Siraj Ahmmad vs State Of Rajasthan ...
2023 Latest Caselaw 3034 Raj

[2023/RJJD/009882]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4407/2023

Siraj Ahmmad S/o Shri Kadiruddin, Aged About 65 Years, Resident Of Jahajpur, Tehsil Jahajpur, District Bhilwara (Raj.), Date Of Initial Appointment Of 01.07.1981 As Peon

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Education Department, Secretariat, Jaipur (Raj.)

2. Director, Secondary Education, Education Department, Government Of Rajasthan, Bikaner (Raj.)

3. Director, Elementary Education, Education Department, Government Of Rajasthan, Bikaner (Raj.)

4. District Education Officer (Secondary), Bhilwara, (Raj.)

5. District Education Officer (Elementary), Bhilwara, (Raj.)

6. Joint Director, Pension And Pensioner Department, Government Of Rajasthan, Ajmer (Raj.)

----Respondents

For Petitioner(s) : Mr. V.R.Choudhary. For Respondent(s) : Mr. hemant Choudhary, GC

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

13/04/2023

Heard learned counsel for the parties.

Learned counsel for the parties are in agreement that the

controversy involved in the present cases is squarely covered by a

judgment of this Court rendered in a bunch of writ petitions led by

S.B. Civil Writ Petition No.3629/2018 "Jai Prakash Vs.

State of Rajasthan & Ors." and other connected matters

decided on 22.03.2022.

[2023/RJJD/009882] (2 of 2) [CW-4407/2023]

For the self same reasons, the present writ petition is

disposed of in terms of the order passed by this Court in the case

Jai Prakash (supra).

(VINIT KUMAR MATHUR),J 110-AnilSingh/-

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