Chiman Lal vs State Of Rajasthan (2024:Rj-Jd:23473)
2024 Latest Caselaw 4634 Raj

Rajasthan High Court - Jodhpur

Chiman Lal vs State Of Rajasthan (2024:Rj-Jd:23473) on 23 May, 2024

                                   [2024:RJ-JD:23473]

                                        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                                 JODHPUR
                                                  S.B. Civil Writ Petition No. 8275/2024
                                   Chiman Lal S/o Shri Ramchandra, Aged About 64 Years, C 16-
                                   17, Prem Nagar, Shri Ganganagar, Dist. Shri Ganganagar
                                   (Rajasthan).
                                                                                           ----Petitioner
                                                                   Versus
                                   1.     State Of Rajasthan, Through Principal Secretary, Govt. Of
                                          Rajasthan, Jaipur, Rajasthan.
                                   2.     District   Education      Officer,   (Secondary)     Education
                                          Department, Hanumangarh (Raj.).
                                   3.     Joint Director, Pension And Pensioners Welfare, Bikaner.
                                   4.     Director,    Secondary       Education,   Bikaner     Division,
                                          Rajasthan.
                                                                                       ----Respondents


                                   For Petitioner(s)         :     Mr. Ram Kumar Bohra.
                                   For Respondent(s)         :     Mr. Hemant Choudhary, G.C.


                                            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 by a Coordinate Bench of this Court at

Jaipur in the case of Vijay Singh v. State of Rajasthan & Ors.:

S.B. Civil Writ Petition No.21/2020, decided on 21.07.2023.

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 128-Sumit/-

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