Rajasthan High Court - Jodhpur
Chitresh Paliwal & Ors vs State & Ors on 26 April, 2017
Bench: Govind Mathur, Vinit Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Civil Writ Petition No. 3571 / 2013
1. Chitresh Paliwal S/o. Shri Jagdish Chandra Purohit, aged about
32 years, resident of Hamirgarh, Tehsil Hamirgarh, District
Bhilwara.
2. Mahendra Singh Purawat S/o. Shri Ganpat Singh Purawat.
3. Ram Lal Jat S/o. Shri Shanker Lal Jat.
4. Ladu Lal S/o. Shri Ganesh Ji Daroga.
5. Jyoti Prakash S/o. Shri Satyanarayan Ji Paliwal.
6. Bheru Lal S/o. Shri Mangilal Ji Bairwa.
7. Shambhoo Lal S/o. Shri Badri Lal Kumawat.
8. Kanhaiyalal S/o. Shri Motilal.
9. Satyanarayan S/o. Shri Rameshwar Ji Jat.
10. Bheru Puri S/o. Shri Ram Pal Puri.
11. Kalu Lal S/o. Shri Ganesh Jat.
12. Rajendra Ojha S/o. Shri Onkar Lal Ojha.
13. Raj Kumar Suthar S/o. Shri Shri Bhanwar Lal Suthar.
14. Raju Lal Balai S/o. Shri Chhitar Balai.
15. Arvind Singh Purawat S/o. Shri Jabbar Singh.
(2 of 3)
[CW-3571/2013]
[petitioners nos.2 to 15 are resident of C/o. Chitresh Paliwal S/o.
Shri Jagdish Chandra Purohit, aged about 32 years, resident of
Hamirgarh, Tehsil Hamirgarh, District Bhilwara]
----Petitioners
Versus
The State of Rajasthan through the Principal Secretary, Panchayati
Raj and Rural Development Department, Government of
Rajasthan, Jaipur.
----Respondent
_____________________________________________________
For Petitioner(s) : Mr. RS Saluja
For Respondent(s) : Mr. KL Thakur, AAG, assisted by
Mr. KL Bishnoi
_____________________________________________________
HON'BLE MR. JUSTICE GOVIND MATHUR
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Judgment 26/04/2017 By this petition for writ, a challenge is given to constitutional validity of the Proviso appended with Rule 273 of the Rajasthan Panchayati Raj Rules, 1996.
A Division Bench of this Court has already considered and declared the Proviso in-question ultra vires to Article 14 of the Constitution of India in the case of Mitendra Singh Rathore & 121 Ors. Vs. State of Rajasthan & Ors., reported in 2013(4) WLC 523. The judgment given in the case of Mitendra Singh Rathore & 121 Ors (supra) has also been affirmed by Supreme Court of India.
(3 of 3) [CW-3571/2013] The instant writ petition, thus, is disposed of in terms of the law laid down in the case of Mitendra Singh Rathore & 121 Ors. Vs. State of Rajasthan & Ors. (supra) (VINIT KUMAR MATHUR)J. (GOVIND MATHUR)J. Sanjay