Vievekanand Nagar S/O Devkaran Nagar vs The State Of Rajasthan ...
2024 Latest Caselaw 1016 Raj/2

Rajasthan High Court

Vievekanand Nagar S/O Devkaran Nagar vs The State Of Rajasthan ... on 9 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:6756]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 9751/2023

Vievekanand Nagar S/o Devkaran Nagar, Aged About 25 Years,
R/o 93, Kui Wala Rastra Khera, District Jhalawar - 326001.
                                                                      ----Petitioner
                                     Versus
1.       The State Of Rajasthan, Through Its Principal Secretary,
         Department Of Secondary Education, Govt. Of Rajasthan,
         Govt. Secretariat, Jaipur, Rajasthan.
2.       The Director, Board Of Secondary Education, Bikaner,
         Rajasthan.
3.       The Secretary, Rajasthan Public Service Commission,
         District Ajmer, Rajasthan.
4.       The Vice Chancellor / Registrar, University Of Kota, Mbs
         Marg, Near Kabir Circle, Swami Vivekananda Nagar, Kota,
         Rajasthan 324005.
                                                                   ----Respondents

For Petitioner(s) : Mr. Harendra Neel for Mr. Vigyan Shah For Respondent(s) : Mr. M.F. Baig

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

09/02/2024

1. Counsels for both the parties admit that the issue involved in

instant writ petition in respect of ineligibility of petitioner, due to

not acquiring the requisite eligible qualification for the post of

School Lecturer, up to the last cut off date that is the date of

competitive examination, has already been considered and

decided against the petitioner by this Court in bunch of writ

petitions involving similar issue, leading case as Kuldeep Singh

Vs. The State of Rajasthan, S.B. Civil Writ Petition

No.5773/2023 on 23.08.2023. Hence, it has been prayed that

[2024:RJ-JP:6756] (2 of 2) [CW-9751/2023]

the instant writ petition be disposed of in terms of order dated

23.08.2023 passed in case of Kuldeep Singh (supra).

2. In view of contentions made by counsels for both the parties,

the present writ petition is dismissed in light of order dated

23.08.2023 passed in case of Kuldeep Singh (supra).

3. Since the main petition has been dismissed, the stay

application and all pending application/s, if any, also stand

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /107

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