Pabu Singh vs State Of Rajasthan (2024:Rj-Jd:23478)
2024 Latest Caselaw 4645 Raj

Rajasthan High Court - Jodhpur

Pabu Singh vs State Of Rajasthan (2024:Rj-Jd:23478) on 23 May, 2024

                                   [2024:RJ-JD:23478]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                               JODHPUR
                                                S.B. Civil Writ Petition No. 4423/2020

                                   Pabu Singh S/o Dau Singh, Aged About 43 Years, Radiyabera,
                                   Majiwala, Via Balotra, Dist. Barmer.
                                                                                      ----Petitioner
                                                                 Versus
                                   1.    State Of Rajasthan, Through The Director, Elementary
                                         Education, Bikaner.
                                   2.    The District Education Officer (Headquarter), Elementary
                                         Education, Barmer.
                                   3.    The Zila Parishad Barmer, Through Its Chief Executive
                                         Officer.
                                   4.    The Panchayat Elementary Education Officer /principal,
                                         Government Sr. Secondary School, Budiwada, Balotra,
                                         District Barmer.
                                                                                  ----Respondents


                                   For Petitioner(s)         :     Mr. Sushil Solanki
                                   For Respondent(s)         :     Mr. Lalit Pareek



                                                  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 Dal Chand Jat v. State of

Rajasthan & Ors.: S.B. Civil Writ Petition No.3063/2019 &

other connected matters, decided on 13.08.2019.

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

(ARUN MONGA),J 132-DhananjayS/-

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