Ramkishan Bishnoi vs The State Of Rajasthan ...
2025 Latest Caselaw 4813 Raj

Rajasthan High Court - Jodhpur

Ramkishan Bishnoi vs The State Of Rajasthan ... on 17 January, 2025

                                   [2025:RJ-JD:3217]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                       S.B. Civil Writ Petition No. 1242/2025

                                   Ramkishan Bishnoi S/o Shri Raghunath Ram, Aged About 40
                                   Years, R/o Village Jogau, District Jalore, Rajasthan.
                                                                                                         ----Petitioner
                                                                          Versus
                                   1.       The    State       Of    Rajasthan,         Through        The   Additional
                                            Commissioner And Joint Secretary - I, Gramin Vikas And
                                            Panchayati Raj Department, Government Of Rajasthan,
                                            Secretariat, Jaipur.
                                   2.       Chief Executive Officer, Zila Parishad, Jalore.
                                   3.       Panchayat Samiti Bagoda, Through Its Development
                                            Officer.
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. Mahendra Vishnoi.
                                   For Respondent(s)            :     Mr. Pawan Bharti for
                                                                      Mr. I.R. Choudhary, AAG



                                                  HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

17/01/2025

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 152-DhananjayS/Rmathur/-

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