Mitarth Shrimali vs State Of Rajasthan (2025:Rj-Jd:23076)
2025 Latest Caselaw 1205 Raj

Rajasthan High Court - Jodhpur

Mitarth Shrimali vs State Of Rajasthan (2025:Rj-Jd:23076) on 13 May, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:23076]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 7068/2025

Mitarth Shrimali S/o Bhupendra Shrimali, Aged About 40 Years,
R/o 1/86, Migb, Rhb, Shivaji Nagar Colony, Opp Srinath Public
School, Dungarpur (Raj).
                                                                     ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through Registrar, Co-Operative
         Societies, Nehru Sahkar Bhawan, 22 Go-Down, Jaipur
         (Raj).
2.       Additional    Registrar,      Co-Operative           Societies,   Udaipur
         Zone, Udaipur (Raj).
3.       Dungarpur Central Co-Operative Bank Ltd., Head Office,
         Dungarpur, Through Its Managing Director (Raj).
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Paramveer Singh.
For Respondent(s)          :     Mr. Arpit Samaria for
                                 Mr. Nathu Singh Rathore, AAG.



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

13/05/2025

1. Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment rendered by this Court in S.B. Civil Writ Petition

No.17176/2022 (Kuldeep Khatri V/s State of Rajasthan &

Anr.) decided on 22.04.2025 in the following terms :-

"10. In view of the discussions made above and keeping in mind the law laid down by the Hon'ble Supreme Court as well as the provisions contained in Circular dated 04.06.2008, this Court is of the considered opinion that the case of the present petitioner merits acceptance. The same is, therefore, allowed.

[2025:RJ-JD:23076] (2 of 2) [CW-7068/2025]

11. The respondents are directed to open the sealed cover containing the result of the petitioner for promotion to the post of Assistant Administrative Officer and declare the same. If the recommendations are found to be favourable for promotion of the petitioner, then the respondents are directed to grant him the promotion as well as all the consequential benefits of the promotional post in accordance with law.

11. It is further ordered that such promotion as well as grant of consequential benefits shall remain subject to the outcome of the criminal case pending against the petitioner."

2. For the self same reasons, the present writ petition is

allowed in terms of the judgment rendered by this Court in the

case of Kuldeep Khatri (supra).

(VINIT KUMAR MATHUR),J 238-Shahenshah/-

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