State Of Rajasthan vs Ramnivas Dadhich ...
2023 Latest Caselaw 2574 Raj

[2023/RJJD/008020] (1 of 2) [SAW-156/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 156/2022

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

2. The Director, Secondary Education, Bikaner, District Bikaner, Rajasthan.

3. The Additional State Project Director-First, Rajasthan State Education Council, Dr. Radhakrishnan Shiksha Sankul, Eklavya Bhawan, Jawahar Lal Nehru Marg, Opp. Ots Bridge, Jaipur, District Jaipur, Rajasthan.

4. The District Education Officer (Headquarter), Secondary Education, Barmer, District Barmer, Rajasthan.

5. The District Education Officer (Headquarter), Secondary Education, Jodhpur, District Jodhpur, Rajasthan.

6. The Chief Block Education Officer, Block Gudamalani, District Barmer, Rajasthan.

7. The Chief Block Education Officer, Block Osian, District Jodhpur Rajasthan.

----Appellants Versus

Ramnivas Dadhich S/o Shri Poosa Ram, Aged About 56 Years, R/o 318, Shikshak Nagar, Mata Ka Than, Jodhpur, District Jodhpur, Rajasthan.

                                                                    ----Respondent


For Appellant(s)             :    Mr. Rishi Soni.
For Respondent(s)            :    Mr. Mohan Singh Shekhawat.



             HON'BLE MR. JUSTICE VIJAY BISHNOI

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

29/03/2023

Learned counsel for the respondent has submitted that after

passing of the order dated 08.07.2021 by the Single Bench in

[2023/RJJD/008020] (2 of 2) [SAW-156/2022]

S.B. Civil Writ Petition No.2969/2021 (Ramniwas Dadhich Vs.

State of Rajasthan & Ors.), and interim stay was passed by the

Division Bench on 04.03.2022 in D.B. Spl. Appl. Writ No.156/2022

(State of Rajasthan & Ors. Vs. Ramniwas Dadhich), the petitioner-

respondent has been posted somewhere else and he has already

joined on that post.

Learned counsel for the respondent has submitted that he is

not interested in joining as ACBEO-II, Block Osian.

In view of the fact that the respondent has been transferred

somewhere else and is not interested in joining as ACBEO-II,

Block Osian, we deem it appropriate to dispose of this appeal with

the understanding that the State Government is not required to

pass any order pursuant to the judgment dated 08.07.2021

passed by the learned Single Judge.

Accordingly, the present Special Appeal is disposed of.

(KULDEEP MATHUR),J (VIJAY BISHNOI),J

52-Prashant/-

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