Narendra Kumar Kataria vs The State Of Rajasthan ...
2025 Latest Caselaw 4781 Raj

Rajasthan High Court - Jodhpur

Narendra Kumar Kataria vs The State Of Rajasthan ... on 16 January, 2025

                                   [2025:RJ-JD:3137]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                       S.B. Civil Writ Petition No. 1009/2025

                                   Narendra Kumar Kataria S/o Sh. Kacher Chand Kataria, Aged
                                   About 50 Years, Naanana, Tehsil Raipur, District Beawar (Raj.).
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.       The    State       Of    Rajasthan,         Through        The   Additional
                                            Commissioner Cum Joint Secretary (Admn.), Department
                                            Of Rural Development And Panchayati Raj, Secretariat,
                                            Rajasthan, Jaipur.
                                   2.       The Chief Executive Officer, Zila Parishad Beawar, District
                                            Beawar.
                                   3.       The Chief Executive Officer, Zila Parishad Pali, District Pali.
                                                                                                       ----Respondents


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


                                                  HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

16/01/2025

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

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

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 185-DhananjayS/Rmathur/-

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