Taga Ram vs State Of Rajasthan (2025:Rj-Jd:28399)
2025 Latest Caselaw 1704 Raj

Rajasthan High Court - Jodhpur

Taga Ram vs State Of Rajasthan (2025:Rj-Jd:28399) on 2 July, 2025

Author: Rekha Borana

Bench: Rekha Borana

[2025:RJ-JD:28399]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 1230/2025

1.       Taga Ram S/o Shri Nanaga Ram, Aged About 31 Years, R/
         o Brahamanon Ka Was, Hodu, Tehsil Sindhary, District
         Barmer.
2.       Purkha Ram S/o Shri Rana Ram, Aged About 27 Years, R/
         o Janipura, Post Bheemguda Tehsil Chitalwana District
         Jalore.
3.       Dinesh Deora S/o Shri Magraj Deora, Aged About 33
         Years,      R/o      Ramkutiya          Nayapura         Manthanla,        District
         Jodhpur.
4.       Anil Parihar S/o Shri Papu Ram, Aged About 27 Years, R/o
         Dhukadva Bera Mathania District Jodhpur.
5.       Yaspal Sharma S/o Shri Gopi Ram Sharma, Aged About
         30 Years, R/o Sitapura, Jaitpur Khinchi, Tehsil Amer,
         District Jaipur.
6.       Jaswant Singh S/o Shri Sampat Singh, Aged About 31
         Years, R/o Naya Pura Morvbhakari, Post Barli, Jodhpur.
7.       Siya Ram S/o Shri Ganesh Ram, Aged About 27 Years, R/
         o Village Kutiyasani Khurd, Post Manjhi, District Nagaur.
8.       Subhash Bajya S/o Shri Sardar Mal Bajya, Aged About 30
         Years, R/o Dhani-Pilya, The. Chomu, District Jaipur.
9.       Ramesh Bugaliya S/o Shri Maniram Bugaliya, Aged About
         32 Years, R/o Village Igyar, Tehsil Jayal, District Nagaur.
10.      Deepak Acharya S/o Shri Ashok Kumar, Aged About 32
         Years, R/o Behind Pushkarna Stadium, Bikaner.
                                                                            ----Petitioners
                                          Versus
1.       State       Of    Rajasthan,         Represented              Through     Principal
         Secretary,          Department             Of      Finance,            Government
         Secretariat, Rajasthan, Jaipur.
2.       Rajasthan         Staff      Selection        Board,          Krishi    Agriculture
         Institutional Premises, Durgapura, Jaipur Represented
         Through Its Secretary.
3.       Director, Treasuries And Accounts, Rajasthan, Jyoti Nagar,
         Jaipur.
4.       Prasram Meena, Resident Of Village And Post Malrana
         Dungar, Shesha, District Sawaimadhopur.

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                                    [2025:RJ-JD:28399]                       (2 of 2)                          [CW-1230/2025]


                                   5.       Priyanka Verma D/o Shri Kalu Ram Verma, Resident Of
                                            Near Darbar School, Nehru Colony, Sambharlake, District
                                            Jaipur.
                                                                                                        ----Respondents


                                   For Petitioner(s)             :     Mr. Ankur Mathur with
                                                                       Mr. Udit Mathur



                                                 HON'BLE MS. JUSTICE REKHA BORANA

Order

02/07/2025

1. Learned counsel for the petitioners fairly submits that the

writ petition being S.B. Civil Writ Petition No.278/2025;

Mohit Soni & Ors. Vs. State of Rajasthan & Ors. and other

connected matters involving the identical issue has already been

dismissed by a Co-ordinate Bench of this Court at Jaipur vide

judgment dated 05.05.2025.

2. In view of the above fact, the present writ petition is also

dismissed in light of Mohit Soni's judgment (supra).

3. Stay petition and pending applications, if any, stand

disposed of.

(REKHA BORANA),J 191-Devanshi/-

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