Ramesh Kumar Suthar vs State Of Rajasthan (2024:Rj-Jd:9173)
2024 Latest Caselaw 1785 Raj

Rajasthan High Court - Jodhpur

Ramesh Kumar Suthar vs State Of Rajasthan (2024:Rj-Jd:9173) on 22 February, 2024

                                   [2024:RJ-JD:9173]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                       S.B. Civil Writ Petition No. 2463/2024
                                   Ramesh Kumar Suthar S/o Shri Bhanwarlal Suthar, Aged About
                                   68 Years, R/o Opp. Sainik Vishram Garh, Karmchari Colony,
                                   Barmer, Rajasthan.
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.       State Of Rajasthan, Through Its Secretary, Department Of
                                            Secondary Education, Secretarait, Rajasthan, Jaipur.
                                   2.       The Director, Secondary Education, Govt. Of Rajasthan,
                                            Bikaner.
                                   3.       The District Education Officer, Secondary Education,
                                            Barmer.
                                   4.       The Assistant Director, Pension And Pensioners Welfare
                                            Department, Barmer, Rajasthan.
                                   5.       The District Treasury Officer, Pension And Pensioners
                                            Welfare Department, Barmer, Rajasthan.
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. Vinay Baghmar
                                   For Respondent(s)            :     Mr. Vishal Jangid



                                                  HON'BLE MR. JUSTICE ARUN MONGA

Order

22/02/2024

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 Vijay Singh v. State of

Rajasthan & Ors.: S.B. Civil Writ Petition No.21/2020,

decided on 21.07.2023.

In view of the aforesaid consensus between learned counsel

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

terms as judgment ibid.

(ARUN MONGA),J 35-AnilKC/-

Powered by TCPDF (www.tcpdf.org)