Managing Committee, Sri Sanatam Dharm ... vs Shri Krishna Chhabra ...
2024 Latest Caselaw 4785 Raj

Rajasthan High Court - Jodhpur

Managing Committee, Sri Sanatam Dharm ... vs Shri Krishna Chhabra ... on 28 May, 2024

[2024:RJ-JD:24287]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
                 S.B. Civil Writ Petition No. 2957/2020

Managing Committee, Sri Sanatam Dharm                                 Girls Senior
Secondary School, G-Block Sri Ganganagar,                             Through Its
President.
                                                                      ----Petitioner
                                      Versus
1.       Shri Krishna Chhabra W/o Late Krishan Kumar Chhabra,
         R/o 98 G Block, Sri Ganganagar (Raj.).
2.       The Director, Secondary                Education,         Government    Of
         Rajasthan, Bikaner.
                                                                   ----Respondents
                                Connected With
                S.B. Civil Writ Petition No. 16904/2019
Managing Committee, Seth Girdhari Lal Bihani Sanatan Dharm
Senior Secondary School, Sriganganagar, Through Its Secretary
Shri Ghanshyam Binani S/o Late Shri Bulaki Das Binani, Aged
About 55 Years, Resident Of Gangaur Nagar, Sriganganagar
(Raj.)
                                                                      ----Petitioner
                                      Versus
1.       Begraj Jangid S/o Shri Hoshiyar Singh Jangid, Resident Of
         C- 12, Prem Nagar, Back Side Of Payal Theater
         Sriganganagar (Raj.)
2.       The Director, Secondary                Education,         Government    Of
         Rajasthan, Bikaner.
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Devi Singh Rathore for
                                  Mr. Sanjeet Purohit
For Respondent(s)           :     Mr. Sarwan Kumar



               HON'BLE MR. JUSTICE ARUN MONGA

Order

28/05/2024

1. Learned counsel for the parties are ad idem that similar

controversy has already been decided by a Coordinate Bench of

this Court in the case of Marudhar Balika Vidyapeeth

[2024:RJ-JD:24287] (2 of 2) [CW-2957/2020]

Vidyawadi Vs. State of Rajasthan & Ors.: S.B. Civil Writ

Petition No.6082/2020.

2. In view of the aforesaid consensus between learned counsel

for the parties, the present petition is also disposed of in same

terms as judgment ibid.

3. All pending application(s), if any, also disposed of.

(ARUN MONGA),J 156-DhananjayS/-

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