Raman Lal Parmar vs State Of Rajasthan ...
2023 Latest Caselaw 8458 Raj

[2023:RJ-JD:34798]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6265/2023

Raman Lal Parmar S/o Shri Veera Lal Parmar, Aged About 55 Years, R/o F-10-1, Nandpuri (F), Swej Farm, 22 Godam, Jaipur, Rajasthan, Presently Working As Principal At Govt. Sr. Secondary School, Khariya Bada, Sujangarh, Churu.

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Department Of Education, Govt. Of Rajasthan, Secretariat, Jaipur.

2. State Of Rajasthan, Through Joint Secretary, Education (Group-2), Govt. Of Rajasthan, Secretariat, Jaipur.

3. The Director, Secondary Education, Rajasthan, Bikaner.

----Respondents

For Petitioner(s) : Mr. Vikram Singh Bhawla For Respondent(s) : Mr. Vishal Jangid, Dy.G.C.

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order

12/10/2023

Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by

the judgment rendered by this Court in S.B. Civil Writ Petition

No.6005/2005 "Ashok Kumar Kulhari Vs. State of

Rajasthan & Ors." decided on 16.05.2008.

For the reasons mentioned in the judgment of Ashok

Kumar Kulhari (supra), the present writ petition is also allowed.

The charge-sheet dated 15.11.2018 (Annex.2) & impugned order

dated 01.11.2021 (Annex.6) are quashed and set aside with all

consequential benefits.

No order as to costs.

(VINIT KUMAR MATHUR),J 194-/Vivek/-

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