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Marudhar Balika Vidyapeeth Vidyawadi vs State Of Rajasthan (2024:Rj-Jd:9623)
2024 Latest Caselaw 1893 Raj

Citation : 2024 Latest Caselaw 1893 Raj
Judgement Date : 26 February, 2024

Rajasthan High Court - Jodhpur

Marudhar Balika Vidyapeeth Vidyawadi vs State Of Rajasthan (2024:Rj-Jd:9623) on 26 February, 2024

[2024:RJ-JD:9623]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 18644/2023

Marudhar Balika Vidyapeeth Vidyawadi, (Higher Secondary),
Kheemel, Station Rani, District Pali (Rajasthan) Through Its Joint
Secretary Shri Mukesh Kumar Jain S/o Shri Devraj Jain Aged
About 50 Years.
                                                                      ----Petitioner
                                    Versus
1.       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. Nalini Bhatt Chakravarty W/o Satyendra Kumar
         Bhatt, R/o C/o Shri Badri Narain Prajapat, Shree Ram
         Medical Store, Luni Junction, Jodhpur.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Mohammad Amaan a/w Mr. Udit
                                Mathur.
For Respondent(s)         :     Mr. Hemant Choudhary.



               HON'BLE MR. JUSTICE ARUN MONGA

Order

26/02/2024

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:9623] (2 of 2) [CW-18644/2023]

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 23-/Jitender//-

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