Kacharu Lal Yadav S/O Mohan Lal ... vs The State Of Rajasthan
2022 Latest Caselaw 1213 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 5706/2019

Kacharu Lal Yadav S/o Mohan Lal Yadav, Aged About 35 Years,
R/o Gamatwara, Yadav Basti, Sagwara, District Dungarpur,
Rajasthan.
                                                                     ----Petitioner
                                     Versus
1.       The State Of Rajasthan, Through The Principal Education
         Secretary,       Education            Department,           Government
         Secretariat, Jaipur.
2.       The Director, Primary Education, Rajasthan, Bikaner.
3.       The Board Of Secondary Education, Rajasthan Through
         Its Secretary, Ajmer.
4.       The   Coordinator,        REET-2017,            Rajasthan     Board    Of
         Secondary Education, Ajmer.
                                                                  ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini through VC For Respondent(s) : Mr. Vinod Kumar Gupta and Mr. Bharat Saini, Addl.G.C. through VC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

02/02/2022 The matter comes up on application (1/2022) filed by the

petitioner stating therein that the controversy involved herein is

squarely covered by a co-ordinate Bench judgment of this Court

dated 09.12.2021 in SBCWP No. 21060/2018: Ranu Pandya &

Ors. Vs. The State of Rajasthan & Ors. and it has been prayed

that the instant writ petition may also be disposed of in similar

terms.

(2 of 2) [CW-5706/2019]

Learned counsels for the respondents did not dispute the

aforesaid position and submitted that the instant writ petition may

also be decided in similar terms.

In view the contentions made by the learned counsels for the

respective parties, the application is allowed. The writ petition is

disposed of in terms of directions contained in the order dated

09.12.2021 passed in case of Ranu Pandya & Ors. (supra) which

shall apply mutatis mutandis in this case also.

(MAHENDAR KUMAR GOYAL),J

MADAN/47

Powered by TCPDF (www.tcpdf.org)