Bhatt Singh vs State Of Rajasthan
2022 Latest Caselaw 1358 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 15396/2018

Bhatt Singh S/o Shri Man Singh, Aged About 27 Years, R/o Vpo Dakha, Tehsil Sindhari, District Barmer, 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, Rajsamand, District Rajsamand, Rajasthan.

6. The Principal/peeo, Government Aadarsh Senior Secondary School, Sukhar, Kumbhalgarh, District Rajsamand, Rajasthan.

----Respondents

For Petitioners : Mr. Kailash Jangid through VC For Respondent-Edu. : Mr. Hemant Choudhary through VC Department For Respondent- : Mr. Mahesh Thanvi through VC RPSC

HON'BLE MS. JUSTICE REKHA BORANA

Order

28/01/2022

Counsel for the petitioner submits that the controversy in

question has been settled in the judgment passed by the

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

(2 of 2) [CW-15396/2018]

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

of Rajasthan & Ors.

Counsels 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.

(REKHA BORANA),J

35-T.Singh/-

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