Malkeet Singh vs State And Ors (2024:Rj-Jd:23687)
2024 Latest Caselaw 4689 Raj

Rajasthan High Court - Jodhpur

Malkeet Singh vs State And Ors (2024:Rj-Jd:23687) on 24 May, 2024

[2024:RJ-JD:23687]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 13743/2016

Boota Singh S/o Shri Mallan Singh, R/o Ward No. 5, Kedar
Chowk, Near Chetan Mandir Purani Abadi, Sri Ganganagar
Rajasthan
                                                                    ----Petitioner
                                    Versus
1.       The State Of Rajasthan Through The Deputy Secretary,
         Department Of Education Group-20, Government Of
         Rajasthan, Jaipur Raj.
2.       The Director, Secondary Education, Bikaner Raj.
3.       The Deputy Director,            Secondary          Education,   Bikaner
         Division, Bikaner
4.       The Deputy Director, Primary Education, Churu Raj.
5.       The District Education Officer Primary Education, Sri
         Ganganagar Raj.
6.       The Rajasthan Public Service Commission, Ajmer Through
         Its Secretary, Ajmer Raj.
7.       Baldev Singh S/o Shri Karnail Singh, At Present Posted At
         Government Secondary School, 2 M.l. Dhalewala, District-
         Sri Ganganagar Raj.
8.       Baljeet Singh S/o Shri Angrej Singh, At Present Posted At
         Government Senior Secondary School, Sahibsinghwala,
         District- Sri Ganganagar Raj.
9.       Maha Singh S/o Shri Gurdeep Singh, At Present Posted At
         Government Upper Primary School, Chak 11 H, Sri
         Karanpur, District- Sri Ganganagar Raj.
                                                                 ----Respondents
                              Connected With
                S.B. Civil Writ Petition No. 13741/2016
Malkeet Singh S/o Shri Mohan Singh, Resident Of H-13, Khalsa
Nagar, Sri Ganganagar Raj.
                                                                    ----Petitioner
                                    Versus
1.       The State Of Rajasthan Through The Deputy Secretary,
         Department Of Education Group-2, Government Of
         Rajasthan, Jaipur Rajasthan
2.       The Director, Secondary Education, Bikaner, Rajasthan
3.       The Deputy Director, Secondary                     Education,   Bikaner
         Division, Bikaner Rajasthan
4.       The Deputy Director, Primary Education, Churu Raj.
5.       The District Education Officer Primary Education, Sri
         Ganganagar Rajasthan
6.       The Rajasthan Public Service Commission, Ajmer Through
         Its Secretary, Ajmer Raj.

                     (Downloaded on 28/05/2024 at 08:38:34 PM)
                                    [2024:RJ-JD:23687]                   (2 of 2)                       [CW-13743/2016]


                                   7.       Baldev Singh S/o Shri Karnail Singh, At Present Posted At
                                            Government Secondary School, 2 M.l. Dhalewala, District-
                                            Sri Ganganagar Raj.
                                   8.       Baljeet Singh S/o Shri Angrej Singh, At Present Posted At
                                            Government Senior Secondary School, Sahibsinghwala,
                                            District- Sri Ganganagar Raj.
                                   9.       Maha Singh S/o Shri Gurdeep Singh, At Present Posted At
                                            Government Upper Primary School, Chak 11 H, Sri
                                            Karanpur, District- Sri Ganganagar Raj.
                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. Trilok Joshi
                                   For Respondent(s)         :     Mr. Mahesh Thanvi
                                                                   Mr. Sarvan Kumar



                                                  HON'BLE MR. JUSTICE ARUN MONGA

Order

24/05/2024

1. Both the learned counsels are ad idem that the controversy

raised by the petitioners herein is no more res-integra in view of

the judgment rendered by co-ordinate Bench of this Court in the

case of Jaskaran Singh S/o Shri Hajur Singh; S.B. Civil Writ

Petition No. 13751/2016, decided on 04.04.2024.

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, also stand(s) disposed of.

(ARUN MONGA),J 23-AnilKC/-

Powered by TCPDF (www.tcpdf.org)