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Rajasthan High Court - Jodhpur
Manoj Kumar vs State Of Rajasthan (2024:Rj-Jd:23475) on 23 May, 2024
[2024:RJ-JD:23475]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 8300/2024
Manoj Kumar S/o Shri Ram Kishan, Aged About 61 Years, H.no.
56, Near Madan International School, Satipura By Pas Dist.
Hanumangarh (Rajasthan).
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary, Govt. Of
Rajasthan, Jaipur, Rajasthan.
2. District Education Officer, (Secondary) Education
Department, Hanumangarh (Raj.)
3. Joint Director, Pension And Pensioners Welfare, Bikaner.
4. Director Secondary Education, Bikaner Division.
Rajasthan.
----Respondents
For Petitioner(s) : Mr. Ram Kumar Bohra.
For Respondent(s) : Mr. Hemant Choudhary, G.C.
HON'BLE MR. JUSTICE ARUN MONGA
Order 23/05/2024
1. Both the learned counsels are ad idem that the controversy raised by the petitioner herein is no more res-integra in view of the judgment rendered by a Coordinate Bench of this Court at Jaipur in the case of Vijay Singh v. State of Rajasthan & Ors.:
S.B. Civil Writ Petition No.21/2020, decided on 21.07.2023.
2. In view of the aforesaid consensus, the instant writ petition is also disposed of by joint consent in the same terms as judgment ibid.
3. All pending application(s), if any, also disposed of.
(ARUN MONGA),J 129-Sumit/-
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