Citation : 2023 Latest Caselaw 53 Raj
Judgement Date : 3 January, 2023
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2445/2018
Fazluddin S/o Shri Abdul Gafoor, aged about 55 years, Resident Of Jodhpur Road Bar, Tehsil Raipur, District Pali.
----Petitioner Versus
1. The State Of Rajasthan Through The Director, Department Of Elementary Education, Bikaner.
2. The District Education Officer, Elementary Education, Pali.
3. The Block Elementary Education Officer, Raipur, District Pali.
4. The Panchayat Elementary Education Officer, Ratdiya, Panchayat Samiti, Raipur, District Pali.
----Respondents
For Petitioner(s) : Mr. Sushil Solanki. For Respondent(s) : Mr. K.K. Bissa.
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
03/01/2023
Learned counsel for the parties are in agreement that the
controversy involved in the present case is squarely covered by a
judgment of this court passed on 12.12.2022 in S.B.Civil Writ
Petition No.7542/2018 (Dhanna Ram Sankhla V/s State of
Raj. & Ors.).
In view of the submission made before this court, the
present writ petition is allowed and the order of recovery dated
01.07.2017 is quashed and set aside.
(VINIT KUMAR MATHUR),J 160-Anil Singh/-
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