Dinesh Kumar vs State Of Rajasthan
2022 Latest Caselaw 10796 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11820/2022

Dinesh Kumar S/o Mahesh Kumar, Aged About 26 Years, R/o 1187, Dhingra Street, Ward No.21, Purani Abadi, District Sri Ganganagar (Raj)

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Education Department (Group-4), Govt. Of Rajasthan, Jaipur, Rajasthan.

2. Commissioner Of College Education, Rajasthan, Jaipur.

3. D.a.v. College, Hindumalkot Road, Opp. Maharaja Ganga Singh Stadium, Sri Ganganagar, Through Its Principal/chief Election Officer.

4. The Management Director, Maharshi Dayanand Shikshan Samiti, Sri Ganganagar.

----Respondents

For Petitioner(s) : Mr. Rajendra Kumar Soni For Respondent(s) : Mr. Manish Vyas, AAG

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

23/08/2022

Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by

the Division Bench judgments of this Court passed in D.B. Civil

Writ Petition No. 11730/2022 (Jagdish Chandra Gurjar vs.

State of Rajasthan & Ors.) decided on 18.08.2022 and in D.B.

Civil Writ Petition No. 11897/2022 (Mohammad Sajid Quazi

vs. State of Rajasthan & Ors.) decided on 18.08.2022.

(2 of 2) [CW-11820/2022]

Accordingly, the present writ petition is dismissed in the light

of the judgments passed in the case of Jagdish Chandra Gurjar &

Mohammad Sajid Quazi (supra).

(VINIT KUMAR MATHUR),J

28-/Vivek/-

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