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Rajasthan High Court - Jodhpur
Smt. Santosh Taneja vs The State Of Rajasthan ... on 30 May, 2024
[2024:RJ-JD:25105]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 9767/2024
Smt. Santosh Taneja W/o Shri Mangat Ram, Aged About 61
Years, R/o 58, Sector-12, District Hanumangarh.
----Petitioner
Versus
1. The State Of Rajasthan, Through Secretary, Education
Department, Government Of Rajasthan, Secretariat,
Jaipur.
2. The Director, Secondary/elementary Education
Department, Rajasthan, Bikaner.
3. The District Education Officer, Secondary Education,
Hanumangarh.
4. Nehru Samriti Senior Higher Secondary School,
Hanumangarh Junction Through Chairman, Nehru Samriti
School Management Committee, Hanumangarh (Raj.).
----Respondents
For Petitioner(s) : Mr. Manvendra Singh.
For Respondent(s) : Mr. Hemant Choudhary, G.C.
Mr. Vishal Jangid, Dy.G.C.
HON'BLE MR. JUSTICE ARUN MONGA
Order 30/05/2024
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 this Court in the case of Sobhagya Singh Shekhawat & Ors. Vs. State of Rajasthan & Ors.: S.B. Civil Writ Petition No.11725/2010, decided on 02.11.2011.
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 5-Sumit/-
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