Shivlal Ram vs State Of Rajasthan (2024:Rj-Jd:23730)
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Rajasthan High Court - Jodhpur

Shivlal Ram vs State Of Rajasthan (2024:Rj-Jd:23730) on 24 May, 2024

[2024:RJ-JD:23730]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 6129/2020

Shivlal Ram S/o Shri Bheru Ram, Aged About 47 Years, B/c Jat
R/o V/p Bhadwasi, Post Dugor, Tehsil Degana, District Nagaur,
Presently Posted As Parbodhak, (At Govt Girl Upper Primary
School, Lunsara, Jayal (Mundwa) Nagaur).
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Rural Development And Panchayati Raj, Government
         Of Rajasthan, Jaipur, Rajasthan.
2.       The Secretary, Department Of Education, Government Of
         Rajasthan, Jaipur, Rajasthan.
3.       The Director, Elementary Education, Bikaner, District
         Bikaner, Rajasthan.
4.       The District Education Officer (Headquarter), Elementary
         Education, Nagaur, District Nagaur, Rajasthan.
5.       The Principal/peeo, Govt. Girl Upper Primary School,
         Lunsara, Jayal (Mundwa) Nagaur).
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Sukesh Bhati
For Respondent(s)         :     Mr. Durga Ram for
                                Dr. Bhawna Jangid



               HON'BLE MR. JUSTICE ARUN MONGA

Order

24/05/2024

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 co-ordinate Bench of this Court in the

case of Dal Chand Jat Vs. The STate of Rajasthan & Ors. :

S.B. Civil Writ Petition No.3063/2019, decided on 13.08.2019.

[2024:RJ-JD:23730] (2 of 2) [CW-6129/2020]

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. Accordingly, the writ petition is disposed of with

consequences to follow.

4. All pending application(s), if any, also stand(s) disposed of.

(ARUN MONGA),J 120-skm/-

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