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Rajasthan High Court - Jodhpur
Surendra Singh vs State Of Rajasthan (2024:Rj-Jd:24607) on 29 May, 2024
[2024:RJ-JD:24607]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 8965/2024
Surendra Singh, Aged About 65 Years, 4-C-38, Sainik Basti, Opp.
Circuit House, District Churu.
----Petitioner
Versus
1. State Of Rajasthan, Through The Director, Elementary
Education, Government Of Rajasthan, Secretariat, Jaipur.
2. Director, Treasury And Accounts Department, Jaipur.
3. Joint Director, School Education, Churu Division, District
Churu.
4. District Education Officer (Headquarter), Elementary
Education, Churu.
----Respondents
For Petitioner(s) : Mr. D.S. Pidiyar
For Respondent(s) : Mr. Vishal Jangid
HON'BLE MR. JUSTICE ARUN MONGA
Order 29/05/2024
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 53-skm/-
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