Chetana vs State Of Rajasthan ...
2023 Latest Caselaw 8539 Raj

[2023:RJ-JD:35128]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 16141/2023

Chetana D/o Jaichand, W/o Ravi Jain, Aged About 39 Years, R/o H. No. 121 Nagada Nohra Gali, Salumber, Udaipur (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary Rural Development And Panchayati Raj Department, Government Of Rajasthan Secretariat, Jaipur.

2. Principal Secretary, Education Department (Elementary) Government Of Rajasthan Secretariat, Jaipur.

3. The Director, Elementary Education Rajasthan Bikaner (Raj.).

4. Rajasthan Staff Selection Board Jaipur (Raj), Office Address - Agriculture Management Institution Campus Durgapura Jaipur (Raj) Through Its Chairman.

----Respondents

For Petitioner(s) : Mr. Sushil Bishnoi For Respondent(s) : Mr. Vinit Sanadhya

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

13/10/2023

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 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 270-Shahenshah/-

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