Ram Ratan vs The State Of Rajasthan ...
2024 Latest Caselaw 4651 Raj

Rajasthan High Court - Jodhpur

Ram Ratan vs The State Of Rajasthan ... on 23 May, 2024

                                   [2024:RJ-JD:23450]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                      S.B. Review Petition (Writ) No. 21/2022

                                   Ram Ratan S/o Shri Brij Lal, Aged About 33 Years, Resident Of
                                   Village     Mokhamwala,            Tehsil       Raisinghnagar,         District   Sri
                                   Ganganagar.
                                                                                                         ----Petitioner
                                                                          Versus
                                   1.        The State Of Rajasthan, Through Secretary, Department
                                             Of Education, Government Of Rajasthan, Secretariat,
                                             Jaipur.
                                   2.        The Director, Secondary Education, Rajasthan, Bikaner.
                                   3.        District    Education       Officer,      Head       Quarter   Secondary
                                             Education, Jaisalmer.
                                   4.        District    Education       Officer,      Head       Quarter   Secondary
                                             Education, Barmer.
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     None present
                                   For Respondent(s)            :



                                                  HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

23/05/2024

No fresh ground worthy of interference in the well reasoned

and detailed judgment dated 02.12.2021 are made out at this

belated stage.

Dismissed accordingly.

(ARUN MONGA),J 16-AK Chouhan/-

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