Tanuja Verma vs State Of Rajasthan (2024:Rj-Jd:9410)
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Rajasthan High Court - Jodhpur

Tanuja Verma vs State Of Rajasthan (2024:Rj-Jd:9410) on 23 February, 2024

                                   [2024:RJ-JD:9410]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                       S.B. Civil Writ Petition No. 2645/2024

                                   Tanuja Verma D/o Shivraj Verma, Aged About 35 Years, Resident
                                   Of 327, Adarsh Nagar B, Sawai Madhopur (Rajasthan).
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.       State Of Rajasthan, Through The Secretary To The
                                            Government,         Department            Of     Secondary      Education,
                                            Government Of Rajasthan, Secretariat, Jaipur.
                                   2.       Director, Department Of Secondary Education Rajasthan,
                                            Bikaner.
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. Ankit Choudhary
                                   For Respondent(s)            :     Mr. Vishal Jangid



                                                  HON'BLE MR. JUSTICE ARUN MONGA

Order

23/02/2024

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. v.

State of Rajasthan & Ors.: S.B. Civil Writ Petition

No.7283/2014, decided on 16.07.2014 at Jaipur Bench.

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 38-DhananjayS/-

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