Sagar Kanwar vs State Of Rajasthan (2024:Rj-Jd:23470)
2024 Latest Caselaw 4635 Raj

Rajasthan High Court - Jodhpur

Sagar Kanwar vs State Of Rajasthan (2024:Rj-Jd:23470) on 23 May, 2024

                                   [2024:RJ-JD:23470]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                      S.B. Civil Writ Petition No. 8294/2024

                                   Sagar Kanwar W/o Dilip Singh, Aged About 42 Years, Resident
                                   Of Rajputo Ka Bas, Sedariya Balotan, Paota District Jalore
                                   Rajasthan.
                                                                                                        ----Petitioner
                                                                         Versus
                                   1.       State Of Rajasthan, Through The Secretary, Department
                                            Of Education, Government Of Rajasthan, Jaipur,
                                            Rajasthan.
                                   2.       The Director, Secondary Education, Bikaner, District
                                            Bikaner, Rajasthan.
                                   3.       The Secretary, Rajasthan Public Service Commission,
                                            Ajmer, Rajasthan.
                                                                                                      ----Respondents


                                   For Petitioner(s)           :     Mr. C.V.S. Shekhawat
                                   For Respondent(s)           :     Mr. Hemant Choudhary


                                                  HON'BLE MR. JUSTICE ARUN MONGA

Order 23/05/2024

1. Learned counsel for the parties are ad idem that similar

controversy has already been decided by a coordinate Bench of

this Court at Jaipur in the case of Manoj Khandelwal & Ors. v.

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

No.7283/2014, decided on 16.07.2014.

2. In view of the aforesaid consensus between learned counsel

for the parties, the present petition is also disposed of by joint

consent in the same terms as judgment ibid.

3. Pending application(s), if any, also stand(s) disposed of.

(ARUN MONGA),J 12-AK Chouhan/-

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