Smt. Minu Kumari Yadav vs State Of Rajasthan (2025:Rj-Jd:12663)
2025 Latest Caselaw 8273 Raj

Rajasthan High Court - Jodhpur

Smt. Minu Kumari Yadav vs State Of Rajasthan (2025:Rj-Jd:12663) on 5 March, 2025

                                   [2025:RJ-JD:12663]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                            JODHPUR
                                                   S.B. Civil Writ Petition No. 18392/2024

                                   Smt. Minu Kumari Yadav D/o Madan Lal Yadav, Aged About 31
                                   Years, Mukam Post Harsouli, Via Rainwal, Tehsil Phulera, District
                                   Jaipur, Rajasthan.
                                                                                                       ----Petitioner
                                                                        Versus
                                   1.        State Of Rajasthan, Through The Secretary, Rural
                                             Development    And    Panchayati     Raj    Department,
                                             Government Of Rajasthan, Secretariat, Jaipur (Raj.).
                                   2.        Chief Executive Officer, Zila Parishad Banswara, District
                                             Banswara, Rajasthan.
                                   3.        Block Development Officer, Panchayat Samiti Ghatol,
                                             District Banswara, Rajasthan.
                                                                                                     ----Respondents


                                   For Petitioner(s)          :     Mr. Manish Patel
                                   For Respondent(s)          :     Mr. Kuldeep Singh Solanki for
                                                                    Mr. I.R. Choudhary - AAG


                                                  HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral) 05/03/2025

1. Both the learned counsels are ad idem that the controversy

raised by the petitioner herein is no more res-integra in view of

the judgment rendered by a co-ordinate Bench of this Court in the

case of Hoshiyar Singh & Ors. Vs. State of Rajasthan & Ors. :

S.B. Civil Writ Petition No.2863/2022, decided on 23.05.2022.

2. In view of the aforesaid consensus, the instant writ petition

is also allowed by joint consent in the same terms as judgments

ibid.

3. All pending applications, if any, stand disposed of.

(ARUN MONGA),J 128-AK Chouhan/-

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