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Mukesh Kumar Bairwa vs State Of Rajasthan (2024:Rj-Jd:19635)
2024 Latest Caselaw 3711 Raj

Citation : 2024 Latest Caselaw 3711 Raj
Judgement Date : 3 May, 2024

Rajasthan High Court - Jodhpur

Mukesh Kumar Bairwa vs State Of Rajasthan (2024:Rj-Jd:19635) on 3 May, 2024

[2024:RJ-JD:19635]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 16611/2023

Mukesh Kumar Bairwa S/o Shri Ramji Lal Bairwa, Aged About 35
Years, Pachali, Post Pachala, Tehsil Uniyara, Dist. Tonk (Raj.).
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through Its Secretary, Education
         Department, Govt. Secretariat, Jaipur (Raj.).
2.       Director, Secondary Education, Rajasthan Bikaner (Raj.).
3.       District Education Officer, Secondary Education, Kota,
         District Kota (Raj.).
4.       Ajmer Vidyut Vitran Nigam Limited, Registered Office
         Vidyut Bhawan, Panchsheel Nagar, Makarwali Road, Ajmer
         (Raj.), Through Its Managing Director, Ajmer, Rajasthan.
5.       The Superintending Engineer (O And M), Ajmer Vidyut
         Vitran Nigam Ltd., Pratapgarh.
6.       The Assistant Engineer (O Amd M), Ajmer Vidyut Vitran
         Nigam Ltd., Chhotisadari, Pratapgarh.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. OP Sangwa.
For Respondent(s)         :     Mr. Vishal Jangid, Dy. G.C.



               HON'BLE MR. JUSTICE ARUN MONGA

Order

03/05/2024

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 Honey Singh Chouhan Vs.

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

No.5781/2019, decided on 07.05.2022.

[2024:RJ-JD:19635] (2 of 2) [CW-16611/2023]

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

(ARUN MONGA),J 202-/Jitender//-

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