Rajasthan High Court - Jaipur
Ram Singh Choudhary vs State (Panchayati Raj Dep )Ors on 26 May, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Civil Writ Petition No. 8236 / 2017
Ram Singh Choudhary S/o Shri Gopal Choudhary, Aged About 34
Years, R/o Village Sarsunda, Post Siyar, Via Fatehgarh, Tehsil
Sarwada, District Ajmer (Raj.).
----Petitioner
Versus
1. The State of Rajasthan Through Principal Secretary Panchayati
Raj Department, Govt. of Rajasthan, Secretariat, Jaipur.
2. The Principal Secretary, School Education Department, Govt. of
Rajasthan, Secretariat, Jaipur.
3. The Panchayat Elementary Officer Cum Principal Cum Chairman
School Development Management Committee, Govt. Adarsh
Senior Secondary School, Fatehgarh, District Ajmer (Raj.)
4. The Gram Panchayat Fatehgarh, Panchayt Samiti Through Gram
Sevak Cum Secretary, Panchayat Samiti Sarwada, Ajmer.
5. Smt. Beena Sharma W/o Shri Satyanarayan Sharma, R/o
Village Fatehgarh, Tehsil Sarwad, District Ajmer.
6. Smt. Maya Sharma W/o Shri Mahaveer Prasad Sharma, R/o
Village Fatehgarh, Tehsil Sarwad, District Ajmer.
7. Govind Narayan Sharma S/o Shri Radhey Shyam Sharma, R/o
Village Fatehgarh, Tehsil Sarwad, District Ajmer.
----Respondents
_____________________________________________________ For Petitioner(s) : Mr. Vijay Kumar Jangid For Respondent(s) : Mr. S.K. Gupta, AAG _____________________________________________________ HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA Judgment / Order 26/05/2017 The learned counsel for the petitioner has submitted that the present petition is squarely covered by the order passed by this Court in bunch of writ petitions, lead case being Sunita Sharma vs. State of Rajasthan & Ors., SBCWP (2 of 2) [CW-8236/2017] No.1032/2017, decided on 24.5.2017.
Mr. S.K. Gupta, the learned Addl. Advocate General, has submitted that if the petitioner has any grievance, he may file representation in terms of the order dated 24.5.2017 passed in the case of Sunita Sharma (supra).
As prayed, the present petition is disposed of, in same terms as in the case of Sunita Sharma vs. State of Rajasthan & Ors., SBCWP No.1032/2017, decided on 24.5.2017.
(KANWALJIT SINGH AHLUWALIA)J. Mak/-