Pyar Chandra Sukhwal vs State Of Rajasthan (2024:Rj-Jd:23590)
2024 Latest Caselaw 4619 Raj

Rajasthan High Court - Jodhpur

Pyar Chandra Sukhwal vs State Of Rajasthan (2024:Rj-Jd:23590) on 23 May, 2024

[2024:RJ-JD:23590]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Civil Writ Petition No. 54/2019

Pyar Chandra Sukhwal S/o Late Shri Magni Ram Ji Sukhwal,
Aged About 66 Years, Village- Jeetawas, Tehsil- Relmagra,
District- Rajsamand.
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Education (Secondary Education), Government Of
         Rajasthan, Secretariat, Jaipur.
2.       The    Director,        Directorate       Of     Secondary      Education,
         Rajasthan, Bikaner.
3.       Director, Pension And Pensioners Welfare Department,
         Jaipur.
4.       Secretary , Department Of Finance, Government Of
         Rajasthan, Secretariat, Jaipur.
5.       Deputy Director (Secondary Education), Madhuban ,
         Udaipur.
6.       District Education Officer (Secondary), Rajsamand.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Ashwini Kumar Babel
For Respondent(s)            :     Mr. Sarwan Kumar.



               HON'BLE MR. JUSTICE ARUN MONGA

Order

23/05/2024

1. Learned counsel for the respondents submits 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 Deen Dayal Garg v. State of

Rajasthan & Ors. (S.B. Civil Writ Petition No.6653/2023),

decided on 24.05.2023.

[2024:RJ-JD:23590] (2 of 2) [CW-54/2019]

2. In view of the aforesaid, the instant writ petition is also

disposed of in the same terms as judgment ibid. However, liberty

is granted to the petitioner that in case, he has any grievance, the

petitioner may file appropriate application for revival of the

proceedings.

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

(ARUN MONGA),J 262-Rmathur/-

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