Mahender Kumar vs State Of Rajasthan (2024:Rj-Jd:23598)
2024 Latest Caselaw 4622 Raj

Rajasthan High Court - Jodhpur

Mahender Kumar vs State Of Rajasthan (2024:Rj-Jd:23598) on 23 May, 2024

[2024:RJ-JD:23598]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Civil Writ Petition No. 855/2019

Ritu W/o Shri Mahender Kumar D/o Shri Ramkishan, Aged About
35 Years, By Caste Mawar, R/o Ward No. 18, Pilibangan, District
Hanumangarh (Raj.).
                                                                        ----Petitioner
                                        Versus
1.       The    State       Of     Rajasthan,         Through        The   Secretary,
         Department Of Secondary Education, Government Of
         Rajasthan, Secretariat, Jaipur.
2.       The Director, Secondary Education, Govt. Of Rajasthan,
         Bikaner.
3.       The Deputy Director, Secondary Education, Bikaner Zone,
         Bikaner.
                                                                     ----Respondents
                                  Connected With
                     S.B. Civil Writ Petition No. 677/2019
Surendra Kumar Jain S/o Shri Mangi Lal Jain, Aged About 64
Years, R/o Cement Gali Rishabdev Distt. Udaipur, Rajasthan.
                                                                        ----Petitioner
                                        Versus
1.       State Of Rajasthan, Through The Secretary, Education
         (Secondary Secretariat, Jaipur.
2.       Director,       Department             Of       Secondary         Education,
         Government Of Rajasthan, Bikaner, Rajasthan.
3.       Principal Secretary, Department Of Personnel, Secretariat,
         Jaipur.
                                                                     ----Respondents
                     S.B. Civil Writ Petition No. 854/2019
Mahender Kumar S/o Shri Bhagirath Mawar, Aged About 41
Years, By Caste Mawar, R/o Ward No. 18, Pilibangan, District
Hanumangarh (Raj.).
                                                                        ----Petitioner
                                        Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of    Secondary Education,                Government Of           Rajasthan,


                         (Downloaded on 23/05/2024 at 08:41:15 PM)
                                    [2024:RJ-JD:23598]                      (2 of 2)                         [CW-855/2019]


                                            Secretariat, Jaipur.
                                   2.       The Director, Secondary Education, Govt. Of Rajasthan,
                                            Bikaner.
                                   3.       The Deputy Director, Secondary Education, Bikaner Zone,
                                            Bikaner.
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. J.S. Bhaleria.
                                   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 &

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 272 to 274-Rmathur/-

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