Abhishek Sharma S/O Laxmi Narayan ... vs Board Of Secondary Education
2022 Latest Caselaw 3619 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 1129/2021

Abhishek Sharma S/o Laxmi Narayan Sharma, Aged About 15
Years, R/o Village Daulatpura, P.o. Daulatpura, Near Police Check
Post, New Bagron Ki Dhani, Jaipur, Minor Represented Through
Natural Guardian Father Sh. Laxmi Narayan Sharma S/o Roop
Narayan Sharma, Age About - 47 Years, R/o Village Daulatpura,
Near P.o. Daulatpura, Near Police Check Post, New Bagron Ki
Dhani, Jaipur
                                                                      ----Petitioner
                                      Versus
1.       Board    Of    Secondary           Education,         Rajasthan,    Ajmer,
         Through Secretary
2.       District Education Officer (Deo) (H.o.) Secondary, Jaipur.
                                                                   ----Respondents

For Petitioner(s) : Mr. Vipul Jain For Respondent(s) : Mr. Naman Jain on behalf of Mr. Vinod Kumar Gupta

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

07/05/2022

Learned counsel for the respective parties submit that the

issue involved herein is no more res integra and stands resolved

by a co-ordinate Bench judgment of this Court dated 24.02.2022

is S.B. Civil Writ Petition No.13444/2016 in case of Lal

Chand Meena Vs. Board of Secondary Education & Ors. They

pray that this writ petition may also be disposed of in similar

terms.

Taking into consideration the contentions advanced by

learned counsel for the respective parties, this writ petition is

disposed of in terms of order dated 24.02.2022 in case of Lal

(2 of 2) [CW-1129/2021]

Chand Meena (supra) which shall apply mutatis mutandis to this

case also.

(MAHENDAR KUMAR GOYAL),J

LAKSHYA SHARMA /27

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