Rajasthan High Court - Jodhpur
Rampriyadas Ramsnehi vs The State Of Rajasthan ... on 6 August, 2024
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2024:RJ-JD:32581]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 12892/2024
1. Rampriyadas Ramsnehi S/o Shri Ram Ratan Ramsnehi,
Aged About 35 Years, Resident of 110, Ram Dwara,
Masuriya, District Jodhpur (Rajasthan).
2. Ram Narayan Sharma S/o Shri Ram Laxman Sharma,
Aged About 28 Years, Resident of Near Mahadev Tempal,
Dantra, District Bhilwara, (Rajasthan).
3. Monty Kumar S/o Shri Chetram Tailor, Aged About 34
Years, Resident of Radhakant Ji Ke Mandir Ke Piche
Viratnagar, Maliwara, PO- Viratnagar, District Jaipur
(Rajasthan).
4. Sunil Sharma S/o Shri Mahaveer Prasad, Aged About 29
Years, Resident of Joshi Colony, Ward No.4, Nechhwa,
District Sikar (Rajasthan).
----Petitioners
Versus
1. The State of Rajasthan, through its Secretary,
Department of Finance, Government of Rajasthan,
Secretariat, Jaipur (Rajasthan).
2. The Department of College Education, through its
Principal Secretary, Block-IV, Dr. S.Radhakrishnan Shiksha
Sankul, Jawahar Lal Nehru Marg, Jaipur (Rajasthan)-
302015.
3. The Director, Department of Sanskrit Education, 2nd Floor,
Block-6, Shiksha Sankul, Jawahar Lal Nehru Marg, Jaipur,
(Rajasthan).
4. The Principal, Government Acharya Sanskrit College
(Jodhpur), Jaisalmer Bypass Road, Behind Lehariya
Resort, Jodhpur (Rajasthan).
----Respondents
For Petitioner(s) : Mr. Sandeep Bishnoi.
For Respondent(s) : Mr. Manish Patel, AAG with
Ms. Mehali Mehta
Mr. B.L. Bhati, AAG with
Mr. Deepak Chandak, AAAG.
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order 06/08/2024
1. Learned counsel for the petitioners submits that the controversy involved in the present case is squarely covered by a (Downloaded on 06/08/2024 at 08:51:55 PM) [2024:RJ-JD:32581] (2 of 2) [CW-12892/2024] judgment rendered by this Court in the case of Dr. Mukesh Prajapat & Ors. Vs. Govind Guru Tribal University & Ors. (S.B. Civil Writ Petition No.4270/2024), decided on 16.07.2024.
2. Learned counsel for the respondents are not in a position to controvert the submission made by learned counsel for the petitioners.
3. Considering the submissions made at the bar, the present writ petition is disposed of in terms of the judgment passed by this Court in the case of Dr. Mukesh Prajapat (supra).
(VINIT KUMAR MATHUR),J 43-Shahenshah/-
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