Lehri Lal Nai vs State Of Rajasthan ...
2023 Latest Caselaw 5196 Raj

[2023/RJJD/016973]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4261/2023

Lehri Lal Nai S/o Shri Ekling Nai, Aged About 65 Years, R/o Barrod, Village / Post Hamirgarh, 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. Jayant Mahecha For Respondent(s) : Mr. Vishal Jangid, Dy.GC

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order

24/05/2023

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.

For the self same reasons, the present writ petition is

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

Jai Prakash (supra).

The order has been passed based on the submissions made

in the petition, the respondents would be free to examine the

[2023/RJJD/016973] (2 of 2) [CW-4261/2023]

veracity of the submissions made in the petition and only in case,

the averments made therein are found to be correct, the petitioner

would be entitled to the relief.

(VINIT KUMAR MATHUR),J

53-Shahenshah/-

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