Dharmesh Jaava vs State Of Rajasthan (2024:Rj-Jd:23725)
2024 Latest Caselaw 4681 Raj

Rajasthan High Court - Jodhpur

Dharmesh Jaava vs State Of Rajasthan (2024:Rj-Jd:23725) on 24 May, 2024

[2024:RJ-JD:23725]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 5544/2020

Dharmesh Jaava S/o Late Sh. Bhanwar Lal, Aged About 42
Years, R/o D-7 Rajnegar Near Bhrat Petrol Pump, Jaipur Road,
Bikaner.
                                                                         ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Education, Government Of Rajasthan, Secretariat,
         Jaipur.
2.       The       Secretary,      Department            Of         Personnel   (Dop),
         Government Of Rajasthan, Secretariat, Jaipur.
3.       The Director, Secondary Education, Rajasthan Bikaner.
4.       The Additional Director, Secondary Education, Rajasthan
         Bikaner.
                                                                      ----Respondents


For Petitioner(s)            :     Mr. Virendra Acharya
For Respondent(s)            :     Mr. Sharwan Kumar



               HON'BLE MR. JUSTICE ARUN MONGA

Order

24/05/2024

1. At the outset, learned counsel for the respondents states

that the controversy raised in the present petition is squarely

covered by the Division Bench judgment of this Court rendered in

the case of Ramdev Vs. State of Rajasthan & Ors., D.B.

Special Appeal (Writ) No.261/2020, decided on

30.07.2020, which adversely hits the case of the petitioner.

2. On Court query, learned counsel for the petitioner does not

controvert the aforesaid judgment.

[2024:RJ-JD:23725] (2 of 2) [CW-5544/2020]

3. In view of the aforesaid submissions, the writ petition also

stands disposed of in terms of the judgment ibid.

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

(ARUN MONGA),J 116-skm/-

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