Citation : 2024 Latest Caselaw 1688 Raj
Judgement Date : 20 February, 2024
[2024:RJ-JD:8641]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 18591/2023
Marudhar Balika Vidyapeeth Vidyawadi, (Higher Secondary),
Kheemel, Station Rani, District Pali (Rajasthan) Through Its Joint
Secretary Shri Mukesh Kumar Jain S/o Shri Deoraj Jain Aged
About 50 Years.
----Petitioner
Versus
1. The State Of Rajasthan, Through Its Secretary,
Department Of Secondary Education, Government Of
Rajasthan, Secretariat, Jaipur (Rajasthan).
2. The District Education Officer (Secondary), Education
Department, Pali.
3. The Director, Secondary Education, Rajasthan, Bikaner.
4. Smt. Monika Bhatnagar W/o Lalit Bhatnagar, A 517/22,
Balupura Road, Adarsh Nagar, Ajmer.
----Respondents
For Petitioner(s) : Mr. Rohin Bhansali a/w Mr. Devam
Maheshwari.
For Respondent(s) : Mr. Hemant Choudhary.
HON'BLE MR. JUSTICE ARUN MONGA
Order
20/02/2024
1. 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 Marudhar Balika Vidyapeeth Vidyawadi
(Higher Secondary) Vs. State of Rajasthan & Ors. : S.B. Civil Writ
Petition No.6082/2020 decided alongwith other connected matters
on 26.04.2023.
[2024:RJ-JD:8641] (2 of 2) [CW-18591/2023]
2. In view of the aforesaid consensus between the counsels, the
present petition is also disposed of in same terms as judgment
ibid.
(ARUN MONGA),J 10-/Jitender//-
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