Rajasthan High Court - Jodhpur
Om Prakash vs State Of Rajasthan on 7 May, 2022
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 6086/2022
1. Om Prakash S/o Shri Ram Pratap, Aged About 41 Years,
Resident Of Vpo 33Gb, Tehsil Sri Vijaypur District Sri
Ganganagar.
2. Ashok Kumar S/o Shri Dayal Chand, Aged About 58 Years,
Resident Of Ward No. 11, Gandhi Park, Sri Vijaynagar
District Sri Ganganagar.
3. Suman Balana W/o Ashok Kumar Balana, Aged About 53
Years, Resident Of Ward No. 11, Gandhi Park, Sri
Vijaynagar District Sri Ganganagar.
4. Bhanwar Lal S/o Shri Kalu Ram, Aged About 36 Years,
Resident Of Raghunathpura, Tehsil Suratgarh District Sri
Ganganagar.
5. Jarnail Singh S/o Shri Balveer Singh, Aged About 44
Years, Resident Of Arjunsar, Tehsil Loonkaransar District
Bikaner.
6. Raju Ram S/o Shri Phula Ram, Aged About 38 Years,
Resident Of Village Bhojasar, Tehsil Sardarshahar, District
Churu.
7. Ranjodh Singh S/o Shri Mahendra Singh, Aged About 55
Years, Resident Of Village 49Gb, District Sri Ganganagar.
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary, Department Of
Transport, Government Of Rajasthan, Secretariat,
Rajasthan, Jaipur.
2. The Secretary, Department Of Mines And Geology, Govt.
Of Rajasthan, Secretariat, Rajasthan, Jaipur.
3. The Director, Mines And Geology, Rajasthan, Udaipur.
4. Regional Transport Officer, Sikar.
5. District Transport Officer, Sujangarh District Churu.
6. Regional Transport Officer, Churu.
7. District Transport Officer, Deedwana District Nagaur.
8. District Transport Officer, Bikaner.
----Respondents
For Petitioner(s) : Mr. R.S. Choudhary
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HON'BLE MR. JUSTICE VIJAY BISHNOI
Order 07/05/2022 Learned counsel for the petitioners submits that the issue involved in the writ petition is no more res integra and stands resolved by an order of this Court dated 14.03.2022 passed in S.B. Civil Writ Petition No.1964/2022 in case of Zabir Khan Vs. State of Rajasthan & Ors. and other connected matters. He submits that the instant writ petition may also be disposed of in similar terms.
Taking into consideration the contentions advanced by learned counsel for the petitioners, this writ petition is disposed of in terms of order dated 14.03.2022 in case of Zabir Khan (supra) which shall apply mutatis mutandis to this case also.
(VIJAY BISHNOI),J 71-Arun/-
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