Mahendra Kumar Sharma vs State Of Rajasthan ...
2023 Latest Caselaw 6356 Raj

[2023:RJ-JD:26872]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2556/2023

Mahendra Kumar Sharma S/o Shri Sanwar Mal Sharma, Aged About 42 Years, R/o Village Bhuma Chota Post Bhuma Bada Tehsil Laxmangarh District Sikar, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Administrative Deputy Secretary, Department Of Education (Group-2), Government Of Rajasthan, Secretariat, Jaipur.

2. Director, Secondary Education Department, Bikaner, Rajasthan.

3. Joint Director School Education, Udaipur Division, Udaipur, Rajasthan.

4. Joint Director School Education, Churu Division, Churu, Rajasthan.

5. District Education Officer, Secondary Education Department, Pratapgarh, Rajasthan.

6. District Education Officer, Secondary Education Department, Sikar, Rajasthan.

7. Principal, Government Senior Secondary School Dhariyawad, Pratapgarh, Rajasthan.

8. Principal, Government Senior Secondary School Roru Chhoti, Sikar, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Vikram Singh Bhati For Respondent(s) : Mr. Hemant Choudhary, G.C.

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

24/08/2023

1. Heard learned counsel for the parties.

2. Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

[2023:RJ-JD:26872] (2 of 2) [CW-2556/2023]

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

by S.B. Civil Writ Petition No.13181/2021 "Rajender Kumar

Vs. State of Rajasthan & Ors." and other connected matters

decided on 04.04.2023.

3. In view of the submission made, the present writ petition is

disposed of in terms of the judgment dated 04.04.2023 passed by

this Court in the case of Rajender Kumar (supra).

(VINIT KUMAR MATHUR),J 36-/Vivek/-

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