Vimla Choudhary vs The State Of Rajasthan
2025 Latest Caselaw 5596 Raj

Rajasthan High Court - Jodhpur

Vimla Choudhary vs The State Of Rajasthan on 28 January, 2025

[2025:RJ-JD:5308]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
                    S.B. Civil Writ Petition No. 1764/2025
Lakshmi D/o Shri Poona Ram, Aged About 42 Years, R/o Village
Sai, Shergarh, Jodhpur, 342022 (Rajasthan).
                                                                       ----Petitioner
                                       Versus
1.         State Of Rajasthan, Through The Secretary, Rural
           Development    And    Panchayati     Raj     Department,
           Government Of Rajasthan, Secretariat, Jaipur.
2.         Chief Executive Officer, Zila Parishad, Jodhpur.
3.         Development Officer, Panchayat Samiti Shergarh, District
           Jodhpur.
                                                                    ----Respondents
                                 Connected With
         Writ Petition Nos.1579/2025, 1768/2025, 1770/2025,
     1803/2025, 1813/2025, 1900/2025, 1907/2025, 1925/2025,
                         1935/2025, 2159/2025

For Petitioner(s)            :     Mr. JS Bhaleria
                                   Mr. Vikas Bijarnia
                                   Mr. Manas Ranchhor
                                   Mr. Devendra Sanwalot
                                   Mr. Gajendra Singh
                                   Mr. Raghuraj Sharma
                                   Mr. Manish Patel
                                   Mr. RS Choudhary
                                   Mr. Kanish Singhvi
                                   Mr. RK Prajapat
For Respondent(s)            :     Mr. IR Choudhary, AAG assisted by
                                   Mr. Pawan Bharti.



                HON'BLE MR. JUSTICE ARUN MONGA

Order

28/01/2025

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

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

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.

[2025:RJ-JD:5308] (2 of 2) [CW-1764/2025]

3. All pending applications also stand disposed of.

(ARUN MONGA),J 6-12-16-18-105-116-44-53-100-124-147-Love/-

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