Nadeem Hussain vs State Of Rajasthan (2023:Rj-Jd:42421)
2023 Latest Caselaw 10471 Raj

Rajasthan High Court - Jodhpur

Nadeem Hussain vs State Of Rajasthan (2023:Rj-Jd:42421) on 6 December, 2023

[2023:RJ-JD:42421]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 18802/2023

Nadeem Hussain S/o Liyaquat Ali, Aged About 27 Years, R/o
Village - Post Kirdoli, District - Sikar, Rajasthan.
                                                                         ----Petitioner
                                         Versus
1.       State       Of    Rajasthan,          Through          Principal    Secretary,
         Department Of Education, Government Of Rajasthan,
         Jaipur, Rajasthan.
2.       Director,        Secondary        Education,         Directorate,     Bikaner,
         Rajasthan.
3.       District     Education         Officer      (Headquarter),         Secondary,
         Jaipur.
4.       Principal, Mahatma Gandhi Government Senior Secondary
         School, Joranada Road, Shiv, Barmer.
                                                                      ----Respondents


For Petitioner(s)              :     Mr. VLS Rajpurohit
For Respondent(s)              :



               HON'BLE MR. JUSTICE ARUN MONGA

Order

06/12/2023

Learned counsel for the petitioner contends that case of the

petitioner is squarely covered by judgment rendered by

Coordinate Bench in S.B CWP No. 16275/2023 (Annex. 10)

dated 20.10.2023.

Mr. Hemant Choudhary, appears for the respondents on

advance service and on a query being put by this Court, does not

controvert the aforesaid statement and states that he has seen

the said judgment and petitioners case is indeed covered by the

same.

[2023:RJ-JD:42421] (2 of 2) [CW-18802/2023]

Since both the counsels are ad idem that the controversy

raised in the present petition is no more res integra, accordingly,

the present petition is disposed of in terms of the judgment

rendered in S.B CWP No. 16275/2023 (Annex. 10) as above.

In the premise, clause 13 impugned herein in Annex.9 is

quashed which is stated to be para materia with clause 11 that

was quashed in the judgment ibid.

(ARUN MONGA),J 269-divyaP/-

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