Biru Ram S/O Nanuram vs State Of Rajasthan Through Its ...
2022 Latest Caselaw 3472 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 20113/2018

Biru Ram S/o Nanuram, Aged About 48 Years, R/o V/p Jhadsar
Ke Dhalaan, Tehsil Tara Nagar, District Churu, Rajasthan.
                                                                    ----Petitioner
                                   Versus
1.     State Of Rajasthan Through Its Principal Education
       Secretary, Secretariat, Jaipur, Rajasthan.
2.     The     Secretary-Cum-Commissioner,                      Panchayati   Raj,
       Rajasthan, Jaipur.
3.     The Additional Chief Secretary, Rural Development And
       Panchayati Raj, Rajasthan, Jaipur.
4.     The Chief Executive Officer-Cum-Additional Examination
       Controller, Zila Parishad, Churu.
                                                                 ----Respondents

For Petitioner(s) : Mr. R.P. Saini.

For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

29/04/2022

Counsel for the petitioner submits that the issue involved in

this writ petition has been considered and decided by the Division

Bench of this court at Principal seat Jodhpur in the matter of

Rajendra Singh Chotiya & Ors. Vs. The National Council for

Teacher Education & Ors. (D.B. Civil Writ Petition No.1853/2021

along with other connected matters) decided on 25.11.2021.

Counsel further submits that aggrieved by the order dated

25.11.2021 (supra), some of the petitioners filed Special Leave

Petition (Civil) before the Hon'ble Supreme Court, however, the

stay application has been dismissed.

(2 of 2) [CW-20113/2018]

In that view of the matter, this writ petition is dismissed in

view of the judgment passed by the Division Bench of this court at

Principal seat Jodhpur in the matter of Rajendra Singh Chotiya

(supra).

(INDERJEET SINGH),J

MG/10

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