Tejas Meharda S/O Shri Amit ... vs Regional Director
2022 Latest Caselaw 3095 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 3939/2022

                                   Tejas Meharda S/o Shri Amit Meharda, Aged About 18 Years, R/o
                                   4K24,        Jawahar   Nagar,      Kalpana         Chawla          Ke    Pass,   Jaipur
                                   (Rajasthan)
                                                                                                             ----Petitioner
                                                                         Versus
                                   Regional Director, Central Board Of Secondary Education, Todar
                                   Mal Marg, Ajmer, Rajasthan- 305001.
                                                                                                           ----Respondent

For Petitioner(s) : Mr. Aatish Jain with Mr. Ajay Singh Rajawat For Respondent(s) : Mr. Vishwas Saini for Mr. M.S. Raghav

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order

12/04/2022

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/67

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