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Smt. Vijay Indra vs State Of Rajasthan (2024:Rj-Jd:7767)
2024 Latest Caselaw 1516 Raj

Citation : 2024 Latest Caselaw 1516 Raj
Judgement Date : 14 February, 2024

Rajasthan High Court - Jodhpur

Smt. Vijay Indra vs State Of Rajasthan (2024:Rj-Jd:7767) on 14 February, 2024

                                   [2024:RJ-JD:7767]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                            JODHPUR
                                                       S.B. Civil Writ Petition No. 4109/2023

                                   Smt. Vijay Indra W/o Shri Dharmpal Singh, Aged About 54
                                   Years, Resident Of Village And Post Udawas, District Jhunjhunu.
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.        State Of Rajasthan, Through The Secretary, Department
                                             Of Education, Government Of Rajasthan, Jaipur.
                                   2.        The Director, Secondary Education, Bikaner.
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. Sushil Solanki
                                   For Respondent(s)            :     Mr. Hemant Choudhary



                                                  HON'BLE MR. JUSTICE ARUN MONGA

Order

14/02/2024

1. Learned counsel for the parties are ad idem that similar

controversy has already been decided by a Coordinate Bench of

this Court in the case of Deen Dayal Garg v. State of

Rajasthan & Ors.: S.B. Civil Writ Petition No.6653/2023, &

other connected matters, decided on 24.05.2023.

2. 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 112-DhananjayS/-

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