Hanuman Ram Bishnoi vs State Of Rajasthan (2024:Rj-Jd:14167)
2024 Latest Caselaw 2781 Raj

Rajasthan High Court - Jodhpur

Hanuman Ram Bishnoi vs State Of Rajasthan (2024:Rj-Jd:14167) on 27 March, 2024

                                   [2024:RJ-JD:14167]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                               JODHPUR
                                                S.B. Civil Writ Petition No. 5093/2024

                                   Hanuman Ram Bishnoi S/o Bhagirath Ram Bishnoi, Aged About
                                   30 Years, Village Dantiwas, Panchayat Samiti Bhinmal, District
                                   Jalore.
                                                                                        ----Petitioner
                                                                 Versus
                                   1.      State Of Rajasthan, Through Its Secretary, Department Of
                                           Education, Government Of Rajasthan, Jaipur.
                                   2.      Director, Secondary Education, Bikaner.
                                   3.      Joint Director, Secondary (School) Education, Division
                                           Pali.
                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. Hapu Ram
                                   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 60-DhananjayS/-

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