Jagdish Chandra Joshi vs State And Ors
2022 Latest Caselaw 11781 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14800/2016

Jagdish Chandra Joshi S/o Shri Nathu Lal Joshi, R/o Vpo Borda, Tehsil-Gangrar, District-Chittorgarh

----Petitioner Versus

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

2. The Director, Elementary Education, Bikaner

3. The Director, Secondary Education, Bikaner

4. The District Education Officer, Elementary Education, Chittorgarh

5. The District Education Officer, Secondary Education, Chittorgarh

----Respondents

For Petitioner(s) : Mr. Hemant Choudhary.

Mr. Vishal Jangid.

For Respondent(s) : Ms. Bhawna Jangir.

HON'BLE MR. JUSTICE KULDEEP MATHUR Order

21/09/2022

Learned counsel for the parties jointly submit that controversy

involved in the matter stands decided by a batch of writ petition led

by S.B. Civil Writ Petition No.11224/2016 (Tulsa Ram Vs.

State of Rajasthan & Ors).

In view of the aforesaid submission, the instant writ petition is

disposed of in terms of the judgment dated 23.01.2017 passed by

this Court in the case of Tulsa Ram (supra).

Stay application also stands disposed of.

(KULDEEP MATHUR),J 72-Prashant/-

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