Shankar Lal Verma vs The State Of Rajasthan ...
2025 Latest Caselaw 4615 Raj

Rajasthan High Court - Jodhpur

Shankar Lal Verma vs The State Of Rajasthan ... on 15 January, 2025

[2025:RJ-JD:2611]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 921/2025

Gopi Chand S/o Shri Budhi Ram, Aged About 59 Years, R/o Ward
No. 9, Mehtab Colony, Gharsana, District Sri Ganganagar (Raj.).
                                                                       ----Petitioner
                                       Versus
1.       The State Of Rajasthan, Through Secretary, Department
         Of Rural Development And Panchayati Raj, Secretariat,
         Rajasthan, Jaipur.
2.       The Additional Commissioner Cum Joint Secretary-I,
         Department Of Rural Development And Panchayati Raj,
         Secretariat, Rajasthan, Jaipur.
3.       The Chief Executive Officer, Zila Parishad Sri Ganganagar.
4.       The Vikas Adhikari, Panchayat Samiti, Gharsana, District
         Sri Ganganagar.
                                                                    ----Respondents
                                connected with
                    S.B. Civil Writ Petition No. 926/2025
 Shankar Lal Verma S/o Shri Brij Lal, Aged About 52 Years, R/o
 2 Ml, Sri Ganganagar (Raj.).
                                                                       ----Petitioner
                                       Versus
 1.       The State Of Rajasthan, Through Secretary, Department
          Of Rural Development And Panchayati Raj, Secretariat,
          Rajasthan, Jaipur.
 2.       The Additional Commissioner Cum Joint Secretary-I,
          Department Of Rural Development And Panchayati Raj,
          Secretariat, Rajasthan, Jaipur.
 3.       The Chief Executive                  Officer,      Zila     Parishad   Sri
          Ganganagar.
 4.       The Vikas Adhikari, Panchayat Samiti, Sri Ganganagar,
          District Sri Ganganagar.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Jitender Singh Bhaleria.
For Respondent(s)            :     Mr. K.S. Solanki for
                                   Mr. I.R. Choudhary, AAG


               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

15/01/2025

1. In view of the detailed order passed in S.B. Civil Writ

Petition No. 790/2025 : Udai Bhan Vs. State of Rajasthan &

[2025:RJ-JD:2611] (2 of 2) [CW-921/2025]

Ors., decided on 14.01.2025, the instant writ petitions are also

disposed of in same terms as the judgment ibid.

2. For detailed reasons, read judgment rendered therein.

3. Pending application(s), if any, shall also stand disposed of.

(ARUN MONGA),J 163 & 164-DhananjayS/Rmathur/-

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