Santosh vs State Of Rajasthan (2025:Rj-Jd:51139)
2025 Latest Caselaw 16019 Raj

Rajasthan High Court - Jodhpur

Santosh vs State Of Rajasthan (2025:Rj-Jd:51139) on 25 November, 2025

                                   [2025:RJ-JD:51139]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Civil Writ Petition No. 3170/2025

                                   Santosh W/o Shri Kulwant Singh, Aged About 43 Years, Resident
                                   Of Ward No. 13, 8-Ggr Tibbi, District Hanumangarh (Rajasthan).
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through The Secretary, Local Self
                                            Department, Jaipur (Rajasthan).
                                   2.       The Commissioner Cum Secretary To The Government,
                                            Local Self Department, Jaipur (Rajasthan).
                                   3.       The Sub Divisional Officer, Tibbi, District Hanumangarh
                                            (Rajasthan).
                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Ms. Dasshita for
                                                                   Mr. Sunil Purohit
                                   For Respondent(s)         :     Ms. Monal Chug for
                                                                   Mr. Rajesh Panwar, AAG



                                                  HON'BLE MR. JUSTICE SANDEEP SHAH

Order

25/11/2025

1. Learned counsel for the petitioner very candidly submits that

the controversy in hand stands covered by Division Bench

judgment dated 14.11.2025 passed in D.B. Civil Writ Petition

No.7718/2025 "Sheela Kumari v. State of Rajasthan".

2. Considering the submissions made, the writ petition is also

dismissed, as the issue in hand is no longer res integra in view of

the judgment passed by the Division Bench in Sheela Kumari

(supra).

(SANDEEP SHAH),J 159-mohit/-

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