Parmanand vs The State Of Rajasthan ...
2025 Latest Caselaw 8645 Raj

Rajasthan High Court - Jodhpur

Parmanand vs The State Of Rajasthan ... on 10 March, 2025

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2025:RJ-JD:13337-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                D.B. Civil Writ Petition No. 5736/2025

Parmanand S/o Indraj Sharma, Aged About 34 Years, R/o Gram
Panchayat 15-16 K.w.d., Panchayat Samiti Rawatsar, District
Hanumangarh (Raj.).
                                                                          ----Petitioner
                                       Versus
1.       The State Of Rajasthan, Through Its Principal Secretary,
         Rural Development And Panchayati Raj Department,
         Government Secretariat, Jaipur, Rajasthan.
2.       The   Principal         Secretary,       Department            Of    Personnel,
         Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.
3.       The    Principal        Secretary,        Department            Of      Finance,
         Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.
4.       The    Commissioner            (Egs),       Rural      Development          And
         Panchayati Raj Department, Government Secretariat,
         Jaipur, Rajasthan.
5.       The    District         Collector       Cum         District        Programme
         Coordinator, Egs, District Hanumangarh.
6.       The   Chief     Executive        Officer      Cum          Additional    District
         Programme        Coordinator,          Egs,     Zila       Parishad,     District
         Hanumangarh.
                                                                      ----Respondents


For Petitioner(s)            :     Mr. Pawan Singh
For Respondent(s)            :     Mr. I.R. Choudhary, AAG
                                   Mr. Mahaveer Bishnoi, AAG



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

HON'BLE MR. JUSTICE CHANDRA PRAKASH SHRIMALI

Order

10/03/2025

Learned counsel for the petitioner does not want to pursue

this petition but merely seeks liberty to file a representation

before the respondents, which should be decided while keeping

[2025:RJ-JD:13337-DB] (2 of 2) [CW-5736/2025]

into consideration the judgment passed by a Coordinate Bench of

this Court in Mitendra Singh Rathore & Ors. Vs. State of

Rajasthan & Ors. (D.B. Civil Writ Petition No.1723 of 2013),

decided on 30.07.2013.

Accordingly, the civil writ petition is disposed of with liberty

to the petitioner to file a representation before the respondents,

which shall be decided while keeping into consideration the

judgment passed in Mitendra Singh Rathore (supra), strictly in

accordance with law. All pending applications also stand disposed

of.

(CHANDRA PRAKASH SHRIMALI),J (DR.PUSHPENDRA SINGH BHATI),J

93-nirmala/-

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