Bhawana vs The State Of Rajasthan ...
2024 Latest Caselaw 4695 Raj

Rajasthan High Court - Jodhpur

Bhawana vs The State Of Rajasthan ... on 24 May, 2024

                                   [2024:RJ-JD:23716]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                                JODHPUR
                                                 S.B. Civil Writ Petition No. 1016/2020

                                   Bhawana D/o Shri Sohan Lal, Aged About 29 Years, Resident Of
                                   Ward No. 25, Near Pwd Rest House, Nohar, District
                                   Hanumangarh.
                                                                                        ----Petitioner
                                                               Versus
                                   1.   The State Of Rajasthan, Through Its Secretary, Rural
                                        Development      And     Panchayati     Raj     Department,
                                        Government Of Rajasthan, Jaipur.
                                   2.   The Director, Elementary Education, Rajasthan, Bikaner.
                                   3.   The Chief Executive Officer, Zila Parishad, Hanumangarh.
                                   4.   The District Education Officer, Elementary, Hanumangarh
                                   5.   The Chief Block Education Officer (Elementary), Nohar,
                                        District Hanumangarh.
                                   6.   The Principal And Peeo, Govt. Senior Secondary School,
                                        Bhukarka, P.s. Nohar, District Hanumangarh.
                                                                                    ----Respondents


                                   For Petitioner(s)            :     Mr. Ravindra Jala.
                                   For Respondent(s)            :     Mr. Lalit Pareek, Dy. G.C.


                                                       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

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 105-/Jitender//-

Powered by TCPDF (www.tcpdf.org)