Hemraj vs The Director (Primary Education), ...
2024 Latest Caselaw 4631 Raj

Rajasthan High Court - Jodhpur

Hemraj vs The Director (Primary Education), ... on 23 May, 2024

                                   [2024:RJ-JD:23612]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Civil Writ Petition No. 6470/2021

                                   Hemraj S/o Kurda Ram Saini, Aged About 37 Years, Dhani
                                   Munjrawali,      Ward   No.12,       Udaipurwati,           District     Jhunjhunu,
                                   Rajasthan.
                                                                                                          ----Petitioner
                                                                       Versus
                                   1.       The Director (Primary Education), Rajasthan, Bikaner,
                                            Bikaner.
                                   2.       The District Education Officer, (Elementary), Jaisalmer.
                                   3.       The Chief Executive Officer, Zila Parishad Jaisalmer.
                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. Hans Raj Nimbar
                                   For Respondent(s)         :     Mr. B.L. Bhati, AAG
                                                                   Mr. Rajendra Prasad
                                                                   Mr. Himanshu Shrimali


                                                  HON'BLE MR. JUSTICE ARUN MONGA

Order 23/05/2024

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

raised by the petitioner herein is no more res-integra in view of

the judgment rendered in the case of Om Prakash & Ors. v.

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

No.21214/2017, decided on 21.11.2017 at Jaipur Bench.

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 326-skm/-

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