Shankar Singh vs State Of Rajasthan
2025 Latest Caselaw 5345 Raj

Rajasthan High Court - Jodhpur

Shankar Singh vs State Of Rajasthan on 24 January, 2025

[2025:RJ-JD:4592]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
                    S.B. Civil Writ Petition No. 1429/2025

Mohd. Rajak Khan S/o Mangu Khan, Aged About 40 Years,
Resident Of Vilage-Foji Colony, Village- Chhapri Khurd, Chhoti
Chhapri, District- Didwana-Kuchaman (Rajasthan), Presently
Working/posted As Junior Assistant At Gram Panchayat- Daudsar,
Panchayat Samiti- Maulasar (Nagaur).
                                                                       ----Petitioner
                                       Versus
1.       The State Of Rajasthan, Through Principal Secretary,
         Department Of Rural Development And Panchayati Raj,
         Government Secretariat, Jaipur.
2.       Additional Commissioner And Joint Secretary (First),
         Department Of Rural Development And Panchayati Raj
         (Panchayati Raj), Government Of Rajasthan, Government
         Secretariat, Jaipur.
3.       The Chief Executive Officer, Zila Parishad, Nagaur.
                                                                    ----Respondents
                                 Connected with
      Civil Writ Petition Nos. 1439/2025, 1448/2025, 1459/2025,
     1500/2025, 1515/2025, 2071/2025, 1519/2025, 1534/2025,
     1539/2025, 1542/2025, 1543/2025, 1545/2025, 1549/2025,
     1551/2025, 1552/2025, 1553/2025, 1574/2025, 1577/2025,
     1578/2025, 1439/2025, 1654/2025, 1660/2025 & 1664/2025


For Petitioner(s)            :     Mr. Rajak Khan, Mr. Manish Patel, Mr.
                                   Sushil Solanki, Mr. Hansraj Nimbar,
                                   Mr. Pawan Singh, Dr. Ashok
                                   Choudhary, Mr. Devendra Sanwalot,
                                   Mr. Kunal Upadhyay, Mr. OP Sangwa.
For Respondent(s)            :     Mr. I.R. Choudhary, AAG
                                   Mr. Pawan Bharti



               HON'BLE MR. JUSTICE ARUN MONGA

Order

24/01/2025

1. Matter being absolutely same on all four squares, as was in

S.B. Civil Writ Petition No.1212/2025, the aforesaid bunch of

[2025:RJ-JD:4592] (2 of 2) [CW-1429/2025]

petitions are also disposed of in same terms, for detailed reasons /

discussion, see order / judgment dated 23.01.2025 passed

therein.

2. Disposed of accordingly.

3. All pending applications also stand disposed of.

(ARUN MONGA),J

13, 20, 26, 29-Jitender/-

Item Nos. 49, 60, 365- DhananjayS/Rmathur/- Item Nos. 63, 70, 74, 76, 77, 79, 83, 84, 85, 86, 101, 104, 105-skm/Mohan/- Item Nos. 120, 125, 128 - AK Chouhan/-

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