Lunaram vs State Of Rajasthan (2024:Rj-Jd:23477)
2024 Latest Caselaw 4638 Raj

Rajasthan High Court - Jodhpur

Lunaram vs State Of Rajasthan (2024:Rj-Jd:23477) on 23 May, 2024

                                   [2024:RJ-JD:23477]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Civil Writ Petition No. 8315/2024
                                   Lunaram S/o Shri Patram, Aged About 63 Years, Opposite Thakur
                                   Ji Mandir, V. Inderpura, Teh. Sangria, Dist. Hanumangarh
                                   (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, 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 130-Sumit/-

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