Citation : 2024 Latest Caselaw 1696 Raj
Judgement Date : 20 February, 2024
[2024:RJ-JD:8769]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 2356/2024
Chatur Dan Barhath S/o Hetudan Barhath, Aged About 39 Years,
R/o VPO Alsaniyon Ki Dhani, Bhinyad, District Barmer, Rajasthan.
----Petitioner
Versus
1. The State Of Rajasthan, Through Principal Education
Secretary, Government Secretariat, Jaipur.
2. The Director, Secondary Education, Bikaner.
----Respondents
For Petitioner(s) : Mr. Surender Singh Choudhary
For Respondent(s) : Mr. Vishal Jangid
HON'BLE MR. JUSTICE ARUN MONGA
Order
20/02/2024
Learned counsel for the parties are ad idem that similar
controversy has already been decided by a Coordinate Bench of
this Court at Jaipur in the case of Manoj Khandelwal & Ors. Vs.
State of Rajasthan & Ors. (S.B. Civil Writ Petition
No.7283/2014), decided on 16.07.2014.
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.36
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