Bharti Ameta vs State Of Rajasthan (2024:Rj-Jd:8139)
2024 Latest Caselaw 1567 Raj

Rajasthan High Court - Jodhpur

Bharti Ameta vs State Of Rajasthan (2024:Rj-Jd:8139) on 15 February, 2024

                                   [2024:RJ-JD:8139]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Civil Writ Petition No. 10634/2021
                                   Bharti Ameta W/o Shri Devki Nandan Ameta, Aged About 39
                                   Years, Bramhapuri, Titardi, Tehsil Girwa, District Udaipur,
                                   Rajasthan.
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through The Secretary, Department
                                            Of Elementary Education, Government Of Rajasthan,
                                            Jaipur, Rajasthan.
                                   2.       The Director, Elementary Education And Panchayati Raj
                                            (Elementary Education), Bikaner, Rajasthan.
                                   3.       The District Education Officer, Elementary Education,
                                            Udaipur.
                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. Keshav Bhati
                                   For Respondent(s)         :     Mr. Rajendra Singh
                                                                   for Mr. B.L. Bhati, AAG



                                                  HON'BLE MR. JUSTICE ARUN MONGA

Order

15/02/2024

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 Smt. Twarita Gehlot Vs. State of

Rajasthan & Ors. (S.B. Civil Writ Petition No.15540/2017)

and other connected matters decided on 14.12.2017.

In view of the aforesaid consensus between learned counsel

for the parties, the present writ petition is also disposed of in

same terms as judgment ibid.

(ARUN MONGA),J

Abhishek Kumar S.No.115

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