Dr. Yugal Kishore Sharma vs State Of Rajasthan (2024:Rj-Jd:23669)
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Rajasthan High Court - Jodhpur

Dr. Yugal Kishore Sharma vs State Of Rajasthan (2024:Rj-Jd:23669) on 24 May, 2024

[2024:RJ-JD:23669]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 8394/2024

1.       Dr. Yugal Kishore Sharma S/o Shri Chaturbhuj Sharma,
         Aged About 65 Years, R/o 29, Samaprit Complex Pula,
         District Udaipur (Raj.). (Ex Associate Professor).
2.       Dr. Vidhya Acharya D/o Shri Pratap Lal Acharya, Aged
         About 65 Years, R/o 53, Prem Nagar, Inside Kesav Nagar,
         Girwa, Udaipur (Raj.). (Ex Associate Professor).
                                                                        ----Petitioners
                                         Versus
1.       State       Of    Rajasthan,          Through          The    Secretary    To
         Department Of Higher Education, Govt. Of Rajasthan,
         Jaipur.
2.       Commissioner, College Education Department Of Higher
         Education, Rajasthan, Jaipur.
3.       Director, Directorate Of Pension And Pensioners Welfare
         Department, Rajasthan, Jaipur.
4.       Principal,       Seth       Mathuradas           Binani      Govt.   College,
         Nathdwara, Dist. Rajsamand (Raj.).
                                                                      ----Respondents


For Petitioner(s)              :     Mr. Mukesh Vyas
For Respondent(s)              :     ----



               HON'BLE MR. JUSTICE ARUN MONGA

Order

24/05/2024

1. At the outset, learned counsel for the petitioners submit that

the issue raised in the present writ petition is covered by an order

passed by this Court in case of Vijay Singh v. State of

Rajasthan & Ors.: S.B. Civil Writ Petition No.21/2020,

decided on 21.07.2023. He submits that the respondents may

be directed to consider the representation of the petitioners in

light of the aforesaid judgment.

[2024:RJ-JD:23669] (2 of 2) [CW-8394/2024]

2. In view of the aforesaid submission, without commenting on

the merits of the case, the petition filed by the petitioners is

disposed of with a direction to the competent authority to decide

the representation of the petitioners, in accordance with law,

keeping in view the observations made in the case of Vijay Singh

(supra), as expeditiously as possible.

3. Pending application(s), if any, shall also stand disposed of.

(ARUN MONGA),J 12-DhananjayS/-

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