Koja Ram vs State And Ors (2025:Rj-Jd:46159)
2025 Latest Caselaw 14401 Raj

Rajasthan High Court - Jodhpur

Koja Ram vs State And Ors (2025:Rj-Jd:46159) on 17 October, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:46159]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
                S.B. Civil Writ Petition No. 14521/2015

Koja Ram S/o Gopa Ram, B/c Prajapat, Aged 53 years, R/o VPO
Mahklav, Tehsil & District Jodhpur.
                                                                     ----Petitioner
                                     Versus
1. State of Rajasthan through the Secretary, Department of
Panchayati      Raj   and       Rural     Development,            Government    of
Rajasthan, Secretariat, Jaipur, Rajasthan.
2. The Chief Executive Officer, Zila Parishad, Pali.
3. Block Development Officer, Panchayat Samiti, Rohit District
Pali.
                                                                   ----Respondent


For Petitioner(s)           :    Mr. Jitendra Singh Bhaleria
For Respondent(s)           :    Mr. Kuldeep Vaishnav



                HON'BLE MR. JUSTICE FARJAND ALI

Order

17/10/2025

1. Matter comes upon an application for deciding the instant

writ petition in the same terms and fashion of the judgment

passed by the co-ordinate Bench of this Court in a batch of writ

petitions led by S.B. Civil Writ Petition No.6401/2011 (Ashok

Kumar & Ors. Vs. State of Rajasthan & Ors.) decided on

31.07.2025. The learned counsel appearing for the respondent

does not dispute that the condition imposed by the respondent

department was considered and then declared illegal by the

judgment above and as such there remains no impediment to

accede to the prayer made by the petitioner in light of the

judgment referred above. Since in this petition a prayer has been

made to set aside the order dated 10.11.2015 (Annexure-6),

(Uploaded on 17/10/2025 at 06:44:54 PM)

[2025:RJ-JD:46159] (2 of 2) [CW-14521/2015]

therefore, the said order is set asided hereby in light of the

judgment above. The respondent No.2 is directed to comply the

conditions enumerated in the judgment passed in the case of

Ashok Kumar (supra) and the petitioner shall get benefit in the

same terms and conditions as mentioned in the case above.

Needful shall be done within a period of 90 days after receipt of a

copy of this order.

2. In this view of the matter, the instant writ petition is allowed.

3. Pending application, if any, stand disposed of.

(FARJAND ALI),J 10-divya/-

(Uploaded on 17/10/2025 at 06:44:54 PM)

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