Om Prakash vs The State Of Rajasthan ...
2024 Latest Caselaw 1697 Raj

Rajasthan High Court - Jodhpur

Om Prakash vs The State Of Rajasthan ... on 20 February, 2024

[2024:RJ-JD:8764]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 2359/2024

Om Prakash S/o Shri Gyan Chand, Aged About 63 Years, R/o
House No.D-14, Kunj Vihar Vistar, Ward No.10, Opposite Madan
Lal Dhingra Park, Sriganganagar (Raj.).
                                                                       ----Petitioner
                                       Versus
1.       The    State      Of     Rajasthan,         Through        The   Secretary,
         Department Of Secondary Education, Secretariat, Jaipur
         (Raj.).
2.       The Director, Secondary Education, Bikaner (Raj.).
3.       The Joint Director, School Education, Bikaner Zone,
         Bikaner (Raj.).
4.       The District Education Officer, Secondary Education,
         Sriganganagar (Raj.).
5.       Director, Directorate Of Pension And Pensioner's Welfare,
         Jaipur (Raj.).
6.       Joint Director, Directorate Of Pension And Pensioner's
         Welfare, Bikaner (Raj.).
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Himmat Jagga
For Respondent(s)            :     Mr. Vishal Jangid



               HON'BLE MR. JUSTICE ARUN MONGA

Order

20/02/2024

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

controversy has already been decided by a Coordinate Bench of

this Court at Jaipur in the case of Vijay Singh Vs. State of

Rajasthan & Ors. (S.B. Civil Writ Petition No.21/2020)

decided on 21.07.2023.

[2024:RJ-JD:8764] (2 of 2) [CW-2359/2024]

2. 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.37

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