Aryan Chakraborty S/O Shri ... vs Central Board Of Secondary ...
2022 Latest Caselaw 2920 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                   S.B. Civil Writ Petition No. 722/2020
                                   Aryan Chakraborty S/o Shri Prabhat Kumar Pankaj, Aged About
                                   18 Years, R/o Flat No. G-01, Irish Block, Manglam Anand
                                   Society, Opposite Sanganer Railway Station, Jaipur-302029
                                   (Rajasthan).
                                                                                                      ----Petitioner
                                                                      Versus
                                   1.       Central Board Of Secondary Education, Through Its
                                            Chairperson, 2, Community Centre, Preet Vihar, New
                                            Delhi.
                                   2.       Central Board Of Secondary Education, Through Its
                                            Regional Officer, Regional Office, Todarmal Marg, Ajmer.
                                                                                                   ----Respondents

For Petitioner(s) : Mr. Veyankatesh Garg For Respondent(s) : Mr. Vishwas Saini for Mr. M.S. Raghav

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order

06/04/2022

Learned counsels for the respective parties submit that the

issue involved herein is no more res integra and stands resolved

by a co-ordinate Bench judgment of this Court dated 24.02.2022

in S.B. Civil Writ Petition No.13444/2016 in case of Lal

Chand Meena Vs. Board of Secondary Education & Ors. They

pray that this writ petition may also be disposed of in similar

terms.

Taking into consideration the contentions advanced by

learned counsel for the respective parties, this writ petition is

disposed of in terms of order dated 24.02.2022 in case of Lal

Chand Meena (supra) which shall apply mutatis mutandis to this

case also.

(MAHENDAR KUMAR GOYAL),J

PRAGATI/139

Powered by TCPDF (www.tcpdf.org)