Kuldeep Khatik vs The State Of Rajasthan ...
2023 Latest Caselaw 3733 Raj

[2023/RJJD/012437]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3979/2020

Kuldeep Khatik S/o Shri Devilal Khatik, Aged About 26 Years, R/o Surajpole Road, Khatikwada, Salumber District Udaipur, Rajasthan.

----Petitioner Versus

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

2. Rajasthan Subordinate And Ministerial Service Selection Board, Jaipur, Rajasthan.

3. The Directorate Of Secondary Education, Bikaner, Rajasthan.

4. District Education Officer, Secondary Education, Dholpur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Tushar Mod For Respondent(s) : Mr. Sarwan Kumar for Mr. Hemant Choudhary Mr. Vikram Singh for Mr. Tarun Joshi

JUSTICE DINESH MEHTA

Order

27/04/2023

1. On 20.03.2020, the following interim order was passed:-

"Issue notice. Issue notice of stay application

also, returnable on 09.04.2020.

In the meanwhile and till the next date of

hearing, the respondents are directed to keep one post of Physical Training Instructor Grade-III vacant in TSP area for the petitioner, if not already filled."

[2023/RJJD/012437] (2 of 2) [CW-3979/2020]

2. Mr. Sarwan Kumar associate of Mr. Hemant Choudhary,

learned counsel for the respondent- State fairly submits that the

issue involved in the present writ petition is squarely covered by

adjudication made vide judgment dated 24.09.2019, in the case of

Twinkle Bhatt Vs. State of Rajasthan & Ors. (SB Civil Writ Petition

No.12224/2019).

3. This being the position, interim order dated 20.03.2020, is

made absolute; the writ petition is disposed of accordingly.

4. Needful be done within a period of three months from today.

5. Stay applications also stand disposed of.

(DINESH MEHTA),J 71-Ramesh/-

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