Lokendra Singh Dushesh vs State Of Rajasthan
2022 Latest Caselaw 2515 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 15333/2018

Lokendra Singh Dushesh S/o Shri Kalua Ram Dushesh, Aged About 25 Years, Vpo Kunwa, Tehsil Chikhli, District Dungarpur, Rajasthan

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Education, Government Of Rajasthan, Jaipur, Rajasthan

2. The Secretary, Rajasthan Public Service Commission, Ajmer, Rajasthan

3. The Director, Secondary Education, Bikaner, District Bikaner, Rajasthan

4. The Deputy Director, Secondary Education, Udaipur Division, District Udaipur, Rajasthan

5. The District Education Officer, Secondary Education, Dungarpur, District Dungarpur, Rajasthan

6. The Principal/peeo, Aadarsh Government Senior Secondary School, Malakholda, Dungarpur, District Dungarpur, Rajasthan

----Respondents

For Petitioner(s) : Mr. Kailash Jangid. For Respondent(s) : Mr. Vishal Jangid.

Mr. Mahesh Thanvi.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

11/02/2022

Mr. Vishal Jangid puts in appearance for the respondents and

Mr. Mahesh Thanvi puts in appearance on behalf of the RPSC.

Learned counsel for the parties submit that the controversy

in question has been settled in the judgment passed by the

(2 of 2) [CW-15333/2018]

Coordinate Bench of this Court at Jaipur Bench in S.B. Civil Writ

Petition No.22546/2018 : Shaym Kumar Sharma & Ors. Vs. State

of Rajasthan & Ors.

Learned counsel for the respondents do not refute the

submission made by counsel for the petitioner.

In view of the judgment passed in Shyam Kumar Sharma's

case, the present writ petition is also allowed and the impugned

order dated 27.09.2018 is quashed qua the petitioner. It is held

that the petitioner is entitled to continue in service with

consequential benefits. However, he shall be placed at the bottom

of the revised merit list.

(ARUN BHANSALI),J 139-pradeep/-

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