Hoshiyar Singh vs State Of Rajasthan ...
2023 Latest Caselaw 8344 Raj

[2023:RJ-JD:34116]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR.

S.B. Civil Writ Petition No. 9646/2023

Ashok Kumar Nirmal S/o Shri Lal Chand, Aged About 39 Years, R/o Village Dheengi, Tehsil And District Churu, Rajasthan.

----Petitioner Versus

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

2. The Director, Elementary Education, Bikaner, Rajasthan.

3. Rajasthan Staff Selection Board, Through Its Secretary, Agriculture Management Institute Building, Durgapura, Jaipur, Rajasthan.

4. Secretary, Rajasthan Staff Selection Board, Agriculture Management Institute Building, Durgapura, Jaipur, Rajasthan.

5. Chairman, Rajasthan Staff Selection Board, Agriculture Management Institute Building, Durgapura, Jaipur, Rajasthan.

----Respondents Connected With S.B. Civil Writ Petition No. 9643/2023 Hoshiyar Singh S/o Shri Mahendra Singh, Aged About 32 Years, R/o Village Lakhlan, Tehsil Rajgarh, District Churu, Rajasthan.

----Petitioner Versus

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

2. The Director, Elementary Education, Bikaner, Rajasthan.

3. Rajasthan Staff Selection Board, Through Its Secretary, Agriculture Management Institute Building, Durgapura, Jaipur, Rajasthan.

4. Secretary, Rajasthan Staff Selection Board, Agriculture Management Institute Building, Durgapura, Jaipur, Rajasthan.

5. Chairman, Rajasthan Staff Selection Board, Agriculture

[2023:RJ-JD:34116] (2 of 2) [CW-9646/2023]

Management Institute Building, Durgapura, Jaipur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. N.R.Budania. For Respondent(s) : Mr. Vinit Sanadhya.

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

10/10/2023

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 a bunch of writ petitions led by

S.B.Civil Writ Petition No.10309/2023 (Raman Choudhary

V/s The Chairman of Rajasthan Staff Selection Board &

Anr.) decided on 05.10.2023.

For the self same reasons, the present writ petitions are also

disposed of in terms of the judgment rendered in the case of

Raman Choudhary (supra).

It is made clear that the direction given in the case of Raman

Choudhary (supra) to the effect that question Nos.3, 27 & 50 of

the master question paper will not be sent to the Expert

Committee will not be applicable in the present case.

(VINIT KUMAR MATHUR),J 32-33 Anil Singh/-

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