Bheru Lal Meena vs State Of Rajasthan ...
2023 Latest Caselaw 6802 Raj

[2023:RJ-JD:27864]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13873/2018

Bheru Lal Meena S/o Kaniya Meena, Aged About 24 Years, Village Post Palni, Tehsil Sabla, District Dungarpur

----Petitioner Versus

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

2. Director, Elementary Education, Bikaner, Rajasthan

3. Zila Parishad, Dungarpur, Through Its Chief Executive Officer, Dungarpur

4. Jai Narayan Vyas University, Jodhpur, Through Its Registrar, Jodhpur

5. Sudarshan Mahavidhayalaya, Jalore, Through Its Principal, Jalore

----Respondents

For Petitioner(s) : Mr. Shreyansh Ramdev for Ms. Anjali Gopa For Respondent(s) : Mr. G.S.Chouhan for Mr. K.K.Bissa

JUSTICE DINESH MEHTA

Order

04/09/2023

1. On 14.09.2018, this Court has granted interim order in

favour of petitioner while relying upon the judgment dated

18.08.2017 in the case of Trilok Ram Vs. State of Rajasthan &

Ors. : D.B. Special Appeal Writ No. 667/2015.

2. As informed by Mr. Chouhan, learned counsel for the

respondents, the above referred judgment in the case of Trilok

Ram (supra) has been reversed by Hon'ble the Supreme Court by

the judgment dated 12.09.2019 in the case of State of Rajasthan

[2023:RJ-JD:27864] (2 of 2) [CW-13873/2018]

& Ors. Vs. Trilok Ram : SLP No. 30933/2017 (Reported in (2019)

10 SCC 383).

3. The writ petition is, therefore, dismissed.

4. The stay application also stands dismissed accordingly.

(DINESH MEHTA),J 20-akansha/-

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