Manoj Kumar Rajwanshi vs The State Of Rajasthan ...
2024 Latest Caselaw 1512 Raj

Rajasthan High Court - Jodhpur

Manoj Kumar Rajwanshi vs The State Of Rajasthan ... on 14 February, 2024

                                   [2024:RJ-JD:7666]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                            JODHPUR
                                                       S.B. Civil Writ Petition No. 2062/2024

                                   Manoj Kumar Rajwanshi S/o Shri Ramesh Narain Mathur, Aged
                                   About 56 Years, Resident Of Near Shiv Mandir, 6/445, Sfs
                                   Agarwal Farm, Mansarower, Jaipur, Rajasthan.
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.        The State Of Rajasthan, Through The Chief Secretary,
                                             Government Of Rajasthan, Jaipur.
                                   2.        The State Of Rajasthan, Through The Principal Secretary,
                                             Education Department, Government Of Rajasthan, Jaipur.
                                   3.        The Director, Secondary Education, Bikaner, Rajasthan.
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. Surendra Singh Choudhary
                                   For Respondent(s)            :     Mr. Vishal Jangid



                                                  HON'BLE MR. JUSTICE ARUN MONGA

Order

14/02/2024

Learned counsel for the parties are ad idem that similar

controversy has already been decided by this Court in the case of

Hanuman Prasad & Ors. v. The State of Rajasthan & Ors.:

S.B. Civil Writ Petition No.860/2024, decided on 22.01.2024.

In view of the aforesaid consensus between the parties, the

present petition is also disposed of in same terms as judgment

ibid.

(ARUN MONGA),J 71-AnilKC/-

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