Manoj Kumar Choudhary vs State Of Rajasthan (2024:Rj-Jd:23757)
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Rajasthan High Court - Jodhpur

Manoj Kumar Choudhary vs State Of Rajasthan (2024:Rj-Jd:23757) on 24 May, 2024

[2024:RJ-JD:23757]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 11591/2020

Manoj Kumar Choudhary S/o Bala Ram Choudhary, Aged About
41 Years, Baldev Nagar, Utarlai Road, Balaji Hospital Ke Samne,
Barmer, District Barmer, Rajasthan.
                                                                     ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of    Education,       Government            Of      Rajasthan,    Jaipur,
         Rajasthan.
2.       The Secretary, Department Of Rural Development And
         Panchayati     Raj,     Government            Of     Rajasthan,    Jaipur,
         Rajasthan.
3.       The Director, Elementary Education, Bikaner, District
         Bikaner, Rajasthan.
4.       The Joint Director (School Education), Jodhpur Division,
         District Jodhpur, Rajasthan.
5.       The District Education Officer (Headquarter), Elementary
         Education, Barmer, District Barmer, Rajasthan.
6.       The Chief Block Elementary Education Officer, Block
         Sindhari, District Barmer, Rajasthan.
7.       The Principal/ Peeo, Government Senior Secondary School
         Bhoonka Bhagat Singh, Block Sindhari, District Barmer,
         Rajasthan.
                                                                  ----Respondents


For Petitioner(s)           :    Mr. M.S. Shekhawat
For Respondent(s)           :    Mr. Lalit Pareek



               HON'BLE MR. JUSTICE ARUN MONGA

Order

24/05/2024

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

[2024:RJ-JD:23757] (2 of 2) [CW-11591/2020]

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 136-DhananjayS/-

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