Ramsukh vs The State Of Rajasthan ...
2023 Latest Caselaw 3859 Raj

[2023/RJJD/012657]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR.

S.B. Civil Writ Petition No. 15894/2022

Ramsukh S/o Shri Dhanna Kharol, Aged About 65 Years, R/o Village Kanechhan Kalan, Tehsil Phuliyakala, District Bhilwara (Raj.).

----Petitioner Versus

1. The State Of Rajasthan, Through The Secretary, Department Of Education, Secretariat, Jaipur (Rajasthan).

2. The Director, Secondary Education, Bikaner (Rajasthan).

3. The Director, Elementary Education, Bikaner (Rajasthan).

4. The District Education Officer (Secondary), Bhilwara (Rajasthan).

5. The District Education Officer (Elementary), Bhilwara (Rajasthan).

----Respondents

For Petitioner(s) : Mr. Sudhir Saruparia. For Respondent(s) : Mr. Hemant Choudhary, GC.

Mr. Vishal Jangid, AGC.

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

01/05/2023

Heard learned counsel for the parties.

Learned counsel for the parties are in agreement that the

controversy involved in the present cases is squarely covered by a

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

S.B.Civil Writ Petition No.3629/2018 "Jai Prakash Vs. State

of Rajasthan & Ors." and other connected matters decided on

22.03.2022.

[2023/RJJD/012657] (2 of 2) [CW-15894/2022]

For the self same reasons, the present writ petition is

disposed of in terms of the order passed by this Court in the case

of Jai Prakash (supra).

(VINIT KUMAR MATHUR),J 21-Anil Singh/-

Powered by TCPDF (www.tcpdf.org)