                    S.B. Civil Writ Petition No. 8217/2020
Nayana Pahad W/o Shri Narendra Pahad, Aged About 47 Years,
R/o Mukam Veerpur, Post Biladi, Tehsil And District Dungarpur
(Raj.).
                                                                         ----Petitioner
                                       Versus
1.        The   State      Of     Rajasthan,         Through        The     Secretary,
          Department Of Rural Development And Panchayati Raj,
          Secretariat, Rajasthan, Jaipur.
2.        The District Project Coordinator (Mgnrega) Cum District
          Collector, Dungarpur, District Dungarpur.
3.        The Chief Executive Officer Cum Additional District Project
          Coordinator (Egs), Zila Parishad Dungarpur.
4.        The Vikas Adhikari, Panchayat Samiti Dungarpur, District
          Dungarpur.
                                                                    ----Respondents




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                                    [2025:RJ-JD:1289]                      (2 of 2)                     [CW-8490/2020]



                                   For Petitioner(s)           :     Mr. Vikram Singh Bhawla on behalf of
                                                                     Mr. Jitender Singh Bhaleria.
                                   For Respondent(s)           :     Mr. Kuldeep Vaishnav, Govt. Counsel.



                                                   HON'BLE MR. JUSTICE ARUN MONGA

Order

08/01/2025

1. Both the learned counsels are ad idem that the controversy

raised by the petitioners herein is no more res-integra in view of

the judgment rendered by a co-ordinate Bench of this Court in the

case of Hari Kishan Sharma Vs. State of Rajasthan & Ors. :

S.B. Civil Writ Petition No. 11560/2019, decided on

22.07.2020.

2. In view of the aforesaid consensus, both the writ petitions

are allowed in same terms as judgment ibid.

3. All pending application(s), if any, also stands disposed of.

(ARUN MONGA),J 105-106-Mohan/-

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