Hansraj Meena vs State Of Rajasthan ...
2023 Latest Caselaw 4774 Raj

[2023/RJJD/015604]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR (1) S.B. Civil Writ Petition No. 10677/2021

Prem Raj Meena S/o Shri Hari Prasad Meena, Aged About 40 Years, C/o Omprakash Gandhi, Vpo Kalau, Tehsil Dechu, District Jodhpur, Rajasthan.

----Petitioner Versus

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 Joint Director (School Education), Jodhpur Zone, District Jodhpur, Rajasthan.

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

5. The Registrar, Singhania University, Pacheri Bari, District Jhunjhunu, Rajasthan.

----Respondents Connected With (2) S.B. Civil Writ Petition No. 10703/2021 Hansraj Meena S/o Bhori Lal Meena, Aged About 47 Years, C/o Dhudh Chand Modi, Near Thakurji Mandir, Shergarh, District Jodhpur, Rajasthan.

----Petitioner Versus

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 Joint Director (School Education), Jodhpur Zone, District Jodhpur, Rajasthan.

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

5. The Registrar, Singhania University, Pacheri Bari, District Jhunjhunu, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Kailash Jangid For Respondent(s) : Mr. Sarwan Kumar for Mr. Hemant Choudhary

[2023/RJJD/015604] (2 of 3) [CW-10677/2021]

JUSTICE DINESH MEHTA

Order

17/05/2023

1. Mr. Kailash Jangid, learned counsel for the petitioners

submits that a Coordinate Bench of this Court in identical writ

petition being S.B. Civil Writ Petition No.8306/2021 : Manju

Vishnoi Vs. State of Rajasthan & Ors. vide order dated

18.01.2023, has decided said petitioner's rights in a way that her

case shall also be governed by the final outcome of D.B. Special

Appeal Writ No.410/2021 : The Secretary, Rajasthan Public

Service Commission Vs. Anuradha Vyas & Ors.

2. In the case of Manju Vishnoi (supra), the Coordinate Bench

of this Court has passed the following order:-

"Learned counsel for the parties jointly pray that the controversy is exactly the same as raised in the matter of D.B. Special Appeal Writ No.410/2021; The Secretary, Rajasthan Public Service Commission Vs. Anuradha Vyas & Ors., which is pending adjudication before the Division Bench of this Hon'ble Court. The order dated 07.12.2021, as passed by the Hon'ble Division Bench in the said pending appeal, reads as under as under:-

"Shri Pankaj Sharma, AAG puts in appearance on behalf of the proforma respondents Nos.2 & 3. Thus, service is complete.

The instant special appeal (writ) has already been admitted.

The ad interim stay order dated 26.08.2021 is confirmed to last till disposal of

[2023/RJJD/015604] (3 of 3) [CW-10677/2021]

the appeal. The stay application is disposed of.

Connect with D.B. Civil Special Appeal (Writ) Nos.1180/2018 and 384/2021 and list the appeal for hearing in due course." In light of such joint submission, the present writ petitions are disposed of, with a direction that as soon as the final order/judgment is passed by the Hon'ble Division Bench in the aforementioned pending appeal, the respondents shall abide by the same, in regard to the present matters also, at the appropriate stage. However, in case any issue still remains thereafter, the petitioners shall be at liberty to approach this Court again.

All pending applications also stand disposed of."

3. These writ petitions are also disposed of in the same terms.

4. Stay petitions also stand disposed of.

(DINESH MEHTA),J 1-2-Ramesh/-

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