Tara Chand vs The State Of Rajasthan ...
2024 Latest Caselaw 2775 Raj

Rajasthan High Court - Jodhpur

Tara Chand vs The State Of Rajasthan ... on 27 March, 2024

                                     [2024:RJ-JD:14174]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                                   JODHPUR
                                                   S.B. Civil Writ Petition No. 3828/2024
                                   Tara Chand S/o Shri Narayan Das, Aged About 65 Years, Resident
                                   Of Ward No. 12, Main Road, Vpo Chunawaadh, Tehsil And District
                                   Sriganganagar (Raj.).
                                                                                            ----Petitioner
                                                                    Versus
                                   1.    The State Of Rajasthan, Through The Secretary, Department
                                         Of Secondary Education, Secretariat, Jaipur (Raj.).
                                   2.    Principal Secretary, Department Of Finance, Government Of
                                         Rajasthan, Secretariat, Jaipur, Jaipur (Raj.).
                                   3.    Director, Secondary Education, Bikaner (Raj.).
                                   4.    Joint Director, School Education, Bikaner Zone, Bikaner
                                         (Raj.).
                                   5.    The District Education Officer, Secondary Education,
                                         Sriganganagar (Raj.).
                                   6.    Joint Director, Directorate Of Pension And Pensinoner's
                                         Welfare, Bikaner (Raj.).
                                                                                        ----Respondents


                                   For Petitioner(s)         :    Mr. Himmat Jagga.
                                   For Respondent(s)         :    Mr. Hemant Choudhary, G.C.


                                                    HON'BLE MR. JUSTICE ARUN MONGA

Order

27/03/2024

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

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

the judgment rendered 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.

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 125-Sumit/-

Powered by TCPDF (www.tcpdf.org)