Ashok Kumar Jain vs The State Of Rajasthan ...
2025 Latest Caselaw 4706 Raj

Citation : 2025 Latest Caselaw 4706 Raj
Judgement Date : 16 January, 2025

Rajasthan High Court - Jodhpur

Ashok Kumar Jain vs The State Of Rajasthan ... on 16 January, 2025

[2025:RJ-JD:3431]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 10138/2020

Ashok Kumar Jain S/o Shri Chhagan Lal, Aged About 51 Years,
R/o C-84, Azad Nagar, Dungarpur, 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 Oficer Cum Additional District Project
         Coordinator, (Egs), Zila Parishad, Dungarpur.
4.       The Vikas Adhikari, Panchayat Samiti Dungarpur, District
         Dungarpur.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Jitender Singh Bhaleria
For Respondent(s)            :     Mr. Kuldeep Vaishnav



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

16/01/2025

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

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

the judgment rendered by Division Bench of this Court in the case

of Hanuman Swami Vs. State of Rajasthan & Ors. : D.B. Civil

Special Appeal (W) No.1439/2014, decided on 03.11.2016

and the judgment rendered by a co-ordinate Bench in Suresh

Kumar Vs. The State of Rajasthan & Ors. : S.B. Civil Writ

Petition No. 3048/2018).

[2025:RJ-JD:3431] (2 of 2) [CW-10138/2020]

2. In view of the aforesaid consensus, the instant writ petition