Narendra Singh Deora vs State Of Rajasthan ...
2023 Latest Caselaw 4698 Raj

[2023/RJJD/015342]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR.

S.B. Civil Writ Petition No. 5672/2022

Narendra Singh Deora S/o Shri Hari Singh Deora, Aged About 44 Years, R/o Vpo Nimbaj, Tehsil Revdar, District Sirohi (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Rural Development And Panchayati Raj Department, Secretariat, Jaipur.

2. The Secretary, Department Of Education, Government Of Rajasthan, Jaipur.

3. The Director, Elementary Education, Education Department, Govt. Of Rajasthan, Bikaner (Raj.).

4. The District Education Officer, Elementary Education And Addl. Chief Executive Officer, Zila Parishad, Sirohi (Raj.).

----Respondents

For Petitioner(s) : Mr. V. R. Choudhary For Respondent(s) : Mr. K. K. Bissa

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

16/05/2023

Learned counsel for the petitioner submits that in the similar

bunch of writ petitions led by S.B. Civil Writ Petition

No.11905/2018 (Raja Ram V/s State of Rajasthan & Ors.)

and other connected matters, this Court has dismissed the writ

petitions vide order dated 25.07.2022.

For the self same reasons, the present writ petition is

dismissed in the light of the judgment in the case of Raja

Ram(Supra).

(VINIT KUMAR MATHUR),J 1-AnilSingh/-

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