Shankar Lal Sharma vs The State Of Rajasthan
2023 Latest Caselaw 227 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2132/2020 Shankar Lal Sharma S/o Arjun Lal Sharma, Aged About 56 Years, R/o Vivekanand Nagar, Maruti Colony, Bhilwara.

----Petitioner Versus

1. The State Of Rajasthan, Through Director, Secondary Education, Bikaner.

2. District Education Officer, Secondary Education, Bhilwara.

3. Principal, Government Senior Secondary School, Rajendra Marg, Bhilwara.

----Respondents

For Petitioner(s) : Mr. Darshan Jain For Respondent(s) : Mr. Sharwan Kumar, A.G.C.

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order

06/01/2023

Issue notice to the respondents.

Shri Sharwan Kumar, A.G.C., accepts notice on behalf of the

respondents, therefore, service is complete.

Heard learned counsel for the parties.

Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

detailed judgment of even date passed by this Court in S.B. Civil

Writ Petition No.2382/2020 "Abdul Gaffar Vs. State of Raj. & Ors.".

In view of the above and the detailed judgment passed by

this Court by this Court in Abdul Gaffar (supra), the present writ

petition is allowed. The respondents are directed to grant the

same relief to the petitioner as has been granted to the similarly

situated person i.e. Kanhaiyalal Swarnkar.

(VINIT KUMAR MATHUR),J 8-/Vivek/-

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