Ampee Singh vs State Of Rajasthan
2022 Latest Caselaw 5675 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 15199/2021

Ampee Singh S/o Indraj Mahala, Aged About 28 Years, V.p.o. Mahalwas, Bhukarka, Tehsil Nohar, District Hanumangarh (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Education, Government Of Rajasthan, Secretariat, Jaipur (Raj.).

2. The Director, Secondary Education, Government Of Rajasthan, Jaipur.

3. The District Education Officer (Secondary Education), Churu.

4. The District Education Officer (Secondary Education), Nagaur.

----Respondents

For Petitioner(s) : Mr. J.S. Bhaleria. For Respondent(s) : Mr. Vishal Jangid.

HON'BLE MR. JUSTICE ARUN BHANSALI Order 19/04/2022

Learned counsel for the parties submit that the issue raised

in the present writ petition is squarely covered by Hamendra

Singh Chundawat Vs. State of Rajasthan & Ors.: S.B. Civil Writ

Petition No.15319/2021, decided on 02.12.2021, whereby, similar

nature writ petition has been dismissed by the Court.

In view of the submissions made, the writ petition filed by

the petitioner is dismissed in light of judgment in the case of

Hamendra Singh Chundawat (supra).

(ARUN BHANSALI),J 19-pradeep/-

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