Reena Balmik vs State Of Rajasthan (2024:Rj-Jd:14166)
2024 Latest Caselaw 2777 Raj

Rajasthan High Court - Jodhpur

Reena Balmik vs State Of Rajasthan (2024:Rj-Jd:14166) on 27 March, 2024

                                   [2024:RJ-JD:14166]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                               JODHPUR
                                                S.B. Civil Writ Petition No. 5051/2024

                                   Reena Balmik D/o Rajan Lal, Aged About 36 Years, R/o Vpo
                                   Nisura, Tehsil Toda Bheem, Dist. Karauli, Rajasthan, Presently
                                   Posted At Sjsgsss Sekhala, Block Sekhala, District Jodhpur.
                                                                                        ----Petitioner
                                                                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, Jodhpur, District
                                          Jodhpur, Rajasthan.
                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. Tanwar Singh
                                   For Respondent(s)         :     Mr. Hemant Choudhary



                                                  HON'BLE MR. JUSTICE ARUN MONGA

Order

27/03/2024

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

controversy has already been decided by a Coordinate Bench of

this Court at Jaipur in the case of Manoj Khandelwal & Ors. Vs.

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

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

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.

3. Pending application(s), if any, shall also stand disposed of.

(ARUN MONGA),J 53-DhananjayS/-

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