Jai Singh Parmar vs State Of Rajasthan (2024:Rj-Jd:23588)
2024 Latest Caselaw 4621 Raj

Rajasthan High Court - Jodhpur

Jai Singh Parmar vs State Of Rajasthan (2024:Rj-Jd:23588) on 23 May, 2024

[2024:RJ-JD:23588]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 18647/2018

1.       Jai Singh Parmar S/o Amar Singh Parmar, Aged About 56
         Years, Near Church Kherwada, Distt. Udaipur, Rajasthan.
2.       Kishan Lal Yadav S/o Devi Lal Yadav, Aged About 54
         Years, Opp. Panchayat Samiti Village Bhindar, Distt.
         Udaipur, Rajasthan.
3.       Piyush Kumar Jain S/o Surajmal Jain, Aged About 49
         Years, Outside Bus Stand Main Road, P.o. Rishabdev Distt.
         Udaipur, Rajasthan.
4.       Sidharth Kumar Jain S/o Surajmal Jain, Aged About 55
         Years, Outside Bus Stand Main Road, P.o. Rishabdev Distt.
         Udaipur, Rajasthan.
5.       Suresh Chandra Vyas S/o Manilal Vyas, Aged About 57
         Years, Upadhaya Mukam Post Kherwada, Distt. Udaipur,
         Rajasthan.
6.       Bhavishya Dutt Jain S/o Roshan Lal Jain, Aged About 57
         Years, Rishabh Colony P.o. Rishabhdev Distt. Udaipur,
         Rajasthan.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Secretary Department Of
         Education The Government Of Raj, Jaipur.
2.       Principal Secretary, Department Of Personnel, Secretariat,
         Jaipur.
3.       Director, Department     Of    Secondary     Education,
         Government Of Rajasthan, Bikaner, Rajasthan.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. C.V.S. Shekhawat.
For Respondent(s)         :     Mr. Sarwan Kumar.



               HON'BLE MR. JUSTICE ARUN MONGA

Order

23/05/2024

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

raised by the petitioners 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 &

[2024:RJ-JD:23588] (2 of 2) [CW-18647/2018]

Ors. (S.B. Civil Writ Petition No.6653/2023), decided on

24.05.2023.

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 260-Rmathur/-

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