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Rajasthan High Court - Jodhpur
Ummed Singh Rathore vs State Of Rajasthan (2024:Rj-Jd:24894) on 30 May, 2024
[2024:RJ-JD:24894]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 8060/2024
Ummed Singh Rathore S/o Bhagwant Singh Rathore, Aged About
66 Years, Pragy Sadan, Ward No.2, Gayatri Nagar, District Churu.
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, School
Education Department, Government Of Rajasthan,
Secretariat, Jaipur.
2. Director, Secondary Education Department, Bikaner.
3. District Education Officer, Secondary Education, Churu.
4. Chief Block Education Officer, Churu, District Churu.
----Respondents
For Petitioner(s) : Mr. S.S. Ladrecha
For Respondent(s) : Mr. Sarwan Kumar
HON'BLE MR. JUSTICE ARUN MONGA
Order 30/05/2024
1. Learned counsel for the parties are ad idem that similar controversy has already been decided 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. Pending application(s), if any, shall also stand disposed of.
(ARUN MONGA),J 165-DhananjayS/-
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