Urmila Ranga vs State Of Rajasthan (2024:Rj-Jd:8024)
2024 Latest Caselaw 1568 Raj

Rajasthan High Court - Jodhpur

Urmila Ranga vs State Of Rajasthan (2024:Rj-Jd:8024) on 15 February, 2024

[2024:RJ-JD:8024]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 9359/2021

Mukund Lal Vyas S/o Shri Rameshwar Lal Vyas, Aged About 64
Years, R/o Outside Nathusar Gate, Opposite Of Lali Bai Park,
Bikaner.
                                                                        ----Petitioner
                                        Versus
1.       State Of Rajasthan, Through Its Secretary, Education
         Department, Secretariat Govt. Of Rajasthan, Jaipur.
2.       The Director, Secondary Education Rajasthan, Bikaner.
3.       The        Director,       Pension        And        Pensioners     Welfare
         Department, Rajasthan, Jaipur.
4.       District Education Officer, Bikaner.
                                                                     ----Respondents
                                    Connected With
                    S.B. Civil Writ Petition No. 9367/2021
Urmila Ranga W/o Shri Prem Narayan, Aged About 64 Years, R/o
Manawato Ki Gali, Lalani Vyaso Ka Chowk, Bikaner.
                                                                        ----Petitioner
                                        Versus
1.       State Of Rajasthan, Through Its Secretary, Education
         Department, Secretariat Govt. Of Rajasthan, Jaipur.
2.       The Director, Secondary Education Rajasthan, Bikaner.
3.       The        Director,       Pension        And        Pensioners     Welfare
         Department, Rajasthan, Jaipur.
4.       District Education Officer, Bikaner.
                                                                     ----Respondents


For Petitioner(s)               :    Mr. Rajeev Purohit.
For Respondent(s)               :    Mr. Gaurav Ranka for Ms. Vandana
                                     Bhansali.



               HON'BLE MR. JUSTICE ARUN MONGA

Order

15/02/2024

[2024:RJ-JD:8024] (2 of 2) [CW-9359/2021]

Learned counsel for both the parties are ad idem that similar

controversy has already been decided by a Coordinate Bench of

this Court in the case of Vijay Singh Vs. State of Rajasthan &

Ors. : S.B. Civil Writ Petition No.21/2020 decided alongwith other

connected matters on 21.07.2023.

In view of the aforesaid consensus between the counsels, the

present petitions are also disposed of in same terms as judgment

ibid.

(ARUN MONGA),J 30-31-Jitender//-

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