Bhanwar Lal Sharma vs The State Of Rajasthan ...
2024 Latest Caselaw 4694 Raj

Rajasthan High Court - Jodhpur

Bhanwar Lal Sharma vs The State Of Rajasthan ... on 24 May, 2024

                                   [2024:RJ-JD:23718]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                                        S.B. Civil Writ Petition No. 2117/2020

                                   Bhanwar Lal Sharma S/o Shri Jagdish Chandra Sharma, Aged
                                   About 56 Years, R/o Near Petrol Pump, Jahajapur Road, Kotri
                                   Tehsil Kotri District Bhilwara
                                                                                                           ----Petitioner
                                                                           Versus
                                   1.        The State Of Rajasthan, Through Director Secondary
                                             Education, Bikaner
                                   2.        District Education Officer, Secondary Education, Bhilwara
                                   3.        Principal Government Senior Higher Secondary School,
                                             Kotri, Bhilwara
                                                                                                        ----Respondents


                                   For Petitioner(s)             :     Mr. Darshan Jain.
                                   For Respondent(s)             :     Mr. Sarwan Kumar.



                                                       HON'BLE MR. JUSTICE ARUN MONGA

Order

24/05/2024

1. Learned counsel for the petitioner candidly submits that case

of the petitioners is adversely hit by judgment rendered by

Division Bench of this Court in the case of The State of Rajasthan

& Ors. Vs. Abdul Gaffar: D.B. Special Appeal Writ No.1013/2023,

decided on 30.01.2024.

2. The instant writ petition stand dismissed in terms of the

judgment, ibid.

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

(ARUN MONGA),J 108-/Jitender//-

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