Hoti Lal Sharma vs The State Of Rajasthan ...
2024 Latest Caselaw 2166 Raj

Rajasthan High Court - Jodhpur

Hoti Lal Sharma vs The State Of Rajasthan ... on 4 March, 2024

                                   [2024:RJ-JD:10608]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                      S.B. Civil Writ Petition No. 14241/2023

                                   1.       Hoti Lal Sharma S/o Chatur Bhuj Sharma, Aged About 44
                                            Years, R/o Village Budhwari Kalan, Post Khatauti, Tehsil
                                            Nadbai, District Bharatpur, Rajasthan.
                                   2.       Meghram Gaur S/o Lakhami Chand, Aged About 50 Years,
                                            R/o Vpo Atari, Tehsil Nadbai, District Bharatpur,
                                            Rajasthan.
                                   3.       Sateesh Kumar Sharma S/o Shyam Sunder Sharam, Aged
                                            About 49 Years, R/o Parashar Niwas, Pandey Mohalla,
                                            Deeg, Rajasthan.
                                                                                                         ----Petitioners
                                                                          Versus
                                   1.       The State Of Rajasthan, Through Principal Education
                                            Secretary, Government Secretariat, Jaipur.
                                   2.       The Director, Secondary Education, Bikaner.
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. Hans Raj Nimbar
                                   For Respondent(s)            :     Mr. Vishal Jangid



                                                  HON'BLE MR. JUSTICE ARUN MONGA

Order

04/03/2024

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

controversy has already been decided by a Coordinate Bench of

this Court in the case of Vasudev & Ors. Vs. State of

Rajasthan & Ors.: S.B. Civil Writ Petition No.15470/2022, &

other connected matters, decided on 24.08.2023.

2. 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 16-DhananjayS/-

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