Jivan Lal Patidar vs State Of Rajasthan (2024:Rj-Jd:10620)
2024 Latest Caselaw 2170 Raj

Rajasthan High Court - Jodhpur

Jivan Lal Patidar vs State Of Rajasthan (2024:Rj-Jd:10620) on 4 March, 2024

[2024:RJ-JD:10620]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 17600/2023

1.       Jivan Lal Patidar S/o Shri Daya Lal Patidar, Aged About 38
         Years, R/o Village Oad, Tehsil Sagwara, Dist. Dungarpur
         Rajasthan.
2.       Harshad Purohit S/o Shri Harish Chandra Purohit, Aged
         About 40 Years, R/o Village Samaliya, Vaya Saroda
         Samliya, Tehsil Sagwara, Dist. Dungarpur Rajasthan.
                                                                     ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of    Education,       Government            Of      Rajasthan,     Jaipur,
         Rajasthan.
2.       The    Director,   Secondary          Education,         Bikaner,   District
         Bikaner, Rajasthan.
3.       The Joint Director, Secondary Education, Udaipur, District
         Udaipur, Rajasthan.
4.       The District Education Officer, Secondary Education,
         Dungarpur.
                                                                  ----Respondents


For Petitioner(s)           :    Mr. Ramdev Potalia.
For Respondent(s)           :    Mr. Vishal Jangid.



               HON'BLE MR. JUSTICE ARUN MONGA

Order

04/03/2024

1. Both the learned counsels are ad idem that the controversy

raised by the petitioners herein is no more res-integra in view of

the judgment rendered by a co-ordinate 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.

[2024:RJ-JD:10620] (2 of 2) [CW-17600/2023]

2. In view of the aforesaid consensus, the instant writ petition

is also disposed of by joint consent in the same terms as

judgment ibid.

3. All pending application(s), if any, also disposed of.

(ARUN MONGA),J 23-/Jitender//-

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