Manjubala vs State Of Rajasthan ...
2023 Latest Caselaw 4999 Raj

[2023/RJJD/016331]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6183/2023

Manjubala D/o Shri Brijmohan Saharan W/o Shri Kalu Ram Thori, Aged About 42 Years, Resident of Ward No.6, Birdhwal Gaon, Tehsil Suratgarh District Sri Ganganagar. At Present Lecturer (Political Science), Govt. Girls Senior Secondary School, Suratgarh, District Sri Ganganagar.

----Petitioner Versus

1. State of Rajasthan, through Secretary, School Education, Secretariat, Jaipur.

2. Director, Secondary Education, Rajasthan, Bikaner.

----Respondents

For Petitioner(s) : Mr. R.S. Choudhary For Respondent(s) : Mr. Hemant Choudhary, GC

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

19/05/2023

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 rendered in S.B Civil Writ Petition

No.2555/2023 (Sunita Kalwa & Anr. Vs. State of Rajasthan

& Anr.) decided on 10.04.2023.

For the self same reasons, the present writ petition is also

allowed in terms of the judgment passed by this Court in the case

of Sunita Kalwa (supra).

(VINIT KUMAR MATHUR),J 77-Shahenshah/-

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